46. The paper-book in all appeals from original orders shall consist of -
(i)the applications or proceeding on which the order appealed against was passed;(ii)the petition, if any, filed in answer;(iii)the evidence, oral or documentary, which may have been taken put in with reference to the application or proceeding and which necessary for decision of the appeal;(iv)the order appealed against;(v)the memorandum of appeal;(vi)a front-leaf containing the number of the case, name of the judge of the Court below, names of the parties and of their advocates, date of institution of case in the lower court, date of the judgment under appeal and date on which the appeal was filed in the High Court; and(vii)an index indicating the full particulars and the pages of the papers included in the paper-book.
