Section 111(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)A respondent to a First Appeal valued at less than twenty thousand rupees who has filed no cross-objection may. on receipt of notice to appear and answer the appeal and within thirty days of the date fixed in the notice for his appearance, make an application for the summary determination of the appeal on the ground that it is frivolous or vexatious or that it has been filed merely to cause delay or that it can be disposed of on a preliminary ground and that a paper-book is not necessary for its disposal.
