The registered address required to be filed under Rules 19 and 20 of Order VII and Rule 11 of Order VIII, shall contain the following particulars:(i)the name of the street, lane or municipal ward and the number of the house, if any;(ii)the name of the town or village;(iii)the post office; and(iv)the tahsil and the district.Note 1. - The address shall be within the local limits of the Civil District in which the suit or petition is filed, or if an address within the limits of such Civil District cannot conveniently be given, within the local limits of the Civil District in which the party ordinarily resides.Note 2. - It is open to the Court to dispense with the filing of a registered address in cases decided on admission of claim or when the defendant makes no defence. When a defence is made and the defendant is poor and ignorant the Court shall exercise its discretion in deciding whether or not the defence should be struck out. These instructions, however should not be construed as permitting laxity in the enforcement of the useful provisions of the rules requiring the filing of registered addresses.
