Section 464 in Civil Court Rules of the High Court of Judicature at Patna
464.
The following cases should be treated and shown as "uncontested", namely, all cases in which the only question or questions ultimately decided on, or with show of contest, are [G.L. 3/35]:-(1)a question regarding the amount or apportionment of costs;(2)a question regarding payment by instalments;(3)an unsubstantial question as to the rate of interest; or(4)in rent suits, a question regarding the award or amount of damages.Note. - Such cases should be shown as disposed of on confession or compromise as the case may be.
