Section 53 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
53. Revision of Record before judgment.
- (i) It is the duty of the Court before proceeding to judgment, under Order XX, rule I of the Code of Civil Procedure finally to revise the record which is to form the basis of its judgment and to see that it contains all that has been formally admitted in evidence and nothing else. Any papers still found with the file, which have not been admitted in evidence, should be returned to the parties.(ii)Duties of appellate Courts on such matters. - Appellate Courts should examine records of the cases coming before them on appeal with a view to satisfying themselves that subordinate Court have complied with the provisions of the law on the subject and should take serious notice of the matter when it appears that any court has failed to do so.
