No. of Suit

Names of parties

Date of Decree

Whether any appeal preferred from decree

Payment of adjustment made, if any

Previous application, if any, with date and result

         1

         2

          3

         4

          5

         6

__

__

__

No.

None.

__

 Amount with interest due upon the decree or other relief granted thereby together with particulars, of any cross decree

Amount of costs, if any, awarded

Against whom to be executed

Mode in which the assistance of the Court is required

              7

              8

                9

             10

___

Amount awarded in the decree subsequently incurred

            Rs.   Ps.

           __   __

           __   __

­­­­Total   __   __

_________________

Against the defendant __

[When attachment and sale of movable property is sought.]

 I Pray that the total amount of Rs. __, [together with interest on the principal sum up to date of payment] and the costs of taking out this execution, be realised by attachment and sale of defendant’s movable property as per annexed list and paid to me.

[When attachment and sale of immovable property is sought.]

I pray that the total amount of Rs. __ together with interest on the principal sum up to date of payment] and the costs of taking out this execution, be realised by the attachment and sale of defendant’s immovable property specified at the foot of this application and paid to me.