(1)When payment under a decree is made out of Court or it is otherwise adjusted in whole or in part under Order XXI, Rule 2 (1), a certificate in the form given below shall be presented to the Court. Such certificate need not be stamped. Should the certificate be accompanied by a formal written application, the application must be stamped under the Court-fees Act; but the stamp shall not be charged as costs against the judgement-debtor. The form of the certificate shall be as follows :In the Court of the.......at...................Plaintiffversus.........DefendantExecution Case No of 20.................Certificate By Decree-Holder/pleader For The Decree-Holder Under Order XXI, Rule 2 (1), Civil Procedure CodeI,...........decree-holder/pleader for the decree-holder, certify to the Court payment or adjustment in the following terms of the amount of Rs...............in the above case by...........on the......Date ....20...........Decree-holder/pleader for the Decree-holderNote 1. - If the certificate contains any extraneous matter or anything in the nature of a prayer, it should then be treated as an application, and will require to be stamped.Note 2. - The payment or adjustment shall be noted in the appropriate columns of the register of suits.
