Vishwa Nath Sharma vs Oriental Insurance Co. Ltd. Thru' ...
2017 Latest Caselaw 4935 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- FIRST APPEAL FROM ORDER No. - 3119 of 2005
 

 
Appellant :- Vishwa Nath Sharma
 
Respondent :- Oriental Insurance Co. Ltd. Thru' Divl. Manager & Anr.
 
Counsel for Appellant :- Amarendra Nath Singh,Madhvendra Pratap Singh,S.K. Srivastava
 
Counsel for Respondent :- V.C. Dixit
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Saral Srivastava,J.

On the request of the learned counsel for the appellant what we find is that only the photostat copies of the documents on which reliance has been placed as additional evidence has been filed.

Prima-facie such photostat copies if the originals are available would not be admissible in evidence.

The learned counsel for the petitioner prays for filing an appropriate affidavit bringing on record the original of the copies that have been filed along-with application no. 183380 of 2015.

Learned counsel for the appellant prays for three weeks' time for the same.

List after three weeks.

Order Date :- 3.10.2017

Ishan