Section 176 in Rules of the High Court of Judicature for Rajasthan, 1952
176. Paper Book in First Appeal.
(1)The paper book in a First Appeal shall consist of a fly sheet, an index and copies of the following papers, namely:-(a)plaint:(b)written statement:(c)further pleadings, if any:(d)statements of parties or their pleaders recorded under rules 1 and 2 of Order X of the Code:(e)judgment under appeal;(f)decree under appeal;(g)memorandum of appeal:(h)such evidence, oral or documentary or other papers as the appellant may wish to refer to:(i)memorandum of cross-objection, if any; and(j)such other evidence, oral or documentary or other papers as the respondent may wish to refer to.(2)Unless otherwise ordered, no paper book shall be required in cases of which the valuation is below Rs. 20,000/-.
