IN THE COURT OF CIVIL JUDGE …………..

                                                                                                                                                    SUIT NO. …………………………………

Address of Plaintiff ……………………………………………………………………....  Plaintiff

                                                                           Vs.………………..

Address of Respondent…………………………………………………………...…... Respondent

NOTICE UNDER ORDER XII RULE 1 OF CPC FOR ADMISSION OF CASE

The plaintiff [or defendant] respectfully states as follows: -

1. It is being brought to the notice of the court that the plaintiff [or defendant] admits ……………. (state the part that is being agreed by the party, whether whole or particular parts) with regard to the suit ……………. (name of the suit).
2. The admission is being put in writing by the plaintiff [or defendant] to state that the facts presented by the party are true.
3. H., pleader [or agent] for plaintiff [or defendant].

To E. F., pleader [or agent] for defendant [or plaintiff].