Report No. 77

5.5. Copies of written statements to be filed.-

It should also be imperative for the defendant to file, along with the written statement, a copy of the same for being supplied to the plaintiff. Some High Courts have already made a provision about that by making the necessary amendment1 in Order VIII, rules 1 of the Code of Civil Procedure. The requirement that the defendant should produce all documents in his possession or power on which he bases his defence or any claim for set-off should also be enforced. This would prevent delays and adjournments for the production of those documents.

1. Local amendments as to Order 8, rule 1, as to the copies of written statements.