(2)(i)Part-A shall contain the following papers:-(a)Index of papers.(b)The Order-sheet.(c)The plaint, petition or application together with any schedule annexed thereto.(d)Any process served upon the defendant together with the return of service in cases decreed ex-parte.(e)Written statements and oral statements of parties or their counsel or other persons recorded under Order X, Rule 1 and 2 of the Code.(f)The memorandum of issues.(g)Any award of arbitrators or petition of compromise, if given effect to in the decree, also the report together with the map (if any) of a Commissioner in matters relating to immovable property, if referred to or given effect to in the decree, but not any portion of the evidence taken by such Commissioner; also in the case of minors or lunatics any order of the court sanctioning a compromise as beneficial to the minor or lunatic.(h)Any order for, administration or for partition or for accounts or inquiry, with the direction given and the judgment upon which such order founded.(i)The judgment or final order.(j)The preliminary decree (if any) and the final decree.(k)The copy of any judgment and decree passed in appeal or revision.(l)Any other paper, which the Presiding Officer may, for reasons to be recorded in writing order to be placed in Part-A.(ii)Part-B shall contain the following papers:-(a)Index of papers.(b)All oral evidence.(c)Vakalatnama.(d)All petitions and papers not specified as included in any other part.(iii)Parl-C shall contain the following papers:-(a)Index of papers.(b)List of documents admitted in evidence on behalf of the plaintiffs.(c)Documents admitted in evidence on behalf of the plaintiffs.(d)List of documents admitted in evidence on behalf of the defendants.(e)Documents admitted in evidence on behalf of the defendants.(iv)Part-D shall contain the following papers:-(a)Index of papers.(b)All summonses, processes, returns thereto, lists of witnesses, petitions relating to the attendance of witnesses or adjournments, proceedings calling for or sending papers of records and affidavits relating to matters mentioned in this sub-rule petitions for grant of copies or for inspection of records and papers relating thereto.
