SUMMONS FOR DISPOSAL OF SUIT

(ORDER V, RULES 1 AND 5)

To,

 

[Name, Description and Place of Residence]

___________________________________

 

Whereas __________ has instituted a suit against you for ________ you are hereby summoned to appear in this Court in person or by a pleader duly instructed (and able to answer all material questions relating to the suit, or who shall be accompanied by some person, able to answer all such questions, on the _______ day of __________ in the _______ noon, to answer the claim; and as the day fixed for your appearance is appointed for the final disposal of the suit, you must be prepared to produce on that day all the witnesses upon whose evidence and all the documents upon which you intend to rely in support of your defense.

 

Take notice that, in default of your appearance on the day before mentioned, the suit will be heard and determined in your absence.

 

Given under my hand and the seal of the Court, this ___________.

 

Judge

____________

 

Notice. –

1.   Should you apprehend your witnesses will not attend of their own accord, you can have a summons from this Court to compel the attendance of any witness, and the production of any document that you have a right to call upon the witness to produce, on applying to the Court and on depositing the necessary in expenses.

2.   If you admit the claim, you should pay the money into Court together with the costs of the suit, to avoid execution of the decree, which may be against your person or property, or both.

HIGH COURT AMENDMENTS

 

In Appendix ‘B’ to the First Schedule to the Code of Civil Procedure, 1908, after Form No. 1 the following Form shall be inserted: