Section 106 in Civil Court Rules of the High Court of Judicature at Patna
106.
Decrees should be drawn up in such a manner that, in order to the understanding and execution of them, it may not be necessary to refer to any other document or paper whatever. [G.L. 3/29, G.L. 2/33, G.L. 1/45, G.L. 3/55]Note 1. - Petitions of compromise, maps prepared by the direction of or accepted by the Court and other similar papers necessary to illustrate the terms of the order passed shall be embodied in the decree.Note 2. - The particulars of the claim and the date of institution of the suit shall appear in the decree. [G.L. 1/57]Note 3. - Where different valuations are put for purposes of jurisdiction and for payment of court fees, both values should be stated in the decree. The amount claimed as mesne profits should be separately shown, in the case of an Appellate decree the valuation as given in the decree of the first Court should also be embodied. [G.L. 6/44]Note 4. - In drawing up decrees interest, if any, allowed by the Court should be clearly shown and also the period for which and the rate at which interest has been allowed.
