Civil Procedure Code 1908 , Section 138

138. Power of High Court to require evidence to be recorded in English.
¹138. Power of High Court to require evidence to be recorded in English.

(1) The ²[High Court] may, by notification in the Official Gazette, direct with respect to any Judge specified in the notification, or falling under a description set forth therein, that evidence in cases in which an appeal is allowed shall be taken down by him in the English language and in manner prescribed.

(2) Where a Judge is prevented by any sufficient reason from complying with a direction under sub-section (1), he shall record the reason and cause the evidence to be taken down in writing from his dictation in open Court.

"138. Power of High Court to require evidence to be record in English.-

The High Court may, by notification, in the Official Gazette, direct with respect to any Judge specified in the notification, or falling under a description set forth therein that in cases in which an appeal is allowed, he shall take down, or cause to be taken down, the evidence in the English language and in the form and manner prescribed."

[Vide Assam Act 2 of 1941, sec. 2 (w.e.f. 12-2-1941); State of Nagaland Act 27 of 1962, sec. 26 (w.e.f. 1-12-1963).]