2012 AIR CC 2200 (KAR) ::2012 (3) AIR Kar R 446 ::AIR 2012 (NOC) (SUPP) 745 (KAR) ::AIR 2012 (NOC) (SUPP) 843 (KAR.) ::(2013) 2 ICC 312

Karnataka High Court

Hon'ble Judge(s): A. S. Pachhapure , J

(A) Evidence Act (1 of 1872) S. 65 — Photocopy of document — Admissibility — Plaintiff seeking relief of specific performance of contract of sale had admitted in evidence that photocopy of lease-cum-sale agreement as shown was given to him at time of sale agreement — In spite of objections being raised said photocopy came to be marked — Plea by plaintiff that photocopy shown in cross-examination did not fall within purview of secondary evidence and was not admissible — Held, since evidence of plaintiff petitioner revealed that only giving of photocopy of document at time of sale agreement was proved and not contents of original document, Photocopy of document which came to be marked-- cannot be admitted in evidence to prove its contents (Para 7)