NOTICE TO SURETY OF HIS LIABILITY UNDER A DECREE

 

(Section 145)

(Title)

WHEREAS you _________ did on __________ become liable as surety for the performance of any decree which might be passed against the said ___________ defendant in the above suit; and whereas a decree was passed on the _______ day of _______ 20______ against the said defendant for the payment of _________ and whereas application has been made for execution of the said decree against you:

Take notice that you are hereby required on or before the ________ day of ___________20_____ to show cause why the said decree should not be executed against you, and if no sufficient cause shall be, within the time specified, shown to the satisfaction of the Court, an order for its execution will forthwith issued in the terms of the said application.

GIVEN under my hand and the seal of the Court, this ______ day of _____ 20__.

Judge