(1)In every suit and case instituted in a civil court, from its institution to the final proceeding in execution of decree, there shall be kept only one record, except as provided elsewhere in this rule. The record shall consist of not more than two parts, to be called respectively Part I and Part II :Provided that either part of the record may consist of several sub-parts, each sub-part being the complete record of the proceeding to which it relates.
