Summons for Settlement of Issues (O.5, Rr.1, 5.)
(Title)
To
WHEREAS
................ [Name, description and place of residence.] has instituted a
suit against you for
you
are hereby summoned to appear in this Court in person, or by a pleader duly
instructed, and able to answer all material questions relating to the suit, or
who shall be accompanied by some person able to answer all such questions, on
the ...............day of...................19........., at ...........o'clock
in the noon, to answer the claim; and you are directed to produce on that day
all the documents upon which you intend to rely in support of your defence.
Take
notice that, in default of your appearance on the day before mentioned, the
suit will be heard and determined in your absence.
GIVEN
under my hand and the seal of the Court, this........day
of............19.........
Judge
NOTICE.
1. Should you apprehend
your witnesses will not attend of their own accord, your can have a summons
from this Court to complete the attendance of any witness, and the production
of any document that you have a right to call on the witness to produce, on
applying to the Court and on depositing the necessary expenses.
2. If you admit the
claim, you should pay the money into Court together with the costs of the suit,
to avoid execution of the decree, which may be against y our person or
property, or both.
