(4)Next should follow the case for the plaintiff, and after this the case for the defendant. Where there are several defendants putting forward different cases it may be necessary to put the plaintiffs case against each defendant separately along with that of defendant's answer to it. There is no hard and fast rule except that allegations and counter allegations must be strictly differentiated from admitted facts and kept apart from them, and must be expressed in such a way that a person reading the judgement can see what plaintiff said and what the defendant replied. The case for each side should be comprehensively summarized, not merely copied down in abbreviated form. It is not uncommon to see the incorrect form. "The plaintiff alleged that..... .That...........; etc." This is copying the plaint, in abbreviated form instead of taking the trouble to state the case.Note. - All that Rule 4 (2) of Order XX requires is that in a judgement the case should be stated in few words so as to bring out its nature. It is not necessary to reproduce the pleadings which are available in the record for reference by any higher tribunal.
