A decree shall be drawn up in case of dismissal under Order XLI, Rule 11 (1), Civil Procedure Code. No decree shall be drawn up in case of rejection of plaint and determination of any question falling within Section 47 or Section 144 or in case of any adjudication from which an appeal lies as an appeal from an order or any order of dismissal for default. But in such cases a schedule of costs shall be drawn up just below the order passed and the names of the parties by whom costs are to be paid and received shall also be stated and signed by the Judge.
