Section 6 in Jammu and Kashmir Arbitration and Conciliation Rules, 1998
6. Contents of the application
The petition shall be divided into paragraph as numbered consecutively and shall contain the name, description and place of residence of the petitioner and that of the opposite party along with a statement in summary form:-(i)of all material facts including those constituting cause of action;(ii)of the facts showing that the court to which the application is presented has jurisdiction to deal with it;(iii)the nature of relief asked for;and(iv)The extent of relief claimed must be clearly specified against each respondent where there are more than one to the dispute.
