Statements made by persons to whom a party to the suit has expressly referred for information in reference to a matter in dispute are admissions.
Illustration
The question is, whether a horse sold by A to B is sound A says to B "Go and ask CC knows all about it" C`s statement is an admission.
COMMENTS
In eviction suit where person having power of attorney for tenant admits arrears of rent tenant subsequently cannot resile from such admission; Ram Sahai v. Jai Prakash, AIR 1993 MP 147.
