With the monthly ledgers required by Rule 393 foregoing, each Judge exercising original jurisdiction shall submit to the District Judge a statement for his Court in the form of a monthly return of original civil work, and each Judge exercising appellate jurisdiction a statement in the form of a monthly return of appellate civil work. In preparing these statements the following instructions shall be followed :-(a)Suits and appeals re-admitted or received by transfer shall be counted as "Received during the month", as well as those newly instituted. The number of suits and appeals, executions, applications and miscellaneous cases received by transfer shall be noted in the remarks column against the Court concerned. Insolvency petitions shall be included among miscellaneous judicial cases.(b)All suits, applications and appeals struck off the file for any reason shall be treated as disposed of. Column (6) of the monthly return of original civil work shall include all suits which are shown in columns (6) to (11) of the disposal ledger of civil suits and column (7) those which are shown in columns (12) to (15) of the same ledger. The number of execution applications, miscellaneous judicial cases and miscellaneous appeals disposed of by transfer shall be noted in the remarks column against the Court concerned. The number of days spent in civil and criminal work shall be shown in the column of remarks.(c)Where one Judge tries by ordinary procedure as well as by Small Cause Court procedure separate entries shall be made in the monthly return of original civil work.
