1. Caveat report should be obtained or at the each subsequent filing
2. Appeal is time barred.
3. Memo of Parties with complete addresses should be filed duly signed by the counsel.
4. It should be stated that paper filed in appeal are already before the Trail Court or not.
5. Opening sheet be filed duly filled in , and it should be placed before the appeal.
6. Appeal should be stamped properly by Rs. 5.25 praise.
7. Each Lower Court order should be certified copy and stamped @ 1.25 and High Court be stamped @ 2.65 each.
8. Certified copies of annexures before the Court be filed and stamped 65 paisa per 360 words.
9. Fair typed copies of dim annexures be filed.
10. It should be stated as to how FAO/ FAO(OS) is maintainable against the impugned order which is revisable.
11. Power of Attorney should be signed by the Counsel and petitioner duly stamped @ 2.65 and Welfare stamp of 10/- be affixed.
12. English translation of all Vernacular should be filed and translation fee also be deposited.
13. Listing performa be filed duly filed in both sets.
14. Margin of 4 cm. Be kept on the left hand side of the annexures.
15. Affidavit be attested properly/ age of deponent be given/ identification be signed.
16. Annexures be certified as true copies.
17. Synopsis be filed along with the appeal.
18.Appeal/Applications/Orders/Annexures/Vakalatnama be properly stamped.
19. Substantial question of law be given in the Appeal
20. A certificate by the Commissioner to the effect that the Appellant has deposited the amount be filed.
21. Status of Parties before Trail Courts may be reflected in Memo of Parties of appeal as to who was/were the Plaintiff(s) and Defendant(s) in Courts below.