Memorandum of Cross Objection (O.41, R.22.)

(Title)

WHEREAS the has preferred an appeal to the Court at from the decree of in Suit No..............of 19, dated the.............day of........19........., and whereas notice of the day fixed for hearing the appeal was served on the on the day of 19, the files this memorandum of cross objection under rule 22 of Order XLI of the Code of Civil Procedure, 1908, and sets forth the following grounds of objection to the decree appealed from, namely:--