Suit Procedure

Filing of Other Documents

• Once, the pleadings are complete, then both the parties are given opportunity to produce and file documents, on which they rely, and to substantiate their claims.
• Any document not filed or produced cannot be relied upon, during final arguments.
• Filing of Documents is not sufficient. They should be admitted and taken on record. In brief the procedure is as follows :
• Documents filed by one party may be admitted by opposite party.
• If they are denied by opposite party, then they can be admitted by the witness produced by party whose documents are denied.
• Once the document has been admitted it shall form a part of the record of court, and all the details of suit such as name of parties, title of suit etc, shall be inscribed on the document. (O13 R49 7)
• Documents, which are rejected i.e. not admitted, are returned to the respective parties.
• It is necessary that document should be filed in "original", and a spare copy should be given to the opposite party.