Administration by Pecuniary Legatee
(Title)
[Alter
form No.41 thus]
[Omit paragraph 1 and substitute for paragraph 2 ] E.F., late
of................., died on or about the ............day of ...............By
his last will, dated the......... day of............ he appointed C.D. his
executor, and bequeathed to the plaintiff a legacy of ...........rupees.
In
paragraph 4 substitute "legacy" for "debt".
Another
form
(Title)
E.F.,
the above-named plaintiff, states as follows:-
1. A.B. of K, in the
died on the.......... day of ..............By his last will, dated
the.......... day of......................., he appointed the defendant and
M.N.[ who died in the testator's lifetime ] his executors, and bequeathed his
property, whether movable or immovable, to his executors in trust, to pay the
rents and income thereof to the plaintiff for his life; and after his decease
and in default of his having a son who should attain twenty-one, or a daughter
who should attain that age or marry, upon trust as to his immovable property
for the person who would be the testator's heir-at-law, and as to his movable
property for the persons who would be the testator's next-of-kin if he had died
intestate at the time of the death of the plaintiff, and such failure of his
issue as aforesaid.
2. The will was proved
by the defendant on the ................day of........... The plaintiff has not
been married.
3. The testator was at
his death entitled to movable and immovable property; the defendant entered
into the receipt of the rents of the immovable property and got in the movable
property; he has sold some part of the immovable property.
[As
in paras.4 and 5 of Form No.1.]
1.
2.
3.
4.
5.
6. The plaintiff claims-
1. to have the movable
and immovable property of A.B.administered in this Court, and for that purpose
to have all proper directions given and accounts taken;
2. such further or other
relief as the nature of the case may require.