Section 140 in The Rajasthan Revenue Courts Manual, 1956
140. Judgments of the court of first instance.
(a)In writing a judgment of the court shall in the opening paragraph, state the names of the parties if they can be conveniently given and the section and the Act under which the case has been filed. It shall then state briefly the case as put forward by each of the parties and shall give necessary particulars in respect of the subject matter of the case especially the number and size of holdings in dispute and the names of persons, the status, rent and period of occupation as entered in the Patwari's record.(b)The court shall thereafter mention the points for determination, or issues, if any have been framed.(c)In cases in which issue have been framed, the Court shall give its finding or decision with reasons thereof upon each separate issue unless the finding upon any one or more of the issues is sufficient for the decision of the case.(d)After the issues have been decided the court shall pass final orders in respect of the case as a whole showing whether it has been dismissed or decreed and mentioning specially the relief to which the plaintiff is entitled.Note:-Bare lists of documentary evidence and summaries of oral evidence, or the arguments of counsel should not be given in the body of judgment. Where those are required they should be given as an appendix to the judgment.(e)All judgments whether of courts of first instance or of appellate courts shall be divided into suitable paragraphs which should be numbered serially.All judicial orders must be self-contained and all important orders must be in the handwriting of the Presiding Officer or typewritten and signature by him.Note:-Thus while a Sub-Divisional Officer may. while passing orders in cases for correction of patwari records, utilise the evidence recorded before the Tehsildar. the final order passed by him must not treat any portion of the Tehsildar's report as a part of his own order either expressly or by implication.All orders and judgments whether they are entered on the order sheet or elsewhere and all decrees shall bear the bill date i.e. the year as well as the month and date.
