Section 71 in High Court of Chhattisgarh Rules, 2005
71.
Every memorandum of appeal and every application for review or revision shall immediately below' the title have endorsed on it "First Appeal", "Second Appeal", "Miscellaneous Appeals", "Review" or "Revision" as the case may be, and shall state : -(a)the name and address of each appellant or applicant;(b)the name and address of each person whom it is proposed to make a respondent;Note. - Address in (a) and (b) includes name of police station and post office.(c)the Court by which and the name of the Judicial Officer by whom the decree or order under challenge was made;(d)the date and the number of the case in which such decree or order was made;(e)the description of the parties to the appeal or application as to whether such parties were plaintiff, defendants or applicants in the Court of first instance;(f)the ground or grounds numbered seriatim of objection to the decree, order or judgment except that in second appeals question(s) of law shall be formulated;(g)the relief in such appeal, review or revision;(h)the value of the appeal, including valuation in Courts below and in the case of an application for revision, the value in suit:Provided that if there is variation in valuation the appellant shall explain it in a short note appended with the memorandum of appeal.
