- Subordinate court must invariably give the number of each witness as he is examined. The witness produced by the plaintiff should be numbered as P.W. 1, P.W. 2 etc. by the defendant as D.W. 1 etc. and witnesses called and examined by the court under Order XVI, Rule 14 of the Code shall bee numbered as C.W. 1 etc.In case there are two or more than two defendants having conflicting interest or producing different sets of witnesses, the witnesses produced by the defendant No. 1 should be numbered as D 1 W 1, D 1 W 2 etc. and witnesses produced by defendant No. 2 should be numbered as D 2 W 1, D 2 W 2 etc. and so forth.
