Fine Decree in an Administration Suit by Next-of-Kin
(Title)
1. Let the
...............{Here insert name of proper officer} of the said Court tax the
costs of the plaintiff and defendant in this suit, and let the amount of the
said plaintiff's costs, when so taxed, be paid by the defendant to the
plaintiff out of the sum of Rs., the balance by the said certificate found to
be due from the said defendant on account of the personal estate of E.F., the
intestate, within one week after the taxation of the said costs by the said
{Here insert name of proper officer}, and let the defendant retain for her own
use out of such sum her costs, when taxed.
2. And it is ordered
that the residue of the said sum of Rs.............after payment of the
plaintiff's and defendant's costs as aforesaid, be paid and applied by
defendant as follows:--
a. Let the defendant,
within one week after the taxation of the said costs by the as aforesaid, pay
one-third share of the said residue to the plaintiffs A.B., and C.I)., his
wife, in her right as the sister and one of the next-of-kin of the said E.F.,
the intestate.
b. Let the defendant
retain for her own use one other third share of the said residue, as the mother
and one of the next-of-kin of the said E.F., the intestate.
c. And let the
defendant, within one week after the taxation of the said costs by the as
aforesaid, pay the remaining one-third share of the said residue to G.H., as
the brother and the other next-of-kin of the said E.F., the intestate.