File A shall contain the following papers which shall be arranged the following order-(a)Table of contents.(b)Plaint or application or statement of particulars relating to wakf (under Section 3 of the Musalman Wakf Act, 1923), together with any schedule annexed thereto.(c)Order for and further particulars relating to wakf (if any).(d)Petition of compromise if given effect to in the decree.(e)judgement or final order.(f)Preliminary and the final decree.(g)Finding returned to the appellate Court under Order XLI, Rule 25, Civil Procedure Code.(h)Copy of judgement, decree or order (if any) passed in appeal or revision.(i)Any other papers which the presiding Judge may, for reasons to be recorded, order to be placed in File A.
