Ponnambalath Parapravan Bavotti Haji, Karnavan and Manager of the Tarwad and Others vs Karoth Sankaran Nair, Karnavan and Manager of the Tarwad

Mr. Rozario on behalf of the appellant contended-that as the Jenm deed of 1792, of which Exhibit Z purports to be a copy, was not produced

in evidence in this case, it is not competent to the courts to draw any presumption as to its genuineness. In support of this contention he. relies on

Section 90 of die Indian Evidence Act; but we agree with the view taken in the cases of Khetter Chunder Mookerjee v. Khetter Pant Sreeterutro

ILR (1880) C. 886 and Ishir Prasad Singh v. Lallijas Kunwar ILR (1890) A. 294 that this section should not be construed in the narrow sense

contended for.

In the case of Appathura Pattar v. Gopala Panikkar ILR (1902) M. 674 this Court refrained from expressing any opinion on the point. Whether

the court should presume the genuineness of the last document is a matter that depends on the special circumstances of each case; and having

regard to the circumstances proved in regard to the present document (Exhibit Z) we think the Subordinate Judge was right in admitting it as

evidence and in presuming that the original of it was genuine. We see no reason to distrust the evidence of the pensioned Sheristadar who proves

the production of the original in 1865 during an escheat inquiry when he was a clerk attending to escheat work in the Sub-Collector''s office.

* * * * * *

[Their Lordships after dealing with the other. questions that arose in the case dismissed the appeal with costs. - ED.]