Section 55 in The Rajasthan Revenue Courts Manual, 1956
55. Examination of plaint or application when received.
- When a plaint or application is received and before the defendant is summoned, the Reader or the Ahalmad shall carefully examine and report the following points :-(1)Whether it is properly stamped.(2)Whether the facts stated if approved or admitted disclose a cause of action,(3)Whether the suit appears from the statement in the plaint to be barred by any Rule of law.(4)Whether the plaint is so drawn up as to dispose of finally the matter in dispute and prevent further litigation,(5)Whether the parties are all on the record and properly arranged,(6)Whether the plaint contains superfluous matter or is otherwise prolix, and(7)Whether the provisions of order 7 of the Code of Civil Procedure have been duly observed.(D)-Appearance
