(1)When causes of action are joined in the same suit under Order II, Rule 3, the suit shall be returned under the heading which bears the highest money value, except where the claim is for possession of land and for mesne profits, in which case the suit shall be shown in column (9).(2)Suits in which immovable and also movable property are claimed shall be classified as suits for immovable property.(3)Suits relating to religion in which damages are not claimed shall be entered in column (16). If damages are claimed they shall be shown as suits for money.(4)Suits for an account, i.e., suits to enforce the rendering of an account and not for money due on an account, shall appear in column (16).(5)Cases in which an award is filed and judgement is asked for according to the award shall not be returned in column (16). They shall be classified in the same manner as if no reference to arbitration had been made.Note. - The correct classification shall be decided by the nature of the claim and not of the defence.
