(1)Every petition shall state concisely and clearly(a)the facts, matters and circumstances upon which the applicant relies;(b)the matter of complaint, if any, and the relief sought or the prayer made;but not arguments or any irrelevant matter.Note. - (1) Petitions containing argumentative matter (e.g., quotations and discussions of the effect of certain sections of Acts, or of certain ruling of the High Courts, etc.) or statements which are irrelevant to the matter in hand should be returned to applicants without any order except an endorsement that the application is returned.(2)Separate petitions shall be made in regard to district subject-matters(3)A petition must not contain more than one prayer or one series o alternative prayers of the same kind.Illustration. - Application may be made by one petition for warrant of arrest against a recusant witness or for a proclamation for his appearance or for a notice to show cause against fine or non-appearance, but not in that petition for local investigation, or a commission to examine a witness, or amendment of plaint.(4)Every interlocutory application or petition filed in a suit or proceeding valued at Rs. 50 or less shall clearly state the fact that it is so valued in order to enable proper check to be made of the Court fee paid.(5)Every interlocutory application or petition, other than one which under Rule 418 is to be registered as Miscellaneous Judicial Case, shall be given by the Reader a serial number in the chronological order of its presentation in the suit or proceedings. This number shall be entered in red ink at the head of the application or petition as follows : The first interlocutory application or petition in the particular suit or proceedings will be endorsed "Interlocutory Application (or Petition) No. 1, the second "Interlocutory Application (or Petition) No. 2", and so on. The number so given shall also be entered by the Reader in the margin of the order-sheet against the entry relating to the presentation of such application or petition.
