Section 231 in Rules of the High Court of Judicature for Rajasthan, 1952
231. Paper book in Execution Second appeal.
- Copies to be included in the paper book of an Execution Second Appeal shall be of the following papers, namely-(a)Memorandum of appeal;(b)Memorandum of objection, if any, to the decree appealed from;(c)judgment under appeal;(d)Judgment of the Court of first instance;(e)any order under rule 23, or 25 or 28 of Order XLI of the Code, return to such order and in the case of an order under rule 111 any memorandum of objection to such return, if any;(f)application or objection disposed of by the judgment of the Court of first instance;(g)reply to such application or objection; and(h)reply to such reply, if any.
