KHALEEL BEIG Vs. SK MOTHI BEGUM
LAWS(APH)-2005-7-71
HIGH COURT OF ANDHRA PRADESH
Decided on July 22,2005

KHALEEL BEIG Appellant
VERSUS
SK.MOTHI BEGUM Respondents

JUDGEMENT

- (1.)This revision is directed against the order dated 4-8-2004 in I.A.No.834 of 2004 in ATC.No.2 of 2002 on the file of Special Officer-cum-ll Additional Junior Civil Judge, Vijayawada.
(2.)The respondent herein filed the above petition under Sections 118 and 119 of Indian Evidence Act (for short 'the Act') seeking permission of the Court to permit her elder son, namely, Sk.Nawab, to depose evidence on her behalf in the above A.T.C., and treat the same as her evidence. The trial Court having considered the matter, allowed the said application. Aggrieved by the same, the petitioner in A.T.C., preferred this revision.
(3.)It is the contention of the learned counsel for the petitioner that as a result of allowing the application, the evidence of the son of the respondent herein would and should be treated as evidence on her behalf, which is not permissible under Section 118 of the Act.


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