(1)For purposes of the tahsilwar statement suits should be divided into the following classes, separate figures being given for each class of sub-class :-I. Suits instituted in ordinary Courts-(a)Cognizable by Small Cause Courts.(b)Others.II. Suits instituted in Small Cause Courts.Note. - A Court invested with the jurisdiction of a Court of Small Cause shall be regarded as a Small Cause Court.(2)A suit shall be taken into account once only, namely when first registered in any Court, re-institutions and transfers being ignored. When a plaint is returned for presentation to the proper Court the endorsement should distinctly state whether it has or has not been registered by the Court returning it.
