144. Division of records of judicial proceedings in Civil Courts.
(1)The records of judicial proceedings in Civil Court shall be divided into three classes.(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.(3)Class II shall include records of-(a)contested and uncontested suits and cases for succession certificates-probate and fetters of administration and for the revocation of the same.(b)cases relating to the guardianship of minors and the administration of their property.(c)cases relating the guardianship of lunatics and the care of their estate.(4)Class III shall include records of all suits which do not come under Classes I and II.(5)The records of appeals against decrees and final orders shall belong to the class to which the record of the original case belongs.(6)The records of appeal in cases other than those referred to in the above sub-rule shall belong to Class III.(7)The records of execution cases, where a question of interpretation of decree is determined, shall belong to the class to which the record of the original case belongs.(8)The records of execution cases, where possession of immovable property is given in pursuance of the decree or where immovable property is sold in execution, shall belong to Class 1.(9)The records of execution cases, except those referred to in the preceding two rules, shall belong to Class III.(10)The records of insolvency cases, where the court decides a question of title to immovable property, shall belong to Class I.(11)The records of insolvency cases, other than those referred to in the above sub-rule, shall belong to Class III.(12)The records of all other cases which do not fall in any of the classes mentioned hereinbefore shall belong to Class III.
