Preliminary Decree in an Administration Suit by a Legatee, Where an Executor is held Personally Liable for The Payment of Legacies

(Title)

1.      It is declared that the defendant is personally liable to pay the legacy of Rs. bequeathed to the plaintiff;

2.      And it is ordered that an account be taken of what is due for principal and interest on the said legacy;

3.      And it is also ordered that the defendant do, within weeks after the date of the certificate of the*, pay to the plaintiff the amount of what the* shall certify to be due for principal and interest;

4.      And it is ordered that the defendant do pay the plaintiff his costs of suit, the same to be taxed in case the parties differ.