SUMMONS IN A SUMMARY SUIT

(Order 37, Rule 2 of CPC)

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Versus

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To:

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WHEREAS ______________________________________, has instituted a suit against you under Order 37 of the Code of Civil Procedure, 1908, for Rs. _______ and interest, you are hereby summoned to cause an appearance to be entered for you, within ten days from the service hereof, in default whereof the plaintiff will be entitled, after the expiration of the said period of ten days, to obtain a decree for any sum not exceeding the sum of Rs. _____ and the sum of Rs. _____ for costs, together with such interest, if any, as the Court may order.

If you cause an appearance to be entered for you, the plaintiff will thereafter serve upon you a summons for judgment at the hearing of which you will be entitled to move the Court for leave to defend the suit.  Leave to defend may be obtained if you satisfy the Court by affidavit or otherwise that there is a defense to the suit on the merits or that it is reasonable that you should be allowed to defend.

Given under my hand and the seal of the Court, this _________.

Senior Sub Judge/Sub Judge                                                               

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