(1)Every record under class IV shall, except as provided in sub-rule (2) consist of one file to be styled and marked File C which shall contain all the papers relating to the case.(2)If the application is for execution of a decree passed in a suit of Class I and a question is determined to the construction of the decree or its effect as regards all or any of the parties thereto, or if possession of immovable property is given in pursuance of the decree, the record shall, as soon as the application is finally disposed of, be diverted into two files to be styled and marked File A and File C. File A shall contain(a)Table of contents.(b)Order-sheet.(c)Application for execution.When a question as to the construction or effect of the decree is raised and determine-(d)Petition raising any question as to the construction or effect of the decree and any counter-petition.(e)judgement or order of the Court on such question.(f)Copy of the judgement or order passed in appeal or revision. When possession of immovable property is given in pursuance of the decree-(g)Warrant for delivery of possession with Nazir's report thereon.File C shall contain all other papers.
