Section 28(5) in High Court Rules and Orders In M.P.
(5)the memorandum of appeal,(b)It shall also contain any portion of the record of any evidence oral or documentary, that may be specified by either party, provided that the counsel or the party filing the list certifies in writing that such evidence or documents shall be referred to at the hearing of the appeal:Provisions contained in Rules 14, 15, 16 and 17 will not apply so far as preparation of Paper-Books in Second Appeals is concerned.
