Section 13(3) in The Meghalaya Employees' State Insurance Courts Rules, 1980
(3)An application under Section 77 shall be presented in Form 1 ; shall be duly stamped in accordance with these rules, and shall contain the following particulars :(i)the name of the Court in which the application is brought;(ii)the full name including the father's name, description including age, occupation and place of residence of the applicant;(iii)the full name including the father's name, description including age, occupations and place of residence of the opposite party so far as they can be ascertained;(iv)where the applicant or the opposite party is a minor or a person of unsound mind, a statement to that effect and the full name, age, occupation and address of his/her next friend or guardian;(v)the facts constituting the cause of action and the date when it arose;(vi)the facts showing that the Court has jurisdiction;(vii)particulars giving the address within the jurisdiction of the Court at which notice or summons may be served on the applicant; and(viii)the relief which the applicant claims.
