Section 454 in Civil Court Rules of the High Court of Judicature at Patna
454.
(a)For the purposes of the periodical statements, suits and appeals' from decrees are divided into three classes-I. Suits for Money and Movables and Appeals in the same [G.L. 3/58];II. Suits and Appeals under the Rent Law; andIII. Title and other Suits and Appeals in the same.(b)The details of this classification, which must be strictly adhered to throughout the returns, will be found in Annual Statement No. 2 [Form No. (S) 10]. "(c)As all plaints are to be registered on presentation in the General Register of suits (Rule 23, Chapter I, Part I) orders rejecting plaints must be treated for the purposes of the rules in this Chapter as suits, and shown in Annual Statements Nos. 2, 3 and 4, Part I.
