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State of Chattisgarh - Section

Section 77 in The Chhattisgarh Gram Nyayalaya Rules, 2001

77. Receipt.

- Receipt in Form-XI shall be prepared for every amount received in the Gram Nyayalaya as fee, fine or in any other form and it shall be in two copies. Second copy shall be carbon copy of the first. The original copy shall be given to the party making the payment and the carbon copy shall be preserved as Court record.Form I[See Rule 3(1)]Application/Plaint under Section 17 of the Chhattisgarh Gram Nyayalaya Adhiniyam, 1996In the Chhattisgarh Gram Nyayalaya..................Circle.
1. Particulars of the applicant/plaintiff  
  Name .............................
  Father's name .............................
  Age .............................
  Address .............................
2. Particulars of the respondent .............................
  Name .............................
  Father's name .............................
  Age .............................
  Address .............................
3. Jurisdiction .............................
4. Limitation .............................
5. Facts of the case .............................
6. Relief sought .............................
7. Details of remedies exhausted .............................
8. Whether the matter previously filed or pending in any Court orGram Nvayalaya .............................
VerificationI, ........... (Name of applicant/plaintiff)............ S/o, D/o, W/o........ age ........ hereby verify that the contents of above paras 1 to 8 are true to my personal knowledge. I have not suppressed any material facts.
Place : ...................................................
Date : Signature of the applicant/plaintiff.
Form II[See Rule 3 (4)]Receipt/Acknowledgement slipReceipt of the application/plaint filed in the Chhattisgarh Gram Nyayalaya ......... circle by Shri/Smt./Ku......... residing at........... is hereby acknowledged.
Date..................... For Secretary
Seal..................... Gram Nyayalaya ..... circle.
Form II-A[See Rule 4 (2)]Register for Civil/Revenue Cases
Sl. No. Date of Institution Name of Applicant/ Plaintiff with Father's name,age Address Name of non applicant with father's name and age
(1) (2) (3) (4) (5)
 
Address Description of sub matter Date of final order or decision Subject of the order or decision Remarks
(6) (7) (8) (9) (10)
 
Form III[See Rule 18(1)]Before the Gram Nyayalaya ......... Circle.Complaint
1. Name of Complainant ........................
2. Father's name ........................
3. Address ........................
4. Name of the accused ........................
5. Father's name of the accused ........................
6. Address of the accused ........................
7. Facts of Criminal Complaint/Offence ........................
8. Name of witnesses, if any 1......................
    2......................
9. Other relevant facts ........................
10. Whether the matters previously filed or pending in any Courtor Gram Nyayalaya ........................
Place : …............................
Date : Signature of the Complainant
Form IV[See Rule 18 (2)]Register of Criminal Cases
Sl. No. Date of Institution Name of complainant with Father's name, age Address Name of accused with father's name, age
(1) (2) (3) (4) (5)
 
Address Description of the offence Date for parties to appear Date and judgement Particulars of judgement Remarks
(6) (7) (8) (9) (11)  
 
Form V[See Rule 33]Register of Receipts on account of fine, fee or compensation
Sl. No. Case number Name of parties Amount of fine received Amount of compensation received
(1) (2) (3) (4) (5)
 
Amount of fee received Amount of compensation paid to the accused withthe date of payment Signature of the accused Date of deposit of fine and fee in the GramNyayalaya Fund Remarks
(6) (7) (8) (9) (10)
 
Form VI[See Rule 55 (1)]Proposal of election for the Post of PardhanElection to the office of the Pradhan of ...... Gram NyayalayaI hereby propose Shri ...... S/o ...... Resident of ....... to the office of the Pradhan of Gram Nyayalaya.
(1) Name in full of proposer with address. .................
(2) Name in full of seconder with address. .................
Place............... Signature of Proposer.........
Date................ Signature of Seconder..........
I above named candidate assent to this nomination, I hereby signify my willingness. I am willing to serve as a Pradhan of Gram Nyayalaya if I am elected.
Place............... ............................
Date................ Signature of the Candidate
Form VII[See Rule 55 (5)]Ballot Paper
Sl. No. Name of contesting candidate Mark (X)
(1) (2) (3)
 
Signature of the Chief Executive Officer,.................Janpad PanchayatForm VIII[See Rule 65]Gram Nyayalaya ...... CircleSummons/Notice
Sl. No.................... Date......................
Name of Parties ......................
Vs.
Nature of claim/offence ......................
Date of Institution ......................
Whereas the above mentioned case will be placed before the Gram Nyayalaya on............ (date) at...........(time).You are hereby required to attend the Gram Nyayalaya as an accused/ defendant/witness for giving evidence/or to produce the following documents :
(1)...................
(2)...................
(3)...................
  ….....................................
Seal Signature of the Secretary
Form IX[See Rule 66]Money receipt
Case No. ….......... Date...............
Name of parties  
R. No. …..............  
Received from ...... S/o ....... R/o ........ the sum of Rupees ....... (in words) ....... only on account of .......... in case No..................................SignatureSeal of the Gram NyayalayaForm X[See Rule 74]DeclarationI, ...........son of........... a member of Gram Nyayalaya do solemnly affirm that I have ceased to be a member of any political party and I will conscientiously and faithfully and to the best of my ability, knowledge and judgement perform the duties of my office in accordance with law, without fear or favour, affection or ill-will.
Place ..................... .................................
Date ....................... Signature and Name of the Member
Form XI[See Rule 77]Receipts
Date Amount Received on Application/ Plaint/ Revenue/civil cases (Rule 5) Amount received tor any party in execution(including Receipt No.) Complaint fees in criminal cases Amount of fine Amount of copy fees
(1) (2) (3) (4) (5) (6)
 
Amount of Inspection fees Amount of Summons/ Notice Fees Amount of Diet Money Total of the day's receipt Balance Amount of prior date Total Amount (Total of Column 10 and 11)
(7) (8) (9) (10) (11) (12)
 
Expenses
Date Copy remuneration paid to Registrar Amount of Remuneration of Kotwar/ Court Servant Diet Money paid to witnesses
(1) (2) (3) (4)
 
Amount if any received and given to Decree Holderin Execution Court related other expenses (itemwise) Total expenses of the day Balance of the day (After deduction of theexpenses in column 7 from the total day)
(5) (6) (7) (8)