Decree in Appeal.(O.41, R.35.)

(Title)

Appeal No.......... of 19 from the decree of the Court of dated the ...........day of.......... 19.......

Memorandum of Appeal.

Plaintiff.

Vs.

Defendant.

The above-named appeals to the Court at from the decree of in the above suit dated the .........day of ...........19 for the following reasons, namely:--

This appeal coming on for hearing on the ..............day of .................19, before, in the presence of for the appellant and of for the respondent, it is ordered--

The costs of this appeal, as detailed below, amounting to Rs............., are to be paid by. The costs of the original suit are to be paid by....................

GIVEN under my hand this............. day of........... 19........

Judge.