Affidavit of Process-Server to Accompany Return of A Summons or Notice
(O.5, R.18.)
(Title)
The
Affidavit of.........., son of.......................... I make oath/affirm and
say as follows:--
1. I am a process-server
of this Court.
2. On the
............day of................. 19..........., I received a summons/notice
issued by the Court of ..............in suit No.............of
............19.........., in the said Court, dated the ...........day of
.............19.........., for service on....................
3. The
said.................... was at the time personally known to me, and I served
the said summons/notice on him/her on the ................day of............
19.........., at about ............o'clock in the noon at ...............by
tendering a copy thereof to him/her and requiring his/her signature to the
original summons/notice.
a.
b.
1. Here state whether
the person served signed or refused to sign the process, and in whose presence.
2. Signature of
process-server.
or,
1.
2.
3. The said ...............not
being personally known to me.............. accompanied me to................
and pointed out to me a person whom he stated to be the said...............,
and I served the said summons/notice on him/her on the .............day of
..................19..................., at about .....................o'clock
in the ................noon at ...................by tendering a copy thereof
to him/her and requiring his/her signature to the original summons/notice.
a.
b.
1. Here state whether
the person served signed or refused to sign the process, and in whose presence.
2. Signature of
process-server.
or,
1.
2.
3. The said
................and the house in which the ordinarily resides being personally
known to me, I went to the said house, in .....................and there on the
.............day of .........19............., at about...................
o'clock in the ................noon, I did not find the said..............
a.
b.
1. Enter fully and
exactly the manner in which the process was, served, with special reference to
Order 5, rules 15 and 17.
2. Signature of
process-server.
or,
1.
2.
3. One
..............accompanied me to .............and there pointed out to
me................ which he said was the house in which................
ordinarily resides. I did not find the said............. there.
a.
b.
a. Enter fully and
exactly the manner in which the process was, served, with special reference to
Order 5, rules 15 and 17.
b. Signature of
process-server.
or,
If
substituted service has been ordered, state fully and exactly the manner in
which the summons was served with special reference to the terms of the order
for substituted service.
Sworn/Affirmed
by the said before me this .............day of......... 19...........
Empowered
under section 139 of the Code of Civil Procedure, 1908,, to administer the oath
to deponents.
