In the arrangement of subjects the note should generally follow the State report of the previous year. It may be divided into four parts : A-Tribunal B-Original Jurisdiction, C-Appellate Jurisdiction, and D-Miscellaneous. The nature of the subject that should be dealt with in each part is indicated below :-A. TribunalsThe number of Courts of each class open at the close of the year should be noted together with any fluctuations during the year.B. Original JurisdictionUnder this heading the number, value and description of suit should be commented on and any abnormal increase or decrease as compared with the figures of previous years should, as far as possible, be explained. The proportions in which the work has fallen to the share of each class of Courts, the average duration of cases and the state of pending file should be dealt with. It should also be stated whether there is a sufficient number of Courts to cope with the work. With regard to executions, the extent to which applications for execution have been fruitful should be discussed. Insolvency jurisdiction, the working of the Guardian and Wards Act, the Usurious Loans Act, the Central Provinces Money-lenders Act and the Central Provinces Reduction of Interest Act, resort to arbitration, the extent to which payment by instalment is decreed or allowed in execution and other similar topics of interest should also be dealt with in this part.C. Appellate JurisdictionThe working of Order XLI, Rule 11, state of the pending files and the average duration of appeals should be scrutinized and the statistics explained.D. MiscellaneousThe strength and quality of the local Bar, the working of the Nazarat, the copying branch and the record-room, the condition of the Court buildings, furniture and library, inspection made during the year, are among the subjects which should be dealt with in this part. The working of any new Act or any amendment of an existing Act or of any rules made or amended in recent years should be commented on.
