(a)"Chapter" means chapter of these Rules.(b)"Civil Judge" includes Additional Civil Judge and Judge of Court of Small Causes.(c)The "Code" means the Code of Civil Procedure, 1908 as amended from time to time.(d)"Form" means a form prescribed by these Rules and described by such serial number in Appendix B, Vol. II.(e)"High Court" means the High Court of Judicature for Rajasthan.(f)"Judicial Officer" means the Presiding Officer of a Civil Court.(g)"Munsif" includes Additional Munsif.(h)"Pleader" means pleader as defined under Section 2(15) of the Code.(i)"State" means the State of Rajasthan.
