Notice to Surety of his Liability Under a Decree (Section 145)
(Title)
To
WHEREAS
YOU...........did on.......... become liable as surety for the performance of
any decree which might be passed against the said defendant in the above suit;
and whereas a decree was passed on the.............day of...........19 against
the said defendant for the payment of, and whereas application has been made
for execution of the said decree against you:
Take
notice that you are hereby required on or before the.............day
of........... 19 to show cause why the said decree should not be executed
against you, and if no sufficient cause shall be, within the time specified,
shown to the satisfaction of the Court, an order for its execution will be
forthwith issued in the terms of the said application.
GIVEN
under my hand and the seal of the Court, this............. day of.......... 19.
Judge.
