Section 11A(3) in High Court Rules and Orders In M.P.
(3)In first appeals arising out of proceedings after the preliminary decree in suits for accounts or partition, the paper-books shall ordinarily consist of the following papers only,-(i)the judgement and preliminary decree [including maps and plans.] [Inserted by Notification No. 5-1-9-3-37, dated 27-6-1978.](ii)the final decree,(iii)(a)such portions of orders by the Court, and(b)such portions of oral and documentary evidence as may be specified by either party in response to the notice issued to him in this behalf.
