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Indian Evidence Act, 1872 95. Evidence as to document unmeaning in reference to existing facts When language use in a documents is plain it itself, but is unmeaning in reference to existing facts, evidence may be given to show that it was in a peculiar sense. Illustrations A sells to B, by deed, "my house in Calcutta" A had no house in Calcutta, but it appears that he had a house at Howrah, of which B had been in possession since the execution of the deed. These facts may be proved to show that the deed related to the house at Howrah.    |
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