ADMISSION OF FACTS PURSUANT TO NOTICE

 

 (O. 12, r. 5.)

(Title as in No. 1, supra)

  

The defendant [or plaintiff] in this suit, for the purposes of this suit only, hereby admits the several facts respectively hereunder specified, subject to the qualifications or limitations, if any, hereunder specified, saving all just exceptions to the admissibility of any such facts, or any of them, as evidence in this suit:

Provided that this admission is made for the purposes of this suit only, and is not an admission to be used against the defendant [or plaintiff] on any other occasion or by anyone other than the plaintiff [or defendant, or party requiring the admission].

______________, pleader [oragent]for defendant [or plaintiff].

To, ____________, pleader [oragent] for plaintiff [or defendant].

 

Facts admitted	Qualifications or limitations, if any, subject to which they are admitted
1.    That ________ died on ______.	1.   ______
2.    That he died intestate ______	2.   ______
3.    That _______ was his lawful son ________	3.
4.    That _____ died _______	4.   But not that he was his only lawful son.
5.    That _____ was never married ________	5.   But not that died on _________.