Section 12 in The M.P. Employees' Insurance Courts Rules, 1963
12. Application.
(1)Every proceeding under Section 77 shall be instituted by presenting an application to the Court.(2)Every such application shall be verified in the same manner as a pleading in a Civil Court and shall be accompanied by two copies thereof.(3)An application under Section 77 shall be presented in Form I. It shall be duly stamped in accordance with these rules, and shall contain the following particulars :-(i)the name of the Court in which the application is brought;(ii)the full name including the father's name, description including age, occupation and place of residence of the applicant;(iii)the full name including the father's name, description including age, occupation and place of residence of the opposite party so far as they can be ascertained;(iv)where the applicant or the opposite party is a minor or a person of unsound mind a statement to that effect and the full name, age, occupation and address of his or her next friend or guardian;(v)the facts constituting the cause of action and the date when it arose;(vi)the facts showing that the Court has jurisdiction;(vii)particulars giving the address within the jurisdiction of the Court at which notice or summons may be served on the applicant; and(viii)the relief which the applicant claims.(4)The application may be rejected if it is not in accordance with sub-rule (3).
