R.R.YADAV,J. - (1.) IN these First Appeals, a preliminary question relating to preparation of paper -books is involved, therefore, this question is being decided by a composite order. First Appeal No. 19/90 shall be treated to be leading case.
(2.) IN First Appeal No. 19/90, the Deputy Registrar (Judicial) was directed on 21.11.96 to submit a report with consultation of Officer -on -Special Duty (Rules) as to why the First Appeal was not posted for dismissal as envisaged under Rule 184 of the Rules of the High Court of Rajasthan, 1952 (hereinafter referred to as 'the Rules of the Court'). In pursuance of the order dated 21.11.96, the Deputy Registrar (Judicial) has submitted his report on 27.11.96 to the effect that in SB Civil First Appeal cases, practice of preparation of paper -books has never been followed, hence, the said appeal was not listed for dismissal under Rule 184 of the Rules of the Court. In support of his report, he brought to the notice of the Court a decision rendered by the Division Bench of this Court in case of Mansukh Ram Chela of Bhikam Ram Maharaj v. Hema Ram Chela of Shri Jasu Ram, reported in 1963 RLW 615.
(3.) THE basic question involved in these appeals is whether the S.B. First Appeals filed before this Court are to be disposed off in accordance with the Rules of the Court as postulated under Chapter XIII or S.B. First Appeal are to be disposed off according to the practice developed by the office for long time. In my humble opinion, after enforcement of statutory Rules of the Court S.B. First Appeals are required to be disposed off strictly after preparation of paper -books as envisaged under Chapter XIII of the Rules of the Court and practice of non -preparation of paper -books in S.B. First Appeals is to be disapproved where valuation of S.B. First Appeals are Rs. 20,000/ -.;