AIR 2010 SUPREME COURT 2933 ::2010 AIR SCW 4932 ::2010 (5) All LJ 611 ::2010 (5) ALJ 611 ::(2010) 2 CLR 660 (SC) ::(2011) 1 WLC(SC)CVL 696 ::(2011) 2 MarriLJ 398 ::(2011) 112 RevDec 63 ::(2010) 4 CivilCourtC 347 ::(2011) 1 HinduLR 100 ::2010 (9) SCC 209 ::(2011) 1 RecCivR 152 ::(2010) 8 Scale 406 ::(2010) 9 ADJ 263 (SC) ::(2010) 6 All WC 5637 ::(2010) 4 Cal HN 366 ::(2010) 3 CgLJ 48 ::(2010) 7 Mad LJ 706 ::(2010) 4 Mh LJ (Cri) 409 ::(2011) 1 UC 771 ::(2011) 1 ICC 448 ::(2010) 6 AndhLD 178

Supreme Court Of India

(From : Allahabad)

Hon'ble Judge(s): P. Sathasivam, B. S. Chauhan , JJ

(A) Evidence Act (1 of 1872) , S.35— Document - Admissibility and probative value - Different things - Entry in School Register/School Leaving Certificate - To be proved in same manner as required in civil and criminal cases. A document may be admissible, but as to whether the entry contained therein has any probative value may still be required to be examined in the facts and circumstances of a particular case. The authenticity of the entries in the official record by an official or person authorised in performance of official duties, would depend on whose information such entries stood recorded and what was his source of information. The entry in School Register/School Leaving Certificate require to be proved in accordance with law and the standard of proof required in such cases remained the same as in any other civil or criminal cases. Case law discussed.(Para 14 16) For determining the age of a person, the best evidence is of his/her parents, if it is supported by unimpeceable documents. In case the date of birth depicted in the school register/certificate stands belied by the unimpeceable evidence of reliable persons and contemporaneous documents like the date of birth register of the Municipal Corporation, Government Hospital/Nursing Home etc. the entry in the school register is to be ....