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State of Assam - Section

Section 143 in Civil Suit Rules (Assam)

143. Disqualification for conducting suit.

- Whenever any Government pleader is disqualified, either from the interest in the suit or from relationship to the parties, or from any other similar or sufficient cause from conducting any suit, the District Officer shall appoint some other pleader to conduct the suit, advising the Legal Remembrancer of his having done so and stating the reasons therefor.Form ABrief Index prescribed by Rule 12Date on which the papers were sent to the Government pleader....Date on which the papers were returned to the District Officer..Date on which the papers were submitted to the Legal Remembrancer..
1 2
Description of papers Page
   
Form BBrief Index prescribed by Rule 45Date on which summons was served on Government pleader...Date on which the papers were received by District Officer under Rule 39...Date on which the papers were returned to Government pleader under Rule 42...Date on which the papers were returned to District Officer under Rule 43. ..All dates fixed for hearing of case before submission to Legal Remembrancer..
1 2
Description of papers Page
   
Form CBrief Index prescribed by Rule 52Date of judgement....Date on which decree was signed....Date of report by Government pleader under Rule 49...Date of submission to Legal Remembrancer under Rule 54...Date on which period of limitation expires.....
1 2
Description of papers Page
   
Form DRegister of civil suits, original and appeal, in all Civil Courts[Vide Rule 126]
Serial No. Name of Court No. on file of Court. In case of an appeal alsoNo. of original suit Parties to suit of appeal Value of suit or appeal Abstract of plaint and written statement, orgrounds of appeal
Plaintiff or appellant Defendant or respondent
1 2 3 4 5 6 7
             
Date of institution Date of decision Purport of decision When any amount is decreed to Government, amountso decreed and number of case in Execution Register No. and date of the Legal Remembrancer's lettersanctioning the plaint written statement, or appeal Remarks
8 9 10 11 12 13
           
Form ERegister of civil and decree passed in favour of Government realised and outstanding to the district of...........................[Vide Rules 76 and 95]
Sl. No. No. of Register D Party against whom decree is given By what Court decided Date of decree Amount decreed Date of execution Costs of execution
Principal Interest Costs Total amount decreed
1 2 3 4 5 6 7 8 9 10 11
                     
Further interest accrued on the total amount incolumn 9 up to date Total of columns 9,11 and 12 Total realised Balance Remitted by the authorities Net balance Remarks explaining the steps taken on eachoccasion for the recovery of the balance in column 17, or why itcould not be realised Amount not recoverable by ordinary means.
12 13 14 15 16 17 18 19
               
Form G(Part I)Statement of original suits to which Government was a party in the District of.....................during the year 19...[Vide Rule 128]
Government (Plaintiff)
Class of Courts Total number of cases pending or instituted Decided in favour of Government Decided against Government Total decided Percentage of cases decided in favour ofGovernment Percentage of cases decided against Government
1 2 3 4 5 6 7
             
Government (Defendant)
Total number of cases pending or instituted Decided in favour of Government Decided against Government Total decided Percentage of cases decided in favour ofGovernment Percentage of cases decided against Government Remarks
8 9 10 11 12 13 14
             
Notes. Suits by or against Government Officers in respect of acts done or intended to be done in their official capacity, when the prosecution or defence is undertaken at the expenses of Government, should also be shown in this statement.Form G(Part II)Statement of Civil Appeals to which Government was a party in the District of for the year 19..[Vide Rule 128]
Government (Appellant)
Class of Courts Total number of appeals pending or instituted Decided in favour of Government Decided against Government Total decided Percentage of cases decided in favour ofGovernment Percentage of appeals decided against Government
1 2 3 4 5 6 7
             
Government (Respondent)
Total number of appeals pending or instituted Decided in favour of Government Decided against Government Total decided Percentage of appeals decided in favour ofGovernment Percentage of appeals decided against Government Remarks
8 9 10 11 12 13 14
             
Notes. Appeals in suits by or against Government Officers in respect of acts done or intended to be done in their official capacity, when the prosecution or defence is undertaken at the expense of Government should also be shown in this statement.Form H (I)Statement showing the cost of Litigation to which Government was a party in the district of during the year 19....[Vide Rule 128]