AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 59

8.16A. Section 21C (New Documentary evidence).-

There is one other matter in respect of which a provision can be usefully borrowed from the election law. The Representation of the People Act has the following provison1 as to documentary evidence:-

"93. Notwithstanding anything in any enactment to the contrary, no document shall be inadmissible in evidence at the trial of an election petition on the ground that it is not duly stamped or registered."

Since, in matrimonial proceedings, the court is required to play a role different from that in the trial of an ordinary civil suit, such a provision would be useful in the Hindu Marriage Act; it would facilitate substantial justice being done between the parties by ascertainment of the truth.

1. Section 93, Representation of the People Act, 1951.







Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement