In marking documents the letter P may conveniently be used for the plaintiff and the letter D for the defendant. Thus the series of the plaintiff's exhibits will be P-1, P-2, P-3, etc. and of the defendant's exhibits D-1, D-2, D-3, etc. When defendants put in separate sets of exhibits the series of each defendant's exhibits may be distinguished thus : I D-1, I D-2,1 D-3, etc., II D-1, II D-2, II D-3, etc. Similarly, in execution cases, the exhibits of the judgement-creditor may marked C-1, C-2, C-3, etc., and those of judgement-debtor D-1, D-2, D-3 etc.
