DECREE IN APPEAL

 

(O. 41, r. 35.)

(Title)

Appeal No. ______ of 20 ______ from the decree of the Court of ______ dated the _______ day of _____ 20_____

Memorandum of Appeal.

Plaintiff.

Defendant:

The _______ above-named appeals to the ______ Court at ______ from the decree of in the above suit, dated the ______ day of _____ 20_____, for the following reasons, namely:-

This appeal coming on for hearing on the _______ day of _____ 20 ____, before in the presence of ______ for the appellant and of ________ for the respondent, it is ordered—

The costs of this appeal, as detailed below, amounting to Rs. _______ are to be paid by _______. The cost of the original suit are to be paid by ________.

GIVEN under my hand this _____ day of ______ 20______.

Judge

 

Costs of Appeal

Appellant	Amount	Respondent	Amount
1.   Stamp for memorandum of appeal...? 2.   Do. for power............? 3.   Service of processes.......... 4.   Pleader's fee on Rs. ..............	Rs.   A.   P.	Stamp for power….. Do. For petition…… Service of processes…. Pleader’s fee on Rs…..	Rs.      A.    P.
Total:		Total: