Appendix
H - Notice to Opposite Party of Day Fixed for Hearing Evidence of
Pauperism.(O.33, R.6.)
(Title)
TO
WHEREAS
has applied to this Court for permission to institute a suit against in form a
pauperism under Order XXXIII of the Code of Civil Procedure, 1908; and whereas
the Court sees no reason to reject the application; and whereas the
.............day of .......19 has been fixed for receiving such evidence as the
applicant may adduce in proof of his pauperism and for hearing any evidence
which may be adduced in disproof thereof:
Notice
is hereby given to you under rule 6 of Order XXXIII that in case you may wish
to offer any evidence to disprove the pauperism of the applicant, you may do so
on appearing in this Court on the said .........day of ..........19.
GIVEN
under my hand and the seal of the Court, this ...........day of ........19.
Judge.
