159. Documents forming basis of suit how dealt with.
(1)A party filing an original document on which his suit is founded (except in a Small Cause Court), must file also a copy thereof. This shall contain, at the top, a note of the stamp duty paid on the original document. The copy will either be prepared by the copying department on payment of fees, or compared there on payment of one-quarter of the charges for preparing a copy.(2)The document or documents will be kept on separate file called supplementary A-1 or B as the case may be, with an index.(3)This supplementary file containing the original document or documents and the index will be kept by the Munsarim in a locked almirah and the key will remain in his custody.(4)The typed copy will be placed on the record of the suit, and will serve the purpose of persons inspecting the record. An inspection of the file of documents will only be allowed in exceptional circumstances and will take place in the presence of the Munsarim and under his control, and on its termination he will certify that he has counted the documents and seen that none has been injured or obliterated.(5)The file of documents will be produced at the hearing of the suit for the purpose of providing the documents; but except when the file is being shown to a witness the file will remain on the table of the presiding officer. On the termination of the hearing the Munsarim will take the file into his custody.(6)When a record comes to an Appellate Court the file of documents will be kept in the custody of the Munsarim of the Appellate Court.(7)A party may ask the court to put any other document into a sealed cover on the record or to add any document to supplementary File A-l or B, and the court may do so if it thinks fit.(8)After final disposal of a suit and orders on appeals, if any, supplementary File A-1 or B with index will be added enbloc to main File A-l or B before consigning the record to the record-room.[Note. - In this rule the expression copy includes a photostat copy.] [Substituted by Notification No. 745/VIII-b-58, dated 22-12-1980, w.e.f. 31-3-1981.]
