Commission to make a Partition.(O.26, R.13.)
(Title)
To
WHEREAS
it is deemed requisite for the purposes of this suit that a commission should
be issued to make the partition or separation of the property specified in, and
according to the rights as declared in, the decree of this Court, dated
the............day of.........19; You are hereby appointed Commissioner for the
said purpose and are directed to make such inquiry as may be necessary, to
divide the said property according to the best of your skill and judgment in
the shares set out in the said decree, and to allot such shares to the several
parties. You are hereby authorized to award sums to be paid to any party by any
other party for the purpose of equalizing the value of the shares.
Process
to compel the attendance before you of any witness, or for the production of
any documents, whom or which you may desire to examine or inspect, will be
issued by any Court having jurisdiction on your application.
A
sum of Rs............., being your fee in the above, is herewith forwarded.
GIVEN
under my hand and the seal of the Court, this............ day of 19.
Judge.