1. I am a process server of this Court.
2. On the ……………. day of …………………, 2000, I received a summons/
Notice……………….. issued by the Court of ………………….. in Suit No………………. of ………… in the said Court, dated the ……………….. day of …………, ………… For service on………………
3. The said ……….. was at the time personally known to me, and I served the said Summons /notice on him /her on the ……………… day of……………, ……….. at
about………………. o’clock in the …………… noon …………… by tendering a copy thereto him/ her and requiring his/her signature to the original Summons/ Notice.
(a)
(b)
Here state whether the person served signed or refused to sign the process,
and in whose presence.
Signature of process server.
Or
The said ……………. not being personally known to me………. accompanied me to ……………….. and pointed out to me a person whom he stated to be the said ……… and I served the said whom he stated to be the said…………….. and I served the said Summons / Notice on his/ her on the ……….. day of ………, 2000, at about…… O’clock in the …….. noon at……….. by tendering a copy thereof to him/ her and requiring his/ her signature to the original summons/notice
(a)
(b)
Here state whether the person served signed or refused to sign the process,
and in whose presence.
Signature of Process server.
OR
One ……………… accompanied me to …………… and there pointed out to me……. Which he said was the house in which ……… ordinarily resides. I did not find the said there.
(a)
(b)
Enter fully and exactly the manner in which the process was served,
with special reference to Order V, Rules 15 and 17.
Signature of Process server
OR
The said …………… and the house in which he ordinarily resides being personally known to me, I went to the said house, in …………… and thereon the ….. day of ……………, 2000. At about …………o’clock in the ……….. noon , I did not find the said………………..
(a)
(b)
Enter fully and exactly the manner in which the process was served, with special reference to Order V, Rules 15 and 17.
Signature of Process server.
Or
If substituted service has been ordered, state fully and exactly the manner in which the summons was served with special reference to the terms of the order for substituted service.
Sworn/ Affirmed by the said………………. Before me this …………. Day of …………….., 2000.
Empowered under section 139 of the Code of
Civil Procedure, 1908 to administer the oath to deponents.
