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Judgment
Section 59 [If a plaintiff sue upon a document in his possession or power, he shall produce it in Court when the plaint is presented, and shall at
the same time deliver the document or a copy thereof to be filed with the plaint. If he realy on any other documents (whether in his possession or
power or not) as evidence in support of his claim, he shall enter such documents in a list to be added or annexed to the plaint.] of the CPC
contemplates the production and deposit with the plaint of documents sued on, and which therefore form part of the plaint. They have to be
marked under rule No. 39 of the High Court Rules and should be considered as ""annexed thereto as exhibits"" within rule No. 47 of the High Court
Rules and may be furnished to a defendant under rule No. 44, High Court Rules. Rules Nos. 43 and 47 are intended to apply to documents
deposited u/s 140, Civil Procedure Code, and inspection of these should not be allowed until they are offered and received in evidence. Let the
defendant have a copy of the document in question.