(1)As required by Order XLI, Rule 1 (2), every memorandum shall set forth concisely and under distinct heads the grounds of objection to the decree appealed from without any argument or narrative and such grounds shall be numbered consecutively. If the memorandum be not so drawn up the Court may, under Order XLI, Rule 3, either reject it or direct its amendment then and there or return it to the appellant for die purpose of being amended within a time to be fixed by it. The memorandum should also state the valuation of the appeal for the purpose of Court-fee and jurisdiction and if it does not, the Court may direct that it be amended. It should further contain a statement indicating the provision or provisions of law under which the appeal is preferred.(ii)Every memorandum of appeal, memorandum of objection and petition for revision shall state the relief sought.Note. - There is a strong tendency on the part of parties and their pleaders to disregard the provisions of Order XLI, Rule 1 (2), and it should be checked by the Courts by a judicious exercise of the powers conferred upon theme by Rule 3 of the same order.
