Affidavit as to documents in possession

[Under Or. 11, r. 13 of C.P. Code]

 

I, the above-mentioned defendant C.D., make oath and say as follows:

1.    I have in my possession or power the documents relating to the matters in question in the suit set forth in the first and second parts of the first schedule hereto.

2.    I object to produce the said documents set forth in the second part of the first schedule hereto (state grounds of objection).

3.    I have had but have not now, in my possession or power the documents relating to the matters in question in this suit set forth in the second schedule hereto.

4.    The last-mentioned documents were last in my possession or power on (state when and what has become of them and in whose possession they now are).

5.    According to the best of my knowledge, information and belief I have not now, and never had, in my possession, custody or power, or in the possession, custody or power of my pleader or agent, or in the possession, custody or power of any other person on my behalf, any account, book of account, voucher, receipt, letter, memorandum, paper or writing, or any copy of or contract from any such document, or any other document whatsoever, relating to the matters in question in this suit or any of them, or wherein any entry has been made relevant to such matters or any of them, other than and except the documents set forth in the said first and second schedule hereto.

 

FIRST SCHEDULE

 

(Particulars of documents)

 

SECOND SCHEDULE

 

(Particulars of documents)

6.     That the contents of the above affidavit are true and that no portion is false and that the said affidavit conceals nothing relevant to the above matter.

 

Dated.............

(Defendant)

 

Verification as in earlier precedents.