370. Register of civil suits in small cause Courts.
- In this register shall be entered all suits institution in Courts of Small Causes and also those to be tried summarily by Courts invested with Small Cause Court powers. More than two entries shall not be made on any page. The name of the tahsil from which the suit arises shall be entered below the serial number in column (1). Details regarding each plaintiff and each defendant and their registered addresses, if filed, shall be entered in columns (2) and (3), respectively. In column (5) shall be entered not only the date of first hearing but also each date to which the hearing of the suit may be adjourned. When tire suit is disposed of the record-room number and the year allotted to it shall be entered in column (1). The date and result of revision by tire High Court shall be entered in red ink in columns (6) and (7), respectively. In column (8) shall be entered the date on which each application for execution admitted is received in Court. This column will frequently contain more than one entry as the date of each application admitted must be entered. In the last column of the register shall be entered a note of every return of non-execution, release from jail, payment into Court before execution and similar matters together with the appropriate dates.Note. - In case of dismissal of a suit as fully satisfied in or out of Court the entry in column (7) shall be one of full satisfied in or out of Court without stating for whom the decree has been passed.
