- There shall be four classes of records : Class I, Class II, Class III and Class IV.(a)The record of Class I is to be prepared when a suit or miscellaneous judicial case has been filed affecting immovable property, personal status,* public trusts, charities, or endowments. It is also prepared whenever immovable property is sold in execution of a decree or order in any suit or miscellaneous, judicial case or when immovable property is involved in a case under the Companies Act.* These do not include cases under the Provincial Insolvency Act, but where a question of title to immovable property arises in such a case the proceedings should be separated and file A of such proceedings prepared.Miscellaneous judicial cases which belongs to Class I are :-Lunacy cases, Guardians and Wards cases, Redemption cases, Trust cases, Land Acquisition cases and cases under the Legal Practitioners Act.(b)The record of Class II is to be prepared in all suits and miscellaneous judicial cases not covered by the preceding sub-rule, e.g., suits relating to movable property, Insolvency cases, Succession Certificate cases, Probate cases, cases of Intestate Succession and cases under the Companies Act except when immovable property is involved.(c)The record of Class III is to be prepared in all suits tried by courts of Small Causes and other courts exercising Small Cause powers.(d)The record of Class IV is to be prepared in non-judicial cases.Note. - All miscellaneous cases other than miscellaneous judicial cases are known as Miscellaneous non-judicial cases.
