92. Reference of parties and witnesses in judgments and use of abbreviations.
(1)A reference to a party or a witness shall be by name and number, and not merely by number like P.W. 1 or defdt. 1.(2)Judgments shall contain the terms in full and not in abbreviated forms except where the abbreviations are well recognised and are in common use, such as a.m., p.m., e.g., etc.
