155. List of papers to be placed in File A-1, A-2 or B.
- The following papers shall be placed in File A-1 or A-2 of Part I or File A-1 or A-2 of Part II, as the case may be, namely-Papers to be placed in the Pile A-1(1)General Index.(2)Plaint.(3)Any schedule annexed to a plaint.(4)Written statements and additional written statements under Order VIII of the Code.(5)Original documents, including surety bonds and genealogical tables.(6)Final order or judgment.(7)Decree, including decree under Section 47.(8)In mortgage cases, the order absolute after decree and under Order XXXIV of the Code in cases decided ex parte.(9)Award of Arbitrators, petition of compromise, commissioner's map referred to in decree, and statement recording confession of judgment.(10)Memorandum of appeal, objection, judgment and decree in First appeal; and certified copy of every judgment, decree and order forwarded by the High Court.(11)Receipt or acknowledgement of satisfaction of decree.(12)Order in execution declaring decree to be fully satisfied or to be incapable of execution.(13)Acknowledgement of receipt of possession.(14)Court copy of certificate of sale.When immovable property is sold in execution of a decree or order, the following papers shall also be placed in File A-1.(15)Order for sale.(16)Court copy of certificate of sale.(17)Surety bond, if any, given by the owner of the property sold.N.B. - The above paper Nos. 1 to 17 shall be kept in File B if the record belongs to Class II and File C if the record belongs to Class III.Papers to be placed in Pile A-2(1)Orders sheet.(2)Orders under Order I, Rules 8 to 10 and Order XLI, Rule 20 of the Code.(3)Authority under Order I, Rule 12.(4)Order granting leave under Order II, Rule 2 (3).(5)Summons, notice or order to the defendant or respondent with return of service thereon when their service is personal or held sufficient.(6)Orders under Order IX, Rules 9 and 13 and Order XLI, Rules 19 and 21.(7)Examination under Order X of the Code, including record of admission and denials by parties under Rule 1.(8)Evidence on memorandum of evidence under Order XVIII, Rules 5 and 8.(9)Evidence on the issues taken by affidavits.(10)Application and order under Order XXI, Rule 16.(11)Order for sale of immovable property of a surety other than a party to the suit.(12)Final order under Order XXI, Rules [58] [Substituted by Notification No. 149/VIII-b-1, dated 18-2-1981, w.e.f. 3-10-1981.], 92, 99 and 101.(13)Order under Orders XXII, XXXI, XXXII and XLV1I of the Code.(14)Authority under Order XXVIII, Rule 1.(15)Accounts Filed in cases under Act No. VIII of 1890.(16)Judge's notes.(17)Any other papers which the Presiding Judge may, for reasons to be recorded in writing, order to be placed in File A-2.N.B. - The above paper Nos. 1 to 16 are to be kept in File B if the record belongs to Class II and in File C if the record belongs to Class III :Provided always that a Judge may for reasons to be recorded in writing direct that in lieu of File B, Files A-l and A-2 be prepared and kept in any of the above-mentioned suits, appeals and cases. But File B shall not be sub-divided into two Files B-1 and B-2.
