Section 448 in Civil Court Rules of the High Court of Judicature at Patna
448.
Register No. (R) 5 - Register of Appeals-(a)The particulars of any order passed on Second Appeal or Revision shall be entered in the column headed "Remarks".(b)This Register shall be maintained only in the Courts of District Judges, Additional Judges, Subordinate Judges shall maintain a Supplementary Register in Form No. (R) 6 for Appeals transferred to their Courts for disposal. When appeals so transferred have been disposed of by those Courts the records shall be sent to the Court of the District Judge for columns 13 to 15 of the latter's register being filled in his office. After this is done the records shall be returned to the Court disposing of the appeal for transmission to the Record-room in due course.Note. - When appeals are transferred to Courts situated at an outlying station in the district, the records of disposed of appeals need not be transmitted to the Court of the District Judge for columns 13 to 15 of the latter's register being filled in. It will be sufficient to send an extract from the judgment and a copy of the decree, signed and attested by the Presiding Officer of the Court which decided the appeal, to the Court of the District Judge. Columns 13 to 15 of the register No. (R) 5 should be filled up in the office of the District Judge from the copy of the decree and extra copy of the judgment so received.(c)When an appeal has been transferred to another district columns 13 to 15 shall be written up when the record is returned, after disposal, to the original Court of Appeal.(d)The date of sending copies of judgment and decree to the lower court shall be entered in the remarks column of this register and of the supplementary register, Form No. (R) 6.C. Subsidiary Registers
