Section 185 in The Rajasthan Revenue Courts Manual, 1956
185. Contents of Order Sheet.
- The expression 'material event' occurring in the case shall, without prejudice to its generality, be held to include-(a)the finding of a plaint or written statement,(b)the examination of parties under Order X, rule 1 and 2.(c)the recording or amendment of issues,(d)the examination and names of witnesses.(e)the reading of the deposition of a witness examined by Commission,(f)the filing of a commissioner's report and any objection (oral or in writing) thereto,(g)the presence of witnesses when case adjourned,(h)the hearing of arguments.(i)the signing of a decree.(j)the delivery of judgment,(k)the filing of an application for review of judgment or amendment of decree, and(l)an order relating to a deposit, an order for repayment thereof or an order for issue of a repayment order.
