Section 781 in Rules of the High Court of Judicature for Rajasthan, 1952
781. Conversion of application into suit.
- Upon the affidavit in support of the caveat being filed (notice whereof shall immediately) be given by the caveator to the petitioner, the proceedings shall be numbered as a suit in which the petitioner for probate or letters of administration shall be the plaintiff, and the caveator shall be the defendant, the petition for probate or letters of administration being registered as and deemed a plaint filed against the caveator, and the affidavit filed by the caveator being treated as his written statement in the suit. The procedure in such suit shall, as nearly as may be, be according to the provisions of the Code.
