SUMMONS TO LEGAL REPRESENTATIVE OF A DECEASED DEFENDANT

(ORDER XXII, RULE 4)

 

To,

______________________________

______________________________

Whereas the plaintiff ________ instituted a suit in this Court on the _________ day of _________ against the defendant _______ who has since deceased, and whereas the said plaintiff has made an application to this Court alleging that your are the legal representative of the said, deceased, and desiring that you be made the defendant in his stead.

You are hereby summoned to attend in this Court on the _____ day of ______. to defend the said suit and, in default of your appearance on the day specified, and the suit will be heard and determined in your absence.

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

Judge

________

 

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).]