Section 87 in The High Court of Chhattisgarh Rules, 2007
87.
Every memorandum of appeal and every application for review or revision shall immediately below the title have endorsed on it "First Appeal". "Second Appeal", "Miscellaneous Appeal". "Review" or "Revision" as the case may be, stating the provision of law under which made and shall state :-(1)the name and address of each appellant/applicant;(2)the name and address of each respondent/non-applicant;Note : - Address in (1) and (2) includes name of police station and post office.(3)the description of the parties to the appeal or application as to whether such parties were plaintiff(s), defendant(s) or applicant(s) or non-applicant(s) in the Court of first instance;(4)the value of the appeal, including valuation in Courts below and in the case of an application for revision, the value in suit :Provided that if there is a variation in valuation the appellant shall explain it in a short note appended with the memorandum of appeal.(5)the amount of Court-fees affixed to the memorandum of appeal/application;(6)the Court(s) by which and the name of the Judicial Officer by whom the decree or order under challenge was made;(7)the date of the judgement/decree/order and the number of the case in which such decree or order was made;(8)the brief statement of facts;(9)the ground or grounds numbered seriatim of objection to the decree, order or judgement, except that in second appeals substantial question(s) of law shall be stated;(10)the relief prayed for.
