SUMMONS TO WITNESS

(ORDER XVI, RULES 1 AND 5)

To,

_____________________________

_____________________________

Whereas your attendance if required to _________ on behalf of the _____ in the above suit, you are hereby required [personally] to appear before this Court on the ___________, __________ at O’clock in the forenoon, and to bring with you [or to send this _______ Court].

 

A sum of Rs. _________, being your traveling and other expenses and subsistence allowance for one day, is herewith sent. If you fail to comply with this order without lawful excuse, you will be subject to the consequences of non-attendance laid down in Rule 12 of Order XVI of the Code of Civil Procedure, 1908.

 

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

Judge

___________

 

Notice. –

(1)        If you are summoned only to produce a document and not to give evidence, you shall be deemed to have complied with the summons if you cause such document to be produced in this Court on the day and hour aforesaid.

(2)        If you are detained beyond the day aforesaid, a sum of Rs.______ will be tendered to you for each day’s attendance beyond the day specified.

HIGH COURT AMENDMENTS

Andhra Pradesh :

As by the Madras High Court except as under :

 

(i)                  For the words “Crown” substitute “Government”.

(ii)                 For the words “A Government servant for the Province of ________ (Name)”, substitute the words “a servant of Government of India or the Government (Name of the States)”.

(iii)                For the words “the Government of the Province” substitute the words “Government of India/Government (Name of the State)”.

(ROC No. 6842/51-B-1, dated 9-8-1957)

Karnataka :

As by the Kerala High Court

Kerala :

(i)      No. (ii) of the Madras High Court.

 

(ii)     Insert new Form No. 13-A :