Section 29 in The Rajasthan Revenue Courts Manual, 1956
29. Contents of Memorandum of appeal or application for review or revision.
- Every memorandum of appeal or application for review shall state-(a)the name and address of the appellant or applicant and whether he was plaintiff or defendant, applicant or opposite party in the court of first instance,(b)the name and address of each person whom it is proposed to join as respondents or opposite party in the court of first instance,(c)the name of the court by which and the name of the Presiding Officer by whom the decree or order objected to was made,(d)the number and description of the case.(e)the date when such order or decree was made,(f)the grounds of objections on such order,(g)the precise relief sought: and(h)value for the purpose of jurisdiction and court fees.
