As soon as a document is admitted in evidence the endorsement referred to in Rule 323 (2) should be completed and signed by the Judge. Specimen forms of completed endorsements are as shown below :-A.B.v C.D.Filed by plaintiff on 8th January, 1990.Admitted by defendant No. 1,Ex. P-l(Signature)JudgeA.B. v. C.D.Suit No. 2 of 1990Filed by plaintiff on 9th January, 1990.Public document.Ex. P-2(Signature)JudgeDated the 1st April, 1990.A.B.v C.D.Suit No. 2 of 1990Filed by plaintiff on 9th January, 1990Proved by..........Ex. P.-3.(Signature)JudgeDated the 1st April, 1990.Note. - Before a document can be used as evidence it must be either proved or admitted in the manner laid down in Chapter V of the Evidence Act. It is necessary to point out that the term "proved" in this Chapter does not mean conclusively proved but proved unless and until disproved. The signature of a debtor on a bond is proved by the evidence of any person who deposes to having seen such signature made, and the bond being this proved is admissible evidence though the signature in question may subsequently be held to be a forgery. Similarly, a document purporting to be thirty years old, which is produced from proper custody, may be at once used in evidence, though its genuineness may ultimately be disproved.
