AIR 1972 MADRAS 154 ::1984 MadLW 691 ::(1972) 1 MadLJ317 ::ILR (1971) 3 Mad 593

Madras High Court

Hon'ble Judge(s): K. Veeraswamy , C.J. AND Raghavan , J

Evidence Act (1 of 1872) , S.32(3)— Recitals as to boundaries in documents not inter partes are inadmissible in evidence u/S.11, S.13(a), S.32(3) and S.32(7) of the Evidence Act (1 of 1872) - Evidence Act (1 of 1872) , S.11, S.13(a), S.32(3)— The only method by which recitals in a document not inter partes could be admitted in evidence is by examination of the executant of the document in which such recitals as to boundaries are found.(Para 13)