28. Appeals from appellate decrees. - [In appeals from appellate decrees (to be heard by a single Judge) preparation of Paper-Book is dispensed with unless specially ordered by the Court. When so ordered by the Court the Paper-Book in appeals from appellate decrees shall consist of the following papers viz.,-] [Substituted vide M.P. Rajpatra Part IV (Ga). dated 20-10-1976.]
(a)(1) the plant;(2)the pleadings [with maps and plans, if any] [Inserted by Notification No. 5-1 -9-3-37, dated 27-6-1978.];(3)the judgements and decrees [with maps and plans, if any,] [Inserted by Notification No. 5-1 -9-3-37, dated 27-6-1978.] of both the lower Courts;(4)any judgement or orders of remand passed in the case either by the lower appellate Court or by the High Court;(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.
