Summons in Summary Suit on Negotiable Instrument (O.37, R.2)

(Title)

To.

WHEREAS ............[Name, description and place of residence.] has instituted a suit against you under Order XXXVII of the Code of Civil Procedure, 1908, for Rs., balance of principal and interest due to him as the of a of which a copy is hereto annexed. You are hereby summoned to obtain leave from the Court within ten days form the service hereof to appear and defend the suit, and within such time to cause an appearance to be entered for you. In default whereof the plaintiff will be entitled at any time after the expiration of such ten days to obtain a decree for any sum not exceeding the sum of Rs.............., and the sum of Rs............for costs {Ins. by Act 30 of 1926, s.4.} [Together with such interest, if any, form the date of the institution of the suit as the Court may order].

Leave to appear may be obtained on an application to the Court supported by affidavit or declaration showing that there is a defence to the suit on the merits, or that it is reasonable that you should be allowed to appear in the suit.

GIVEN under my hand and the seal of the Court, this ..........day of........... 19..........

Judge.