- The expression "material event occurring in the case" used in the preceding rule shall, without prejudice to its generality, be held to include,-(a)the filing of a plaint or written statement;(b)the examination of parties under Order X, Rules 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 present of witnesses when a case is adjourned;(h)the hearing of arguments;(i)the delivery of judgment;(j)the signing of a decree;(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 re-payment order.Note.-Upon receipt of an application for re-payment, it will be necessary to re-consult the original record if original record is already in court, the entry will be made in the order-sheet of such record and initialled by the Judge; but if the original record is in the record-room and the procedure laid down in the Rule 262 has been followed an entry of such order passed by the court shall be made by the record-keeper under his own initials when the application for re-payment is received by him for being filed with the record.
