(1)Every application under Sections 9, 14, 27, 34, 39 and 43 of the Act shall be made in writing duly signed and verified by the applicant or one of the applicants where there is more than one applicants in the manner prescribed by Order 6, Rules 14 and 15 of the Code and if the Courts so direct shall be supported by an affidavit. It shall, when necessary, be divided into paragraphs, numbered consecutively, each allegations being, so far as it convenient contain in a separate paragraph and shall contain name, description and place of residence of the parties. It shall contain a statement in concise form;(a)of the material facts constituting cause of action;(b)of facts showing that the Court to which the application is presented has jurisdiction;(c)relief asked for; and(d)names and addresses of the persons liable to be affected by the application :Provided that where a party, by reason of absence or for any other reason, is unable to sign and verify the application and sworn the affidavit in support thereof where the Court so direct, same may be signed and verified and sworn by any person duly authorized by him in this behalf and is proved to the satisfaction of the Court to be acquainted with the facts of the case.(2)An application for enforcement of an arbitral award under Section 36 shall be in writing Signed and verified by the applicant or by some other person proved to the satisfaction of the Court to be acquainted with the facts of thecase, and shall contain in a tabular form the particulars prescribed in sub-rule (2) of Rule 11 of Order 21 of the Code.Explanation. - In sub-rule (2) of Rule 11 of Order 21 of the Code therein the words 'suit, decree, execution and executed' shall be read arbitral proceedings (or as the heading given in the arbitral award), arbitral award, enforcement and enforced, respectively.(3)The Court to which an application is made under sub-rule (2), may require the applicant to produce a certified copy of the award of which the enforcement is sought for.
