What is a Legal Document?
A legal document, in general, is a document where two or more parties enter into an agreement and it is confirmed by the placement of their signatures at the end. The term legal documents have a very broad term when it comes to discovery and court required documents.
Many times a court, during a specific case, will have to make a ruling on what types of documents are considered legal documents in relevance to the case.
When a legal document is created to form a contract, all parties must agree and sign the document. If you do not sign the document it cannot be held as binding in a Court of Law.
Many people attest to the “verbal agreement” theory. However, one should always remember the old cliche: “The agreement is only as good as the paper it is written upon.”
If you do not sign a document it is not legal. A legal document is legally binding in the eyes of the court.
Types of Legal Documents-
There can be no exhaustive list of documents which can enlist all different types of Legal Documents.
However they can be broadly categorised and understood under following heads.