Affidavit of Assets to be made by a Judgment-Debtor (O. 21, R. 41(2))
In the Court
of.....................
A.B.C.................
Decree holder,
Versus
C............Judgment-debtor
I,...............
of.................. state on oath/solemn affirmation as follows:-
1. My full name
is................[block capitals]
2. I live
at.................
3. I am
married/single/widower (widow)/divorced
4. The following persons
are dependant upon me:-
5. My employment, trade
or profession is that of.............carried on by me at.................... I
am a director of the following companies:-
6. My present
annual/monthly/weekly income, after paying income tax, is as follows:
a. From my employment,
trade or profession Rs.........
b. From other sources
Rs..........
1.
2.
3.
4.
5.
6.
7.
a. I own the house in
which I live; its value is Rs...........
b. From other sources
Rs...............
1.
2.
3.
4.
5.
6.
7.
8. I possess the
following:- [give particulars]
a. Banking accounts;
b. Shares and stocks
c. Life and endowment
policies;
d. House property;
e. Other property;
f. Other securities
9. The following debts
are due to me:-
a. From........
of................Rs..........
b. From...........
of.................Rs...............
Sworn
before me, etc.
