Report No. 77

Chapter 5

Pleadings and Issues: The Pre-Trial Procedure

5.1. Compliance with Order 7.-

Order VII of the Code of Civil Procedure specifies the particulars which must be contained in a plaint. If proper attention is paid at the appropriate time to ensure that all the requirements of Order VII have been complied with, it would eliminate many causes of delay which occur on account of non-compliance with those provisions. Particular attention should he invited to Order VII, rule 14, according to which, where a plaintiff sues upon a document in his possession or power, he should deliver the document or a copy thereof to be filed with the plaint.