AFFIDAVIT OF PROCESS-SERVER TO ACCOMPANY RETURN OF A SUMMONS OR NOTICE
(O. 5, r. 18.)
(Title)
The Affidavit of __________, son of I _____________make oath affirm
and say as follows:-
- I am a process-server of this Court.
- On the day of _______ 20________ I received a make oath affirm summons noticeissued by the Court of ________ in Suit No.______ of 20______, in the said Court, dated the _____ day of ______ 20_______, for service on ______.
- They said ________was at the time personally known to me, and I served the said Summons on notice him on the ______ day of _____ 20 _____, at about ______ o‘clock in the ________ _____ noon at _______ by tendering a copy thereof to him and requiring her signature to the original summon notice
- Here state whether the person served signed or refused to sign the process, and in whose his her presence,
- Signature of process-server.
or
- The said _______ not being personally known to me ______ accompanied me to _____ and pointed out to me a person whom he stated to be the said _______, and I served the said ________ him her summon Notice on the _______ day of ______ 20______, at about _____ o‘clock in the _______ noon at _______ by tendering a copy thereof to him and requiring his signature to the original her her
- Here state whether the person served signed or refused to sign the process and in whose presence.
- Signature of process-server. or,
- The said _______ and the house in which he ordinarily resides being personally known to me, I went to the said house, in ______ and thereon the _____ day, of ______ 20______ at about _______ o‘clock in the ______ noon , I did not find the said ________
- Enter fully and exactly the manner in which the process was served, with special reference to Order 5, rules 15 and 17.
- Signature of process-server.
or
- One ______ accompanied me to _______ and there pointed out to me which he said was the house in which _______ordinarily resides. I did not find the said _______ there.
- Enter fully and exactly the manner in which the process was served, with special reference to Order 5, rules 15 and 17.
- Signature of process-server.
Or
If substituted service has been ordered, state fully and exactly the manner in which the summons was served with special reference to the terms of the order for substituted service.
Sworn
Affirmed
by the said ___________ before me this _______ day of ______ 20____.
Empowered under section 139 of the Code of Civil Procedure, 1908, to administer the oath to deponents.
