Calcutta High Court
Bipin Behary Daw vs Sreedam Chunder Dey on 25 May, 1886
Equivalent citations: (1886)ILR 13CAL42
JUDGMENT Trevelyan, J.
1. I think the question is inadmissible. I do not think the statement of the father as to the date of the son's birth is evidence. Illustration (1) to Section 32 would be material in cases of pedigree; but the rule which admits hearsay evidence in pedigree cases is confined to the proof of the pedigree, and does not apply to proof of the facts which constitute a pedigree, such as birth, death and marriage, when they have to be proved for other purposes. See Haines v. Guthrie L.B. 13 Q.B.D. 818.
2. This question does not come under para. 5 of Section 32 or any other paragraph of that section.