COMMISSION TO MAKE A PARTITION

 

(O. 26, r. 13.)

(Title)

To

WHEREAS it is deemed requisite for the purposes of this suit that a commission should be issued to make

the partition or separation of the property specified in, and according to the rights as declared in, the decree of this Court, dated the ________ day of __________ 20_____; You are here by appointed Commissioner for the said purpose and are directed to make such inquiry as may be necessary, to divide the said property according to the best of your skill and judgment in the shares set out in the said decree, and to allot such shares to the several parties. You are hereby authorized to award sums to be paid to any party by any other party for the purpose of equalizing the value of the shares.

Process to compel the attendance before you of any witness, or for the production of any documents, whom or which you may desire to examine or inspect, will be issued by any Court having jurisdiction on your application.

A sum of Rs. __________, being your fee in the above, is herewith forwarded.

GIVEN under my hand and the seal of the Court, this _______ day of _________ 20_____ .

Judge