At the beginning of each copy shall be given a brief description of the documents to be copied, e.g., judgement, decree, order, deposition of plaintiff's or defendant's witnesses No......................., plaint, written statement, application, exhibit, etc. The description must give a reference to the case sufficient for identification, including the number and year of the case, the name of the Court to which the case belongs, the names of the parties, the claim and the date of decision. When the copy is a copy of a document in an appellate record or a miscellaneous case connected with a civil suit, the description of the appellate or miscellaneous case, as the case may be, as well as that of the civil suit shall be given. Similarly, when a copy is made from the record of an execution case the description of the original case should be added to the description (without number) of the execution case.
