Section 140(a) in The Rajasthan Revenue Courts Manual, 1956
(a)In writing a judgment of the court shall in the opening paragraph, state the names of the parties if they can be conveniently given and the section and the Act under which the case has been filed. It shall then state briefly the case as put forward by each of the parties and shall give necessary particulars in respect of the subject matter of the case especially the number and size of holdings in dispute and the names of persons, the status, rent and period of occupation as entered in the Patwari's record.
