When the subject-matter of the suit is immovable property, the nature of the property affected by the decree must, in accordance with Order XX, Rule 9, be clearly specified without reference to the plaint or to any other part of the record.Note. - In drawing up a decree for land it is the duty of every Judge to satisfy himself that such details are given as to render it impossible that there shall be any mistake as to the area and boundaries of the land and that nature of the right which the Court has adjudicated.
