Section 3(4) in Karnataka Conduct of Government Litigation Rules, 1985
(4)The report under sub-rule (3) shall, inter-alia contain the following particulars, namely:-(a)history of the case;(b)facts and circumstances which necessitates the institution of the case;(c)the date when and the place where the cause of action arose;(e)nature and particulars of the claim;(e)a clear statement of all the evidence both oral and documentary by which the claim can be supported indicating the relevant provisions of the enactment, rules, circular, notification and the like under which the claim is maintainable.(f)copies of the documents, if any, upon which the claim is based and other documents including rules, notifications, orders, circulars and the like, inspection of which is considered necessary for a proper elucidation of the case;(g)objections, if any, which may be or have been urged by the proposed defendants against the claim;(h)evidence, both oral and documentary, which may or is likely to be pressed into service by the proposed defendants against the claim;(i)the financial status or position of the person against whom the case is proposed to be filed; (this is to know whether in the case of a money suit it is possible to obtain satisfaction of the decree that may be passed against him);(j)where the proposed case is for recovery of money, whether the institution of the case is necessary notwithstanding the fact that the possibility of the recovery is doubtful, if so the reasons, therefor;(k)particulars of earlier litigation, if any, between the parties and the result thereof;(l)particulars of earlier litigation, if any, involving similar questions and the result thereof; and(m)any special ground or grounds which render the filling of the case necessary and the consequences of not filing the case;
