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S.M.I. Kazim vs New India Assurance Co. Ltd. And ... on 15 October, 2004

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[Section 8] [Complete Act]
Central Government Act
Section 8(g) in The Indian Evidence Act, 1872
(g) The question is, whether A owes B rupees 10, 000. The facts that A asked C to lend him money, and that D said to C in A' s presence and hearing-" I advise you not to trust A, for he owes B 10, 000 rupees," and that A went away without making any answer, are relevant facts.