- The following annual statements shall be submitted by all civil courts :A - (For Central Statistics)(1)Annual statement showing the general result of the trial of civil suits in courts of original jurisdiction (Form No. 85).(2)Annual statement showing the number and description of suits instituted (Form No. 93).(3)Annual statement showing the number and value of suits instituted (Form No, 94).(4)Annual statement showing the mode of disposal of "Miscellaneous cases, Judicial" (Form No. 95).(5)Annual statement showing the business of Civil Appellate Court in appeals from decrees (Form No. 88).(6)Annual statement showing the business of Civil Appellate Court in "Miscellaneous Appeals (Judicial)" (Form No. 96).B - (For State Statistics)(1)Annual statement of undecided suits classified according to years (Form No. 86).(2)Annual statement showing the result of proceedings on applications for execution of decrees and orders (Form No. 87).(3)Annual statement of injunctions and Stay Orders issued by Courts (Form No. 89).(4)Annual statement showing proceedings in insolvency under Act V of 1920 for declaration of insolvency and the number of insolvents before the courts (Form No. 97).(5)Annual statement showing the number of civil cases tried by Panchayati Adalats in Form No. [166] [Figure '166' has been Substituted for figure '167' by Notification No. 250/VIII-b-1, dated 14-8-1961, published in U. P. Gazette, Part II, dated 3rd February, 1962.].C - (General)(1)Annual statement showing the number of process-serving peons employed and the fees paid for their services (Form No. 90).(2)Annual statement showing the number of persons summoned _____________and examined (Form No. 98).(3)Annual statement showing the income and expenditure of civil courts (Form No. 99).(4)Annual statement showing the number of probates and letters of administration and certificates issued (Form No. 100).(5)The return of renewed certificates of pleaders and Mukhtars required by Chapter XXIV, Rule 581.
