SUMMONS FOR SETTLEMENT OF ISSUES

(ORDER V, RULES 1 AND 5)

To,

_______________________________

_______________________________

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 ___________, to answer the claim; and further your are hereby directed to file on that day a written statement of your defense and to produce on the said day all documents in your possession or power upon which you base your defense or claim for set-off or counter-claim, and where you rely on any other document whether in your possession or power or not, as evidence in support of your defense or claim for set-off or counter-claim, you shall enter such documents in a list to be annexed to the written statement].

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 on the witness to produce, on applying to the Court and on depositing the necessary 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.

 

Notice – Also take notice that in default of your filing an address for service on or before the date mentioned you are liable to have your defense struck out. [Vide, P.O./102/77, dated 15th September, 1983 (w.e.f. 1-10-1983)].