Section 131 in The Rajasthan Law And Judicial Department Manual, 1952
131. Submission of documents and lists to the Legal Remembrancer.
- Under rule 14 of Order VII of the First Schedule of the Code of Civil Procedure. 1908 (V of 1908), it is required that the plaintiff shall produce in Court, when the plaint is presented any document in his possession or power upon which he sues; and further, where he relies on any other document (whether in his possession or not) as evidence in support of his claim, he shall enter such documents in a list to be added to or annexed to the plaint. Rule 15 of the same order provides that where any such document is not in the possession or the power or the plaintiff, he shall, if possible, state in whose possession or power it is.When a suit has been filed against the Government, special care should be taken to forward to the Legal Remembrancer copies of all documents filed with the plaint and annex a copy of the list produced with it. If the plaintiff has not filed any such list with the plaint the Public Prosecutor should move the Court to order the plaintiff to file such list and on its being filed shall at once send a copy of it to the Legal Remembrancer.
