Report No. 27

Affidavit of Assets to be Made by a Judgment-Debtor

[O. XXI, r. 41(2)1

In the Court of

A.B., decree-holder

vs.

C.D., judgment-debtor

	I State on	oath	of As follows:-
		Solemn affirmation
1. My full name is				( Block capitals)
2. I live at
3. I am married single widower (widow) divorced				(delete as necessary)
4. The following persons are dependent upon me.
5. My employment, trade or profession is that of carried on by me at I am a director of the following companies: -
6. My present annual/monthly/weekly income, after paying income-tax, is follows: - (a) From my employment, trade or profession Rs. (b) From other sources Rs.
7. (a) I own the house in which I live; its value is Rs. I pay as outgoings by way of rates, mortgages interest, etc. the annual sum of Rs. (b) I pay as rent the annual sum of Rs.				(delete as necessary)
8. I posses the following:- (a) Banking accounts. (b) Stocks and shares. (c) Life and endowment policies. (d) House property. (e) Other property. (f) Other securities.				(give particulars).
9. The following debts are owing to me:- (give particulars)
(a) From Rs.				of
(b) From Rs.				of (etc.).

First Schedule, Appendix E, Form No. 24

In Form No. 24 (being the Form of attachment in execution-prohibitory order where the property consists of immovable property) in Appendix E to the First Schedule to the principal Act, after the first paragraph, the following paragraph shall be inserted, namely:-

"It is also ordered that you should attend Court on the......... day of 19........, to take notice of the date fixed for settling the terms of the proclamation of sale.".

First Schedule. Appendix E, Form No. 29

In Form No. 29 (being the Form of proclamation of sale) in Appendix E to the First Schedule to the principal Act, to the Schedule of Property appearing at the end of the Form, the following columns shall be added, namely:-

The value of the property as stated by the decree-holder.

The value of the property as stated by the judgment-debtor.

First Schedule, Appendix H, Form No. 2A (New)

In Appendix H to the First Schedule to the principal Act, after Form No. 2, the following Form shall be inserted, namely:-

"No. 2A

List of Witnesses Proposed to be called by Plaintiff/Defendant (0. 16, R. 1).

Name of the party which proposes to call the witness.

Name and address of the witness.

Remarks

First Schedule. Appendix H, Form Nos. 11 and 11A.

For Form No. 11 (being the Form of notice to minor defendant and guardian) in Appendix H to the First Schedule to the principal Act, the following Forms shall be substituted, namely:-

"No. 11

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