(3)A judgement or order should be divided into consecutively numbered paragraphs of a reasonable length not exceeding three quarters of a page as a rule, so that reference made in argument before a higher Court can easily be found. The opening paragraph should state briefly what the nature of the action is, so that it can be gathered from the start what the judgement is about and what points are to be looked for. The next paragraph or two should give tire admitted facts, that is, facts which neither side disputes, insofar as they are necessary to understand the case.
