(1)(A)Annual statement showing the general results of the trial of civil suits in courts original jurisdiction (Ret. 13).(B)Annual statement explaining the delay in suits pending over three years (Ret. 14).(C)Annual statement showing the number and description of suits instituted (Ret. 15).(D)Annual statement showing the number and value of suits instituted (Ret. 16).(E)Annual statement showing the mode of disposal of "Miscellaneous Cases, Judicial" (Ret. 17).(F)Annual statement of revision cases under the Gram Panchayat Act (Ret. 18).(G)Annual statement of revision cases under the Rajasthan Relief of Agricultural Indebtedness Act (Ret. 19).(H)Annual statement showing the business of Civil Appellate Court in appeals from decrees (Ret. 20).(I)Annual statement showing the business of Civil Appellate Court in Miscellaneous Appeals (Judicial) (Ret. 21).(J)Annual statement of undecided suits classified according to years (Ret. 22).(K)Annual statement showing the result of proceedings on applications for execution of decree and orders (Ret. 23).(L)Annual statement explaining the delay in execution applications pending over three years (Ret. 24).(M)Annual statement showing the number of parsons summoned and examined (Ret. 25):(N)Annual statement of receipt from search fee, inspection fee, copying charges and of the salary of establishment employed (Ret. 26)(O)Annual statement showing the number of process serving peons employed and the fees received for their services (Ret. 27).(P)Annual statement showing the income and expenditure of Civil Courts (Ret. 28).
