Notice to Admit Facts (O.12, R.15)
(Title
as in No.1, supra.)
Take
notice that the plaintiff [or defendant ] in this suit requires the defendant
[or plaintiff] to admit, for the purposes of this suit, only the several facts
respectively hereunder specified; and the defendant [ or plaintiff] is hereby
required, within six days from the service of this notice, to admit the said
several facts, saving all just exceptions to the admissibility of such facts as
evidence in this suit.
G.H.
pleader [or agent] for plaintiff [or defendant].
To
E.F., Pleader [or agent] for defendant [ or plaintiff.]
The
facts, the admission of which is required, are --
1. That M. died on the
1st January, 1890.
2. That he died
intestate.
3. That N. was his only
lawful son.
4. That O. died on the
1st April, 1896.
5. That O. was never
married.