- The various classes of records be dealt with in the following manner-(1)The records of all original suits [instituted] [Substituted by Notification No. 39/VIII-b-60, dated 25-2-1961, published in the U. P. Gazette, Fart II, dated 26-8-1961.] in a month shall be kept in one or more bundles.(2)The records of appeals to a civil court from a court of revenue or any authority other than a civil court shall be retained by the civil court and kept in monthly bundles unless otherwise provided by law. The record of the court of revenue, together with a copy of the judgment and decree of the civil court certified as required by Order XLI, Rule 37 shall be returned to the court of revenue :Provided that, when in an appeal from a court of revenue a civil court determines that the suit was wrongly instituted in a court of revenue and remands the suit to a subordinate civil court, the record of the court of revenue shall be deemed to be and be treated as a record of a suit instituted in a civil court. A certified copy of the judgment and decree of the appellate court shall be sent to the court of revenue.(3)(i)The records of execution cases shall-(a)if they do not contain file D, be at once placed with the records of the original suits or cases to which they relate, and(b)if they contain file D, be kept in a separate bundle until the destruction of file D and thereafter be placed with the records of the original suits or cases to which they relate, and appropriate entries be made in the lists of the original suits or cases (Form 15).(ii)Records of execution cases relating to awards of arbitrators of co-operative societies shall be kept in the record-room for three years and then returned to the societies concerned.(4)The records of miscellaneous cases relating to the other cases, whether judicial or non-judicial, will be put up with the connected case subject to Rule 193 of this Chapter.(5)The records of miscellaneous judicial cases not relating to other cases shall be kept in quarterly bundles.(6)The records of miscellaneous non-judicial cases not relating to other cases shall be kept in annual bundles.
