Administration by Creditor on Behalf of Himself and all Other Creditors

A.B., the above-named plaintiff, states as follows:-

1.      E.F., late of............, was at the time of his death, and his estate still is, indebted to the plaintiff in the sum of ............[ here insert nature of debt and security, if any ]

2.      E.F., died on or about the ..........day of .............by his last will, dated the .........day of .............he appointed C.D. his executor [or devised his estate in trust, etc., or died intestate, as the case may be].

3.      The will was proved by C.D.[ or letters of administration were granted, etc.].

4.      The defendant has possessed himself of the movable [and immovable, or the proceeds of the immovable] property of E.F., and has not paid the plaintiff his debt.

5.      That appeal was to be filed by _________.

6.      That deponent was unwell on ___________ and was under the treatment of Dr. X. who advised

7.      The plaintiff claims that an account may be taken of the movable [and immovable] property of E.F., deceased, and that the same may be administered under the decree of the court.