Section 216 in Rules of the High Court of Judicature for Rajasthan, 1952
216. Evidence not copied and typed not to be referred to.
- In an appeal where the amount or value of the subject-matter of the suit in the court of first instance was twenty thousand rupees or more, and the amount or value of the subject-matter of appeal together with the amount or value of the subject-matter of the cross objection, if any, is also twenty thousand rupees or more, no evidence which has not been copied and typed under an order made under these Rules shall be read or referred to at the hearing, except by the special leave of the Court to be recorded on the order sheet.
