(2)As soon as the list is filed the Reader will endorse on the back of each document the particulars mentioned in clauses (a), (b) and (c) of Rule 4 (1), Order XIII, Civil Procedure Code. A specimen form of endorsement is shown below :A.B. v. C.D.Suit No. 2 of 1990Filed by plaintiff on 9th January, 1990Note. - Occasionally documents are produced which are of great historic or antiquarian value, such as old sanads or grants and such documents may be seriously injured by the usual endorsements. It is important that the identity of a document produced in Court and acted upon should be placed beyond question in view of possible appeal or of possible future proceedings. But where a document of historical or antiquarian interest is in question the Court before which it is produced should make every possible endeavour to prevent its being defaced by marks of any kind. Some means of avoiding disfigurement will generally suggest themselves. The parties may agree to a photographic copy being substituted for the original, or the document may be enclosed in a sealed cover, or in a locked and sealed box, the necessary particulars being endorsed on the outside. If other means fail careful measures should be taken for the safe custody of the document pending instructions from higher authority.
