Section 138 in Rules of the High Court of Judicature for Rajasthan, 1952
138. Affidavit in review application.
- The affidavit accompanying tor an application tor review on the ground of the discovery of new and important matter or evidence shall be made by the applicant himself stating in clear terms what such new or important matter or evidence is, the effect or purport thereof, how the same, after the exercise of due diligence, was not writing his knowledge or could not be produced by him at the time when the decree was passed or order made and how and when he came to know of it or became able to produce it.
