(2)Tire name of the Tahsil, from which the suit arises, shall be entered below the date of institution in column (1). If a suit is instituted on Additional District Judge side, the letters "ADJ" shall also be entered in red ink in that column. To the serial number of each suit shown in column (2), the distinguishing letters 'A' or 'B' shall be added according to the Part in which a suit is registered. In the same column the letters 'SC' shall be entered in red ink against each suit which is cognizable by Small Cause Court and is not over Rs. 1,000 in value. The presiding Judge, when directing the claim to be registered shall endorse on it a note indicating whether the suit is cognizable by a Small Cause Court or not. Details regarding each plaintiff and each defendant shall be entered in columns (3) to (5), and (6) to (8), respectively. The registered address of each plaintiff and that of each defendant shall, if filed, be noted in columns (5) and (8), respectively. In column (12) shall be entered not only the date of the first hearing but also each date to which the hearing of the suit may be adjourned. When the suit is disposed of, the record-room number and the year allotted to it shall be entered in column (2) below the serial number In column (18) shall be entered the date on which each application for execution admitted is received in Court and in column (19) the date on which an order for execution of the decree is made. Each of these two columns will frequently contain more than one entry, as the date of each application admitted and of each order passed on such application must be entered. In column (25) a note of every return of non-execution, the period for which a judgement-debtor is detained in civil prison, release from jail payment into Court before execution, and similar matters shall also be made.Note 1. - If a suit is dismissed for want of prosecution or in default of plaintiff or of both parties, or is dismissed as compromised out of Court, or is withdrawn with or without liberty to institute a fresh suit or if the plaint is returned after registration for presentation to a proper Court, the result should be noted across columns (14) and (15). A decree in terms of a compromise will be also noted in these columns. When costs of one party are ordered to be paid by the other party, column (14) should show the name of the party to whom costs are to be paid, and column (15) the amount of costsNote 2. - In all kinds of cases in which preliminary decrees are passed, the result of such decrees shall be noted in columns (13) to (15). When a decree is transferred for execution from one Court to another, a note regarding the transfer shall be made across columns (19) to (25) of the register of regular suits and across columns (9) to (13) of the register of Small Cause Court Suits.
