(1)Attention is invited to Rule 10 of Order XIII which states the law as to the production of Court records. The principle laid down in sub-rule (2) of that rule may well be applied to other public records.(2)Affidavits under Order XIII, Rule 10 (2), setting forth die necessity for production of records should state not merely that the to the suit, but must also show how the record is material and also that he applicant cannot, without unreasonable delay or expense, obtain a duly authenticated copy or in what way the production of the original is necessary.
