NOTICE TO ADMIT FACTS

 (O. 12, r. 5.)

(Title as in No. 1, supra)

 

Take notice that the plaintiff [or defendant] in this suit requires the defendant [or plaintiff] 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 [oragent] 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 _________ was his only lawful son.
4. That ________ died on the _________.
5. That ________ was never married.