Section 5 in The Rules for the Destruction of Judicial Records, 1953
5. Arrangement of Civil records.
(a)in the case of Civil Records, Part 'A' shall contain the following papers :(i)the index of papers;(ii)the order-sheet or chronological abstract of orders;(iii)the plaint together with any schedule annexed thereto;Note. - In miscellaneous cases the petition or written application of the party setting the Court in motion will take the place of the plaint.(iv)written statements and pleadings of the parties;(v)the memorandum of issues with amended or additional issues, if any;(vi)all depositions of witnesses;(vii)all documents received by the Court during the trial as evidence between the parties including the copies of Civil, Revenue and Municipal Records;(viii)commissions, proceedings held thereunder and report of commissioners;(ix)application to refer to arbitration, the award or other final return of the arbitrators with the proceedings, depositions and documents submitted therewith, and any application to set aside the award with the order of the court thereon;(x)instruments of withdrawal, compromise or confession of judgment;(xi)the judgment or the final order;(xii)the decree and the application for amendment as well as the amended decree;(xiii)all notes in the handwriting of the Judge;(xiv)any order by the Court accepting an application for review of Judgment or new trial;(xv)judgment and decrees of appellate court, if any;(xvi)all orders passed in execution proceedings with all applications, objections, writs of which service has been effected, notice, reports and returns relating thereto;(xvii)all receipts and acknowledgements field in execution proceedings;(xviii)applications of parties who are strangers to the suit with the Court's order thereon;(xix)orders of arrest or attachment before judgment with all documents relating thereto;(xx)application for review of judgment or for a new trial with the Court's order thereon, other than orders accepting such application.(b)In cases heard by a Court of Small Causes, Part 'A' shall contain the following papers;(i)index of papers;(ii)the order-sheet of chronological abstract of orders;(iii)the plaint with the papers annexed thereto;(iv)written statement and pleadings of the parties including any cross claim set up by the defendant by way of set off;(v)all documents received by the Court during the trial as evidence between the parties;(vi)any award of arbitrators or deed of withdrawal, compromise or confession of judgment;(vii)the judgment or other final order;(viii)the decree;(ix)all notes and depositions of witnesses in the handwriting of the Judge;(x)any application for review of judgment or for a new trial with the Court's order thereon;(xi)any order passed by the High Court as a Court of reference or revision;(xii)all orders passed in execution proceedings with all applications, writs of which service has been effected, notices, reports and returns relating thereto;(xiii)all receipts and acknowledgments filed in the execution proceedings.(c)In appeal cases, Part A shall contain the following papers;(i)index of papers;(ii)the order-sheet or chronological abstract of orders;(iii)the petition of appeal;(iv)the copies of judgments and decree of lower courts;(v)any cross objection tiled by the respondent under order XLI, rule 22 of the Code of Civil Procedure;(vi)issue referred for trial by the appellate court, with the evidence and findings thereon;(vii)commissioner's proceedings held thereunder, and reports of commissioners;(viii)any additional evidence, oral or documentary, admitted by the appellate court under Order XLI, rule 27 of the Code of Civil Procedure;(ix)application to the appellate court to refer to arbitration, references, the award or other final return of the arbirators, with the proceedings, depositions and documents submitted therewith and any application to set aside the award with the Court's orders thereon;(x)deeds of withdrawal, compromise, or confession of judgment;(xi)the judgment or other final order;(xii)the decree of the appellate court;(xiii)all notes in the handwriting of the Judge;(xiv)applications for review of judgment, with the Court's orders thereon;(xv)any judgment and decree of the superior court of appeal;
