Section 911 in Rules of the High Court of Judicature for Rajasthan, 1952
911. Part 'A' or 'B'.
- Part A' shall consist of the following papers, namely-(a)In matrimonial suits or references-(1)General index.(2)Order sheet.(3)Petition or application.(4)Written statement.(5)Issues.(6)Statements of parties and witnesses.(7)Documents filed by parties.(8)Judgment.(9)Decrees.(10)Any' other paper directed by the Court to be included in Part 'A'.(b)In testamentary cases-(1)General index.(2)Order sheet.(3)Petition for grant of probate or letters of administration with annexures A and B and copy of the will, if any.(4)Application including application for appointment or discharge of an executor, or for directions to executor.(5)Affidavit including affidavit of valuation and affidavits of attesting witnesses.(6)Caveat.(7)Objection or written statement.(8)Issues.(9)Statements of parties and witnesses.(10)Documents filed by parties.(11)Judgment.(12)Decree.(13)Security'or administration bond.(14)Probate or letters of administration.{15) Inventory.(16)Accounts.(17)Any other paper directed by the Court to be included in Part A'.All other papers shall be placed in Part 'B'.Original wills shall be kept separate in an iron safe, a note to that effect being made against the co-responding entry in the general index.
