AIR 1952 PUNJAB 115

Punjab High Court

Hon'ble Judge(s): Kapur , J

(A) Specific Relief Act (1 of 1877) , S.42— Cause of action - Creating evidence affecting plaintiff's rights. Where there is an attempt to create an evidence which would affect plaintiffs rights at a future date, the plaintiff can sue for declaration u/S.42. Anno : Sp. Rel. Act, S. 42, N. 6 (f). (B) Evidence Act (1 of 1872) , S.32— Panda's Bahi - Value of, for proving relationship. The 'bahis' of the Pandas which have no index, in which several new pages have been added and where it is not known who was the writer of the particular entries, cannot be relied on as an evidence of the relationship of the parties. Anno : Evi. Act, S. 32, N. 26.