Section 19 in Chhattisgarh Rent Control Adaptation Rules, 2016
19. Arrangement and preparation of record during trial and their transmission to the record room.
-(a)Every record shall consist of five files to be named and marked, respectively as File A, File A-l, File C-l. File C-2 and File D.(b)These files shall contain the following papers which shall be arranged in the following order, namely :-File A shall contain(i)Table of contents;(ii)Plaint or application together with any schedule annexed thereto;(iii)Petition for compromise;(iv)Judgment or final order;(v)Final decree; and(vi)Any other papers which the presiding judge may, for reasons to be recorded, order to be placed in File A.File A-1 shall contain(i)Table of contents;(ii)Order sheet;(iii)Summons, notice or order with return thereto on the basis of which an ex-parte decree is passed against the defendant;(iv)Written statements of parties;(v)Memorandum of issues; and(vi)Return, report, map of tribunal or commissioner.File C-1 shall contain(i)Table of contents;(ii)List of documents admitted in evidence together with admitted documents; and(iii)Oral evidence.File C-2 shall contain(i)Table of contents;(ii)Registered addresses;(iii)Power of attorney, memorandum of appearance, certificates of fees paid to the pleaders and all other papers and petition including those relating to proceedings incidental to the suit or case and not specified as included in any other file; and(iv)Affidavits.File D-shall contain(i)Table of contents;(ii)All Summons process and letters;(iii)List of witnesses produced by parties;(iv)List of documents; and(v)Petition relating to the attendance of witnesses or adjournments, proceedings calling for or sending papers or records.(c)The splitting up of the record and the distribution of the papers into the proper files must in all cases be made immediately after the first hearing and shall be continued from day as the case proceeds.
