(3)"Facts in issue". - The expression "facts in issue" means and includes-any fact from which, either by itself or in connection with other facts, the existence, non-existence, nature or extent of any right, liability, or disability, asserted or denied in any suit or proceeding, necessarily follows.Explanation. - Whenever, under the provisions of law for the time being in force relating to Civil Procedure, any Court records an issue of fact, the fact to be asserted or denied the answer to such issue is a fact in issue.IllustrationsA is accused of the murder of B.At his trial the following facts may be in issue-that A caused B's death;that A intended to cause B's death ;that A had received grave and sudden provocation from B; that A at the time of doing the act which caused B's death, was, by reason of unsoundness of mind, incapable of knowing its nature."Document". - "Document" means any matter expressed or described upon any substance by means of letters,figures or marks, or by more than one of those means, intended to be used, or which may be used, for the purpose of recording that matter. [Electronic signature and electronic signature shall be documents.] [Added by Jammu and Kashmir Act No. 11 of 2014, dated 22.3.2014.]Illustrations.A writing is a document;Words printed, lithographed or photographed are documents :A map or plan is a document;An inscription on a metal plate or stone is a document;A caricature is a document ."Evidence". - Evidence" means and includes-
