Section 239 in Rules of the High Court of Judicature for Rajasthan, 1952
239. Paper book in other Special Appeals.
(1)Copies to be included in the paper book of a Special Appeal from a decree or order in an original trial or proceeding shall be of the following papers, namely:-(a)memorandum of appeal;(b)judgment appealed from;(c)pleadings and further pleadings, if any; and(d)where the proceedings had originated on am application, or petition, such application or petition and the objection thereto, if any.(2)Such copies of evidence, oral or documentary, as may be supplied by the parties after having been certified as correct by their Advocates shall also be included in the paper book.
