147. Documents forming basis of suit how dealt with.
(1)A party filing an original document on which his suit or defence is founded (except when the valuation of the suit is not above Rs. 500/- and the suit is of a nature triable by 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 a separate file called supplementary 'C' file with an index.(3)This supplementary file containing the original document or documents and the index will be kept by the Munsarim or Reader in a locked almirah and the key will remain in his custody.(4)The certified copy will be placed on record of the suit and will serve the purpose of persons inspecting the record. An inspection of the file 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 proving 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 or Reader 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 or the Reader, as the case may be, 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 supplemental")' file "C" 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 'C with index will be added en-block to main file "C" before consigning the record to the record-room.
