AIR 1976 DELHI 263 ::(1976) 12 DLT 69 ::ILR (1976) 1 Delhi 559

Delhi High Court

Hon'ble Judge(s): Yogeshwar Dayal , J

Evidence Act (1 of 1872) , S.85, S.57— "Notary Public" - Includes Notary Public of foreign country also. The purpose of Sections 57 and 85 of the Evidence Act is to cut down recording of evidence. For such matters, like the due execution of a power of attorney in the present day of international commerce, there is no reason to limit the word "Notary Public" in Section 85 or S.57 to Notaries appointed in India only. If the interpretation of notary public is limited to notaries public appointed in this country only, it will become impossible to carry on commerce with foreign countries. Section 57 enjoins upon the Courts to take judicial notice of seals of Notary Public. Such judicial notice cannot be limited to Notaries appointed in India only.