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Construction by plaintiff, destruction by defendant.
Construction by pleadings, proof by evidence; proof only by
relevant and admissible evidence. Genuineness, veracity or
reliability of the evidence is seen by the court only after
...the
stage of relevancy and admissibility. These are some of the first
principles of evidence. What is the nature and manner of
admission of electronic records, is one of the principal issues
arising for consideration in this appeal.
Bench
Applied Acts & Sections
No Acts & Articles mentioned in this case
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