Admission of Facts Pursuant to Notice (O.12, R.5.)
(Title
as in No.1, supra.)
The
defendant [or plaintiff] in this suit, for the purposes of this suit only,
hereby admits the several facts respectively hereunder specified, subject to
the qualifications or limitation, if any, hereunder specified, saving all just
exceptions to the admissibility of any such facts, or any of them, as evidence
in this suit:
Provided
that this admission is made for the purposes of this suit only, and is not an
admission to be used against the defendant [or plaintiff] on any other occasion
or by any one other than the plaintiff [or defendant, or party requiring the
admission].
E.F.pleader
[or agent] for defendant [or plaintiff].
To
G.H., pleader [or agent ] for plaintiff [ or defendant].
|
Facts
admitted
|
Qualifications
or limitations, if any, subject to which they are admitted.
|
|
1. That M. died on the
1st January, 1890.
|
|
|
2. That he died
intestate
|
|
|
3. That N.was his
lawful son
|
1.
2.
3. But not that he
died on the 1st April, 1896 .
|
|
4. That O.died
|
4. But not that he
died on the 1st April, 1896 .
|
|
5. That O.was never
married
|
|
