Section 11A in High Court Rules and Orders In M.P.
11A.
(1)In the first appeals in which the prayer is,-(a)to grant instalments or to set aside or modify instalments granted or to modify the time granted to satisfy a decree, or(b)to alter interest allowed, or(c)to extend time to satisfy a mortgage decree or to set aside a decree following refusal to grant time, or(d)to extend time to pay the price in pre-emption cases or to challenge an order allowing time for payment, or(e)to alter the relief granted from sale to foreclosure or from foreclosure to sale in mortgage cases,the paper-book shall ordinarily consist of the following papers only ,-(i)the pleadings (petition and written reply);(ii)the oral statements;(iii)the judgement and decree or order;(iv)such portions of oral or documentary evidence as may bespecified by either party in response to the notice issued to him in this behalf; and(v)the memorandum of appeal.(2)In appeals to set aside or vary a decree based on an award under Section 39 of the Arbitration Act (X of 1940), in addition to the papers mentioned in sub-rule (1) above a copy of arbitration agreement and award shall also be included.(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.
