Section 152 in The Jammu and Kashmir Panchayati Raj Rules, 1996
152. Judgement, order or decree.
(1)After ascertaining the facts of the case by examining the parties, their witnesses and documents produced, if any, and by any other lawful means in its power, the Panchayati Adalat or a Bench thereof shall record brief judgement and the final order under the signatures of the members. The judgement shall be read in the open court and signature or thumb impressions of the parties present will be taken on it as far as possible which shall form part of the record. The judgement, and if the case is a civil one, a decree shall be drawn up in terms of the judgement.(2)Soon after a suit or a case entrusted to a Bench of a Panchayati Adalat is finally disposed of by the Bench the complete file of the case or suit, as the case may be, shall be forwarded to the Chairman of the Panchayati Adalat for further necessary action.
