Summons to Legal Representative of Deceased Defendant (O.22, R.4.)

(Title)

To,

WHEREAS the plaintiff...................... instituted a suit in this Court on the ..............day of .........19..............., against the defendant ...........who has since deceased, and whereas the said plaintiff has made an application to this Court alleging that you are the legal representative of the said................, deceased, and desiring that you be made the defendant in his stead:

You are hereby summoned to attend in this Court on the............ day of ..........19..............., at ...................A.M.to defend the said suit and, in default of you reappearance on the day specified, the said suit will be heard and determined in your absence.

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

Judge.