AIR 1951 CALCUTTA 253

Calcutta High Court

Hon'ble Judge(s): B. P. Mookerjee , J

Evidence Act (1 of 1872) , S.13— Private maps - If and when admissible in evidence. Private maps are not admissible in evidence until their accuracy has been proved. But where a private map or plan is attached to or referred to in a document of title relating to property in suit and such map is a part of the document and is necessary to understand or explain the document it is admissible in evidence under S. 13 to render the document itself intelligible.(Para 11) Anno. Evidence Act, S. 13, N. 13.