Section 125 in The Rajasthan Law And Judicial Department Manual, 1952
125. Contents of report.
- The report should contain the following particulars -(a)a clear chronological statements of the facts and circumstances which, in his opinion, render the institution of the suit necessary, and precisely when and where they each occurred:(b)a clear statement of all the evidence both oral and documentary, by which the claim can be supported;(c)copies of the written documents, if any, upon which the claim is based, and any other papers, the inspection of which is considered necessary for the elucidation of the case;(d)the pleas or objections, if any. which have been urged by the proposed defendant against the claim:(e)the evidence, both oral and documentary, which, so far as is known, the proposed defendant will be able and is likely to adduce in his defence; and(f)any other, material facts, e.g., the circumstances of the proposed defendant, any special reasons for the institution of the suit apart from the amount claimed, whether its decision will affect other claims, and the like.
