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Supreme Court Of India

(From : ANDHRA PRADESH)*

Hon'ble Judge(s): Arijit Pasayat, Lokeshwar Singh Panta , JJ

Evidence Act (1 of 1872) , S.63, S.65(a)— Secondary evidence - Admissibility - Documents in question were admittedly photo copies - There was no possibility of said documents being compared with original as same were with another person - Conditions in S. 65(a) had not been satisfied - Documents cannot be therefore, accepted as secondary evidence. (Para 9 10)