The Court to which reference is made under Order XLI, Rule 25, for trial of issues, should, while returning its findings, certify at the foot thereof the amount of costs (showing the items in detail) incurred by each of the parties to the case at the re-trial so that such costs may be provided for in the decree that may be finally passed by the appellate Court.[5] No. 4587. - In exercise of the powers conferred by Article 227 of the Constitution of India read with Section 23 of the Madhya Pradesh Civil Courts Act, 1958 and all other powers enabling, and in supersession of the existing rules in force in Civil Courts in any part of Madhya Pradesh on the concerned subject, the following rules relating to classification of Records, Arrangement and Preparation of Records during trial and their transmission to the District Record Room, custody, Preservation and Destruction of Records and Inspection of Records have, with the previous approval of the Governor, been made by the High Court of Madhya Pradesh, Jabalpur and are published for general information.Rules And Orders (Civil)
