Defence in Administration Suit by Pecuniary Legatee
1. A.B.'s will contained
a charge of debts; he died insolvent; he was entitled at his death to some
immovable property which the defendant sold and which produced the net sum of
Rs......., and the testator had some movable property which the defendant got in,
and which produced the net sum of Rs.........
2. The defendant applied
the whole of the said sums an d the sum of Rs...........which the defendant
received from rents of the immovable property in the payment of the funeral and
testamentary expenses and some of the debts of the testator.
3. The defendant made up
his accounts and sent a copy thereof to the plaintiff on the ..........day of
19.........., and offered the plaintiff free access to the vouchers to verify
such accounts, but he declined to avail himself of the defendant's offer.
4. The defendant submits
that the plaintiff ought to pay the costs of this suit.
