- (1.) Heard the submissions made on either side.
(2.) In a suit filed by the plaintiff for the relief of declaration and permanent injunction the plaintiff chose to file an application during the course of trial of the case praying that he be permitted to lead secondary evidence by producing the photocopies of the affidavits sworn to by the defendants as well as the predecessors-in-title of defendants on the plea that the originals of those affidavits were lost.
(3.) Objection was raised by the defendants therein that photocopies of the original documents are not admissible in evidence.;