File A-1 shall contain-(a)Table of contents.(b)Order-sheet.(c)Summons, notice or order with return thereto on the basis of which an ex-parte decree is passed against the defendant.(d)Application for further particulars relating to wakf.(e)Written statements of parties and the Judge's record of admission or denial, if any.(f)Interrogatories and their answers.(g)Memorandum of issues.(h)Award of arbitrators if given effect to in the decree, the return or report, map and field-book if referred to given effect to in the decree.But no portion of the evidence taken by the commissioner also, in the case of minor or lunatics, may order of the Court sanctioning a compromise as beneficial to the minor or lunatic.(i)Statement of accounts relating to wakf.(j)Order, if any, for administration or for partition or for accounts or inquiry together with the direction given, if any.(k)Evidence returned to the appellate Court under Order XLI, Rule 25, Civil Procedure Code.(l)Warrant of attachment before judgement, if any.
