(1)A decree or order must agree with the judgement and be not only self contained, so that it may not be necessary to refer to any other document or paper for its understanding and execution, but also precise and definite in its terms.(2)A decree or order (ex-parte or otherwise) shall specify clearly and distinctly the nature and extent of the relief granted, what each party affected by it is ordered to do or forbear from doing, and other determination of die suit (Order XX, Rule 6). Every declaration of right made by it must be concise yet accurate; every injunction simple definite and plain.(3)If a decree or order is affirmed on appeal the terms thereof shall be recited, so as to make the appellate decree or order complete in itself. If a decree or order is varied or modified, the relief granted in lieu of or in modification of that originally granted shall be fully and accurately set out. If a decree or order is reversed, the relief granted to successful party shall similarly be stated.Note 1. - Maps prepared by the direction of, or accepted by the Court and which are necessary to illustrate or explain the terms of the order passed should be attached to and should form part of the decree, or order and must be signed by the Judge.Note 2. - Where different valuations are put for purposes of jurisdiction and for payment of court fee, both values should be state the decree or order. The amount claimed as mesne profits should be separately shown. In the case of an appellate decree or order, the valuation as given m the decree or order of the first Court should also be embodied.Note 3. - Interest, if any, allowed by the Court should be clearly shown in the decree or order and also the period for which and the rate at which interest has been allowed. It should also be clearly stated therein whether interest is to run on the decretal amount or on both that amount and costs.
