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2 paragraphs · 111 wordsTrevelyan, J.—I think the question is inadmissible. I do not think the statement of the father as to the date of the son''s birth is evidence. Illustration (1) to Section 32 would be material in cases of pedigree; but the rule which admits hearsay evidence in pedigree cases is confined to the proof of the pedigree, and does not apply to proof of the facts which constitute a pedigree, such as birth, death and marriage, when they have to be proved for other purposes. See Haines v. Guthrie L.B. 13 Q.B.D. 818.
This question does not come under para. 5 of Section 32 or any other paragraph of that section.