128. Privilege not waived by volunteering evidence.
- If any party to a suit given evidence therein at his own instance or otherwise, he shall not be deemed to have consented thereby to such disclosure as is mentioned in section 126; and, if any party to a suit or proceeding calls any such barrister, pleader, attorney or vakil as a witness, he shall be deemed to have consented to such disclosure only of he questions such barrister, attorney or vakil on matters which but for such question.
