Notice to a Party to a Suit not made a Party to the Appeal but Joined by the Court as a Respondent (O.41, R.20.)

(Title)

To

WHEREAS you were a party in Suit No.......... of .......19.........in the Court of............, and whereas the...............has preferred an appeal to this Court from the decree passed against him in the said suit and it appears to this Court that you are interested in the result of the said appeal:

This is to give you notice that this Court has directed you to be made a respondent in the said appeal and has adjourned the hearing thereof till the day of 19, at AM. If no appearance is made on your behalf on the said day and at the said hour the appeal will be heard and decided in your absence.

GIVEN under my hand and the seal of the Court, this ...........day of..............19....

Judge.