Report No. 77

4.2. Issue of summons to defendant.-

The Court then fixes a date for which summonses are issued to the defendant. These summonses are prepared by the court official an a printed form. As the duties of the court official are manifold, it takes him a number of days to prepare the necessary summonses. It would result in considerable saving of time and ensure prompt issue of summons if along with the plaint besides the copies of the plaint, the necessary forms of summons, duly filled in, are also filed by the plaintiff.

All that would have to be done in such an event by the presiding officer or some other authorised official would be to insert the date of hearing in the blank left for the purpose, sign the summons and put the seal of the court on the same.