Application for Execution of Decree (O, 21, R.11.)
In the Court
of...............
I..................,
decree-holder, hereby apply for execution of the decree herein below set forth:
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No. of Suit
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Names
of Parties
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Date of Decree
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Whether
any appeal preferred from decree
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Payment or adjustment made, if any
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Previous
application, if any, with date and result
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Amount with interest due upon the
decree or other relief granted thereby together with particulars of any cross
decree. Amount of costs, if any, awarded
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Amount
of costs, if any, awarded
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Against whom to be executed
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1
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2
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3
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4
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5
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6
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7
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8
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9
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789 of 1897
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A.B. -Plaintiff C.D. -Defendant<
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Oct. 11, 1897
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No
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None
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Rs.
72-4-0 recorded on application, dated the 4th March, 1899
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Rs. 314-8-2 principal interest at 6
per cent per annum, from the date of decree till payment
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Rs. A.p. As awarded in decree 47. 10. 4
Subsequently Incurred 8. 2.0
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Against the defendant C.D.
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Mode
in which the assistance of the court is required:
When
attachment as sale of movable property is sought: I pray that the total amount
of Rs......... (together with interest on the principal sum up to date of
payment) and the costs of taking out this execution, be realised by attachment
and sale of defendant's movable property as per annexed list and paid to me.
When
attachment and sale of immovable property is sought: I pray that the total
amount of Rs.... (together with interest on the principal sum up to date of
payment) and the costs of taking out this execution be realised by the
attachment and sale of defendant's immovable proeprty specified at the foot of
this application and paid to me.
I............declare
that what is stated herein is true to the best of my knowledge and belief.
Signed, decree-holder.
Dated
the.......... day of........19................
[When attachment and
sale of immovable property is sought.]
Description and
Specification of Property
The
undivided one-third share of the judgment-debtor in a house situated in the
village of, value Rs.40, and bounded as follows:--
East
by G's house; west by H's house; south by public road; north by private lane
and J's house.
I..................declare
that what is stated in the above description is true to the best of my
knowledge and belief, and so far as I have been able to ascertain the interest
of the defendant in the property therein specified.
Signed,
decree-holder.
