MEMORANDUM OF CROSS OBJECTION

 

(O. 41, r. 22.)

(Title)

WHEREAS the _______ has preferred an appeal to the _______ Court _______ at _______ from the decree of ______ in Suit No. ________ of _______ 20 ______ dated the _______ day of _______ 20 _____ and whereas notice of the day fixed for hearing the appeal was served _______ on the _________ day of _________ 20_____, the files this memorandum of cross objection under rule 22 of Order XLI of the Code of Civil Procedure, 1908, and sets forth the following grounds of objection to the decree appealed from, namely:-