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SC: Attorney Holder Cannot Testify About Matters Requiring Personal Knowledge of the Principal - (14 Nov 2024)

LAW OF EVIDENCE

SC has observed that while an attorney holder can testify regarding acts they have personally carried out on behalf of the principal, they can’t testify about matters requiring personal knowledge of the principal, such as the principal's state of mind to perform obligations under a contract.

Tags : SUPREME COURT   PERSONAL KNOWLEDGE   ATTORNEY HOLDER  

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