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By sclaw
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Family Law — Partition Suit — Evidence — Testimony of a credible witness with special means of knowledge, coupled with presumption of marriage from prolonged cohabitation and absence of rebuttal by the opposing party, is sufficient to establish a valid marital relationship and grant a decree for partition.- Evidence Act, 1872 — Section 50 — Opinion on relationship, when relevant — Testimony of a witness with special means of knowledge of the relationship, including opinion expressed by conduct, is relevant — Witness resided in the same village, had long-standing familiarity, and spoke from personal observation, thus satisfying the requirement of special means of knowledge.
Sep 2, 2025
sclaw
Evidence Act, 1872 — Appreciation of Evidence — Testimony of victim’s family witnesses admitted no dowry demand until examination-in-chief in court — Neighbour’s testimony stating no dowry demand, although brushed aside by lower courts, is relevant and gains credibility when other evidence is lacking — Reason for discarding neighbour’s testimony as speculative was erroneous, as information about dowry harassment can spread widely.
Aug 31, 2025
sclaw
Evidence Act, 1872 — Section 35 — Relevancy of entries in public records — Entries made by public servants in discharge of official duty or by other persons in performance of a duty enjoined by law are relevant facts. — Family Register maintained under the U.P. Panchayat Raj Act, 1947, and Voters’ List are considered public records and public documents. — School records from a private, though government-recognized, school are not public documents, and the headmaster is not a public servant for the purposes of Section 35.
Aug 5, 2025
sclaw