- -The register shall be maintained in two parts, to be styled as Tart A-Appeals from title and other suits', and Tart B-Appeals from suit for money and movables'. In Part A shall be registered all appeals from decrees in suit which are registered in Part A of the Register of Civil Suits, referred to in Rule 371 above, and in Part B, all appeals from decrees in suits for money and movables. Column (12) is not intended to show the amount of the claim in appeal. It should show the amount of the decree appealed from. If a suit is dismissed, the decree has no value and this column should be left blank. Costs awarded by the lower Court should be noted in column (11) and not in column (12).
