Section 132 in The Rajasthan Law And Judicial Department Manual, 1952
132. Protest against the filling of certain documents not mentioned in the list.
- If a plaintiff at any stage after the plaint has been presented, should put in any document not mentioned in the list annexed to the plaint, except where it is a document in answer to the case set up by the Government, or a document to refresh the memory of a witness, the Public Prosecutor must invariably object to such document being received, and if this objection is over-rules and the document received, ask that a note be recorded of his protest :-(a)that the document should have been filed with the plaint or noted in the list, as the case may be;(b)that as the defence to all suits against the Government is prepared by the Legal Remembrancer, the Government, as the case may be, is placed at a most serious disadvantage by the admission of a document without notice; and(c)that the document not having been entered on the plaint or the list annexed to it as required by law. the reply was framed on the assumption that no such document would be forthcoming.
