Section 131 in Rules of the High Court of Judicature for Rajasthan, 1952
131. Contents of memorandum of appeal or application for review or re vision.
- Every memorandum of appeal or application for review or revision shall state.-(a)the name and address of each appellant or applicant, and whether he was plaintiff or defendant or applicant or opposite party in the court of first instance:(b)the name and address of each person whom it is proposed to join as respondent or opposite party in the court of first instance:(c)the name of the court by which, and the name of the Presiding Officer by whom, the decree or order objected to was made:(d)the number and description of the case:(e)the date when such decree or order was made:(f)the grounds, numbered consecutively, of objection to such decree or orders:(g)the precise relief sought;(h)Value for purposes of (1) jurisdiction and (2) court fee: and(i)in the case of an appeal from an original decree, whether thesuit on which the appeal arises has already been before the Court on appeal, and the particulars of such appeal if any, and shall be signed by the appellant or applicant, as the case may be, or on his behalf, by an Advocate on the roll of the Court.Where the particulars mentioned in clause (i) are not available at the time of the filing of the appeal, they may be supplied as soon as available.
