(1)Every application under rule 3 shall contain the following particulars, namely:-(a)the name and address of the appellant;(b)the name and address of the creditor in respect of whose debt the application is prescribed;(c)the particulars of the debt in respect of which the declaration is claimed, including all matters necessary to invoke the jurisdiction of the Court to have the debt scaled down; and(d)the amount for which the applicant prays that the debt may be reduced.
