Section 87 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
87. Preparation of decree.
- The following directions relate to the preparation of decree:-(i)In decrees for possession of agricultural land, it should be stated whether possession is to be given at once or after the removal of any crop that may be standing on the land at the time when the decree is executed or on or after any specified date.(ii)In Appellate Courts the language used in filing in the decretal order, shall conform to the action recognized by the law, and shall direct that the decree of the lower court be either "affirmed" "varied" "set aside" or "revised". In each case, in which a decree is affirmed, the terms thereof shall be recited, so as to make the appellate decretal order complete in itself. In varying a decree, the relief granted in lieu of that originally granted shall be fully and accurately set out. Where a decree is reversed on appeal, the consequential relief granted to the successful party similarly be stated. Every decretal order shall be so worded as to be capable of execution without reference to any other document and so as to obviate misunderstanding on the part of the persons concerned.(iii)When any parties are added or substituted in the course of the suit, care should be taken to see that their names are properly shown in the decree-sheet.
