56. (i) The paper-book in Letters Patent Appeals arising out of an appeal from appellate decree shall include the following papers: -
(a)Memorandum of the Letters Patent Appeal;(b)Judgment and decree of the Court passed in the second appeal;(c)Judgment and decree of the Court of First Instance and of the Lower Appellate Court;(d)Memorandum of the second appeal and of the cross-objection, if any,(e)Order granting leave to appeal.(ii)Five typed copies of the paper-book shall ordinarily be prepared in the office of the Court at the cost of the appellant and one copy of the same will be supplied to each of the two parties.
