96. Exclusion of evidence to explain or amend ambiguous document.
When the language used in a document is, on its face, ambiguous or defective, evidence may not be given of facts which would show its meaning or supply its defects.Illustrations.(a) A agrees, in writing, to sell a horse to B for "one lakh rupees or one lakh fifty thousand rupees". Evidence cannot be given to show which price was to be given.(b) A deed contains blanks. Evidence cannot be given of facts which would show how they were meant to be filled.[Similar to Section 93 from Old IEA-Also Refer]
