Report No. 99

Contents of briefs

The required contents of brief include:

1. A statement of the legal issues to be presented to the court for review.

2. A brief history of the case; the facts, the proceedings and disposition by the trial court.

3. Appellant's argument, contentions as well as supporting rationale.

4. A statement of the relief sought in appeal.1

1. Kolasa and Meyer Legal System, (1978), p. 207.