Section 148(4) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(4)Where a notice of any caveat has been served on the applicant, he shall forthwith furnish the caveator, at the caveator's expense, with copy of the application made by him and also with copies of any paper or document which has been or may be, filed by him in support of the application.
