Notice to admit facts(O12,R5)

Notice to Admit Facts

In the Court of ______________________________________

_____________(add description and residence) ___________________________Plaintiff

versus

_____________(add description and residence) ___________________________Defendant

Take notice that the plaintiff [or defendant] in this suit requires the defendant [or plain tiff] to admit, for the purposes of this suit only, the several facts respectively hereunder specified; and the defendant [or plaintiff] is hereby required, within six days from the service of this notice, to admit the said several facts, saving all just exceptions to the admissibility of such facts as evidence in this suit.

______________pleader [or agent] for plaintiff [or defendant].

To ________________pleader [or agent] for defendant [or plaintiff].

The facts, the admission of which is required, are:-

1. That ________________died on the __________________________________.
2. That he died intestate.
3. That ____________________________________________________________________________________________________
4. That ____________________________________________________________________________________________________

Dated :

  Plaintiff / Defendant

 

                                                                          Through, Advocate