(2)Class I shall include records of-(a)suits for or affecting immovable property, including suit for foreclosure, sale or redemption other than suits for arrears of rent or for a share in produce, when the right is not disputed and only the amount is contested.(b)suits in respect of the succession to an office or to declare the validity or invalidity of an adoption or otherwise to determine the status of an individual.(c)suits relating to public trusts, charities, endowments, rights or customs.Note.-For the purpose of this rule, cases affecting personal status, do not include insolvency cases, but where a question of title to immovable properly arises in such a case, the record of such proceedings shall come under para (a) above.
