Section 129 in The Rajasthan Revenue Courts Manual, 1956
129. Reference in judgments to parties and witnesses.
- A reference to a party or a witness shall be name and number, and not merely by number like PW 1 or Defendant 1Judgments shall contain words in full and not in abbreviated forms except where the abbreviations are well recognised and are in common use, such as a.m. p.m. e.g.
