Report No. 185

Sections 127 and 128

So far as sections 127 and 128 are concerned, we recommend that for the words, "barristers, pleaders attorneys and vakils" in these respective sections, the words "legal practitioners" should be substituted.

Section 129

There is no change suggested in section 129.

Section 130

We recommend only a limited change as follows:

For the words, "unless he has agreed in writing to produce them with the person seeking the production of such deeds or some person through whom he claims" the following shall be substituted, namely:-

"unless such witness has agreed in writing with the party so requiring him or with a person claiming through such party."