Report No. 54
Chapter 4
Institution of Suits
Introductory
4.1. Order 4 deals with the mode of institution of a suit. A suit, it says, is to be instituted by presenting a plaint to the court or its authorised official. This Order must be read with section 26, which provides that every suit shall be instituted by the presentation of a plaint or in such other manner as may be prescribed. Particulars of a suit presented are to be entered in the register of suits. Detailed rules as to pleadings in general and plaints in particular are contained in Orders 6 and 7.
We do not recommend any changes in this Order.
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