(1)In suits tried by a Court of Small Causes or by any other court in exercise of the jurisdiction of a Court of Small Causes, and in all other cases not otherwise provided for in these rules, File A, B or D shall not be maintained; and in such suits and cases all papers shall be placed in File C of Part I or File C of Part II, as the case may be.(2)In File C of records of Classes I and II shall be placed all papers which have not been under these rules directed to be placed in File A-1, A-2, B or D. The File C in such records shall be sub-divided into Files C-1 and C-2. In Files C-l shall be placed only the papers of proof filed by the parties and the lists of documents (Form No. Part IV-71); in File C-2 shall be placed the other papers pertaining to File C.
