32. Duty of Munsarim or Reader in respect of plaints.
- A Munsarim or Reader of a Civil Court appointed to receive plaints shall examine each plaint presented to him, and shall report thereon whether the provisions of the Code and the Court Fees Act have been observed and whether the claim is within the jurisdiction of the court, constitutes a cause of action, and has been presented within the period prescribed for the institution of such a suit.The Munsarim or Reader shall see that the actual date of the presentation of the plaint is entered upon the impressed stamp and adhesive label, if any, below the date of purchase endorsed on them.On the back of all plaints the Munsarim or Reader, shall note:-(a)date and time of presentation of the plaint,(b)name of presenter,(c)classification of suit, and(d)court fee paid.
