Section 141 in The Rajasthan Revenue Courts Manual, 1956
141. Judgments of appellate courts.
- The judgment of an appellate court should after giving a general narrative of the case state the particular points raised before the court in appeal. It should then contain the appellate court's findings on each point separately after considering (1) the views of the lower courts; (2) the arguments of the counsel appearing before the appellate court and (3) the evidence on record. The judgment should then state in clear terms whether the appeal is dismissed or allowed and where the decree appealed from is reversed or varied it should also state clearly the relief which is to be given to the appellant.Note: Bare and long summaries of the arguments of counsel and depositions of witnesses should not be given in the body of the judgment.A court of first appeal must subject the evidence on record regarding the points raised before it in appeal to a fresh examination independently of the appraisement of the evidence by the trial court and its judgment must show that it has done so.
