CIVIL

SUITS

• 1.DECLARATION SUIT under Section 34 of the Specific Relief Act, 1963

• 2.APPLICATION UNDER ORDER 32 RULE 1 AND 2 OF THE CIVIL PROCEDURE CODE

• 3.Suit for money recovery

• 4.SUIT FOR EVICTION (Under Order 7 Rule 13 [1], 14 C.P.C.)

• 5.MONEY RECOVERY (Under Order XXXVII of the Code of Civil Procedure 1908)

• 6.SUMMONS IN A SUMMARY SUIT

• 7.SUMMONS FOR JUDGMENT IN A SUMMARY SUIT

• 8.EVICTION SUIT (Under Order XXXVII of the Code of Civil Procedure 1908)

• 9.RESTORATION OF A SUIT under Order IX Rule 9 of the Code of Civil Procedure, 1908

• 10.SUIT FOR LEGAL HEIRE under Order 22 Rule 3 r/w Sec 151 of C. P. C

• 11.SUIT FOR IMPLEADMENT AS PARTY under Order 1 Rule 10 r/w sec. 151 C.P.C

• 12.MONEY LENT

• 13.MONEY OVERPAID

• 14.GOODS SOLD AT A FIXED PRICE AND DELIVERED

• 15.GOODS SOLD AT A REASONABLE PRICE AND DELIVERED

• 16.GOODS MADE AT DEPENDANT'S REQUEST, AND NOT ACCEPTED

• 17.DEFICIENCY UPON A RE-SALE [GOODS SOLD AT AUCTION

• 18.SERVICES AT A REASONABLE RATE

• 19.SERVICES AND MATERIALS AT A REASONABLE COST

• 20.USE AND OCCUPATION

• 21.ON A FOREIGN JUDGMENT

• 22.FRAUDULENTLY PROCURING CREDIT TO BE GIVEN TO ANOTHER PERSON

• 23.POLLUTING THE WATER UNDER THE PLAINTIFF's LAND

• 24.CARRYING ON A NOXIOUS MANUFACTURE

• 25.OBSTRUCTING A RIGHT OF WAY

• 26.OBSTRUCTING A HIGHWAY

• 27.DIVERTING A WATER-COURSE

• 28.OBSTRUCTING A RIGHT TO USE WATER FOR IRRIGATION

• 29.INJURIES CAUSED BY NEGLIGENCE ON A RAILROAD

• 30.INJURIES CAUSED IN NEGLIGENT DRIVING

• 31.FOR MALICIOUS PROSECUTION

• 32.MOVABLES WRONGFULLY DETAINED

• 33.AGAINST A FRAUDULENT PURCHASER AND HIS TRANSFEREE WITH NOTICE

• 34.RESCISSION OF A CONTRACT ON THE GROUND OF MISTAKE

• 35.AN INJUNCTION RESTRAINING, WASTE

• 36.INJUNCTION RESTRAINING NUISANCE

• 37.Injunction Restraining Waste

• 38.Application seeking exemption from personal appearance of Complainant/Accused

• 39.Regular Bail Application before Court of Metropolitan Magistrate u/s 437CrPC

• 40.Regular bail Application before Court of Sessions Court u/s 439 CrPC

• 41.Application seeking Bail Under Section 167 CrPC

• 42.Application Under Section. 311 CrPC for Recalling of Witness

• 43.Application seeking adjournment under Sec. 256 of CrPC

• 44.Format of a Criminal Complaint before the Court of Metropolitan Magistrate

• 45.APPLICATION UNDER ORDER IX RULE 13 OF CPC FOR SETTING ASIDE EX-PARTE JUDGMENT/ORDER

• 46.APPLICATION UNDER ORDER IX RULE 9 OF CPC

• 47.APPLICATION UNDER ORDER VIII RULE 6C OF CPC FOR EXCLUSION OF THE COUNTER CLAIM SET UP BY THE DEFENDANT

• 48.APPLICATION UNDER ORDER IX RULE 4 OF CPC FOR SETTING ASIDE THE DISMISSAL UNDER ORDER IX RULE 2 AND 3 UNDER THE JUDGMENT/ORDER

• 49.APPLICATION UNDER ORDER IX RULE 5 OF CPC FOR EXTENSION OF TIME TO SERVE FRESH SUMMONS TO THE DEFENDANT

• 50.APPLICATION UNDER ORDER IX RULE 13 OF CPC FOR SETTING ASIDE EX-PARTE JUDGMENT/ORDER

• 51.Affidavit in support of the application under Order IX Rule 13 of CPC

• 52.APPLICATION UNDER ORDER IX RULE 9 OF CPC

• 53.Affidavit in support of the application under Order IX Rule 9 of CPC

• 54.APPLICATION UNDER ORDER VIII RULE 6C OF CPC FOR EXCLUSION OF THE COUNTER CLAIM SET UP BY THE DEFENDANT

• 55.Affidavit in support of the application under Order VIII Rule 6C of CPC

• 56.APPLICATION UNDER ORDER IX RULE 4 OF CPC FOR SETTING ASIDE THE DISMISSAL UNDER ORDER IX RULE 2 AND 3 UNDER THE JUDGMENT/ORDER DATED …………, PASSED IN THIS SUIT

• 57.Affidavit in support of the application under Order IX Rule 4 of CPC

• 58.APPLICATION UNDER ORDER IX RULE 5 OF CPC FOR EXTENSION OF TIME TO SERVE FRESH SUMMONS TO THE DEFENDANT

• 59.Affidavit in support of the application under Order IX Rule 5 of CPC

• 60.

• 61.

• 62.APPLICATION UNDER ORDER XII RULE 6 OF CPC FOR JUDGEMENT ON ADMISSIONS

• 63.

• 64.

• 65.

• 66.

• 67.

• 68.

• 69.

• 70.

• 71.APPLICATION UNDER SECTION 144 OF CPC FOR RESTITUTION

• 72.Affidavit in support of the application under section 144 of CPC

• 73.APPLICATION UNDER ORDER XII RULE 6 OF CPC FOR JUDGEMENT ON ADMISSIONS

• 74.Affidavit in support of the application under order XII rule 6 of CPC

• 75.NOTICE UNDER ORDER XII RULE 1 OF CPC FOR ADMISSION OF CASE

• 76.NOTICE UNDER ORDER XII RULE 2 OF CPC TO ADMIT DOCUMENTS

• 77.NOTICE UNDER ORDER XII RULE 4 OF CPC TO ADMIT FACTS

• 78.NOTICE UNDER ORDER XII RULE 8 OF CPC TO PRODUCE DOCUMENTS

• 79.Affidavit in support of the notice under order XII rule 8 of CPC

• 80.APPLICATION UNDER ORDER XII RULE 10 OF CPC FOR A SEARCH IN RECORDS OF THIS COURT/OTHER COURT

• 81.Affidavit in support of the application under order XIII rule 10 of CPC

• 82.hello

• 83.Plaint

• 84.testaaa

Caveats

• 1.CAVEAT Section 148A C.P.C

• 2.Caveat 148a CPC2

CIVIL Misc

• 1.NOTICE TO ADMIT DOCUMENTS (O. 12, r. 3.)

• 2.Notice to admit facts(O12,R5)

• 3.NOTICE TO INSPECT DOCUMENTS (O.11, R. 17)

• 4.AGREEMENT OF PARTIES AS TO ISSUES TO BE TRIED

• 5.NOTICE OF APPLICATION FOR THE TRANSFER OF A SUIT TO ANOTHER COURT FOR TRIAL

• 6.LIST OF WITNESSES PROPOSED TO BE CALLED BY PLAINTIFF/DEFENDANT

• 7.NOTICE OF PAYMENT INTO COURT

• 8.NOTICE TO SHOW CAUSE

• 9.LIST OF DOCUMENTS PRODUCED BY

• 10. NOTICE TO PARTIES OF THE DAY FIXED FOR EXAMINATION OF A WITNESS ABOUT TO LEAVE THE JURISDICTION

• 11.COMMISSION TO EXAMINE ABSENT WITNESS

• 12.LETTER OF REQUEST

• 13.COMMISSION FOR A LOCAL INVESTIGATION, OR TO EXAMINE ACCOUNTS

• 14.COMMISSION TO MAKE A PARTITION

• 15.NOTICE TO CERTIFICATED, NATURAL, OR, de facto GUARDIAN

• 16.NOTICE TO MINOR DEFENDANT

• 17.NOTICE TO OPPOSITE PARTY OF DAY FIXED FOR HEARING EVIDENCE OF PAUPERISM

• 18.NOTICE TO SURETY OF HIS LIABILITY UNDER A DECREE

Execution

• 1.BOND FOR SAFE CUSTODY OF MOVABLE PROPERTY ATTACHED AND LEFT IN CHARGE OF ANY PERSON AND SURETIES [Order XXI, rule 43(1)(c}]

• 2.NOTICE TO SHOW CAUSE WHY A PAYMENT OR ADJUSTMENT SHOULD NOT BE RECORDED AS CERTIFIED (O.21, r.2.)

• 3.PRECEPT under sec 46 of cpc

• 4.ORDER SENDING DECREE FOR EXECUTION TO ANOTHER COURT under order 21 rule 6

• 5.CERTIFICATE OF NON-SATISFACTION OF DECREE

• 6.NOTICE TO SHOW CAUSE WHY EXECUTION SHOULD NOT ISSUE

• 7.WARRANT FOR SEIZURE OF SPECIFIC MOVABLE PROPERTY ADJUDGED BY DECREE

• 8.NOTICE TO STATE OBJECTIONS TO DRAFT OF DOCUMENT

• 9.WARRANT TO THE BAILIFF TO GIVE POSSESSION OF LAND, ETC.

• 10.NOTICE TO SHOW CAUSE WHY WARRANT OF ARREST SHOULD NOT ISSUE

• 11.WARRANT OF ARREST IN EXECUTION

• 12.WARRANT OF COMMITTAL OF JUDGMENT-DEBTOR TO JAIL

• 13.ORDER FOR THE RELEASE OF A PERSON IMPRISONED IN EXECUTION OF A DECREE

• 14.ATTACHMENT IN EXECUTION

• 15.ORDER TO ATTACH SALARY OF PUBLIC OFFICER OR SERVANT OF RAILWAY COMPANY OR LOCAL AUTHORITY

• 16.ORDER OF ATTACHMENT OF NEGOTIABLE INSTRUMENT

• 17.ATTACHMENT PROHIBITORY ORDER, WHERE THE PROPERTY CONSISTS OF MONEY OR OF ANY SECURITY IN THE CUSTODY OF A COURT OF JUSTICE OR PUBLIC OFFICER

• 18.NOTICE OF ATTACHMENT OF A DECREE TO THE COURT WHICH PASSED IT

• 19.NOTICE OF ATTACHMENT OF A DECREE TO THE HOLDER OF THE DECREE

• 20.ATTACHMENT IN EXECUTION PROHIBITORY ORDER, WHERE THE PROPERTY CONSISTS OF IMMOVABLE PROPERTY

• 21.ORDER FOR PAYMENT TO THE PLAINTIFF, ETC., OF MONEY, ETC., IN THE HANDS OF A THIRD PARTY

• 22.NOTICE TO ATTACHING CREDITOR

• 23.WARRANT OF SALE OF PROPERTY IN EXECUTION OF A DECREE FOR MONEY

• 24.NOTICE OF THE DAY FIXED FOR SETTLING A SALE PROCLAMATION

• 25.PROCLAMATION OF SALE

• 26.SCHEDULE OF PROPERTY

• 27.ORDER ON THE NAZIR FOR CAUSING SERVICE OF PROCLAMATION OF SALE

• 28.CERTIFICATE BY OFFICER HOLDING A SALE OF THE DEFICIENCY OF PRICE ON A RE-SALE OF PROPERTY BY REASON OF THE PURCHASER'S DEFAULT

• 29.NOTICE TO PERSON IN POSSESSION OF MOVABLE PROPERTY SOLD IN EXECUTION

• 30.PROHIBITORY ORDER AGAINST PAYMENT OF DEBTS SOLD IN EXECUTION TO ANY OTHER THAN THE PURCHASER

• 31.PROHIBITORY ORDER AGAINST THE TRANSFER OF SHARE SOLD IN EXECUTION

• 32.CERTIFICATE TO JUDGMENT-DEBTOR AUTHORIZING HIM TO MORTGAGE, LEASE OR SELL PROPERTY

• 33.NOTICE TO SHOW CAUSE WHY SALE SHOULD NOT BE SET ASIDE

• 34.NOTICE TO SHOW CAUSE WHY SALE SHOULD NOT BE SET ASIDE

• 35.CERTIFICATE OF SALE OF LAND

• 36.ORDER FOR DELIVERY TO CERTIFIED PURCHASER OF LAND AT A SALE IN EXECUTION

• 37.SUMMONS TO APPEAR AND ANSWER CHARGE OF OBSTRUCTING EXECUTION OF DECREE

• 38.PROHIBITORY ORDER WHERE THE PROPERTY CONSISTS OF DEBTS NOT SECURED BY NEGOTIABLE INSTRUMENTS?

• 39.ATTACHMENT IN EXECUTION OF PROHIBITORY ORDER, WHERE THE PROPERTY CONSISTS OF SHARES IN THE CAPITAL OF A CORPORATION

• 40.ORDER TO ATTACH SALARY OF PUBLIC OFFICER OR SERVANT OF RAILWAY COMPANY OR LOCAL AUTHORITY

• 41.ORDER OF ATTACHMENT OF NEGOTIABLE INSTRUMENT

• 42.ATTACHMENT?PROHIBITORY ORDER, WHERE THE PROPERTY CONSISTS OF MONEY OR OF ANY SECURITY IN THE CUSTODY OF A COURT OF JUSTICE OR [PUBLIC OFFICER]?

• 43.NOTICE OF ATTACHMENT OF A DECREE TO THE COURT WHICH PASSED IT

• 44.NOTICE OF ATTACHMENT OF A DECREE TO THE HOLDER OF THE DECREE

• 45.ATTACHMENT IN EXECUTION?PROHIBITORY ORDER, WHERE THE PROPERTY CONSISTS OF IMMOVABLE PROPERTY

• 46.ORDER FOR PAYMENT TO THE PLAINTIFF, ETC., OF MONEY, ETC., IN THE HANDS OF A THIRD PARTY

• 47.NOTICE TO ATTACHING CREDITOR

• 48.WARRANT OF SALE OF PROPERTY IN EXECUTION OF A DECREE FOR MONEY

• 49.WARRANT OF COMMITTAL (O.21 r.98)

• 50.AUTHORITY OF THE COLLECTOR TO STAY PUBLIC SALE OF LAND (section 72)

Injunctions

• 1.APPLICATION FOR ATTACHMENT BEFORE JUDGMENT under Order 38 rule 5 of Code of Civil Procedure

• 2.Application for Interim Injunction under Order XXXIX, Rule 1 of the Civil Procedure Code

• 3.SUIT FOR PARTITION & PERMANENT INJUNCTION under Section 16 of the Civil Procedure Code & section 38 of Specific Relief Act

• 4.DEFENCE TO SUIT FOR SPECIFIC PERFORMANCE under Section 9 of the Specific Relief Act, 1963

• 5.PUBLIC NUISANCE CPC SECTION 91

Interlocutory Applications

• 1.COMMON FORM OF NOTICE IN INTERLOCUTORY APPLICATION UNDER ORDER XXXVIII, OF THE CODE OF CIVIL PROCEDURE, 1908

Plaints

• 1.Administration by Creditor on Behalf of Himself and All Other Creditors

• 2.BY TENENT AGAINST LANDLORD, WITH SPECIAL DAMAGE

• 3.Carrying on a Noxious Manufacture

• 4.BREACH OF AGREEMENT TO PURCHASE LAND under Section 58 of the Sale of Goods Act, 1930

• 5.Deficiency Upon a Resale [Goods Sold at Auction]

• 6.Execution of Trusts under section 59 of Indian Trusts Act, 1882

• 7.Payment, or in default [sale or] foreclosure under Order 34, rule 6 CPC

• 8.Not Delivering Goods Sold under section 57 of The Sale of Goods Act, 1930

• 9.Procuring Property by Fraud under section 59 of The Sale of Goods Act, 1930

• 10.Against Surety for Payment of Rent

• 11.AGAINST A BUILDER FOR DEFECTIVE WORKMANSHIP

• 12.RESCISSION OF A CONTRACT ON THE GROUND OF MISTAKE under section 20 of Indian Contract Act, 1872

• 13.REDEMPTION Order XXXIV Rules 7, 8 C.P.C.

• 14.MOVABLE WRONGFULLY DETAINED

• 15.OBSTRUCTING A HIGHWAY (Public Nuisance under section 91 of CPC )

• 16.INTERPLEADER under Section 88 read with Order XXXV of the Code of Civil Procedure,. 1908

• 17.ON A AGREEMENT OF INDEMNITY

• 18.ON A AWARD

Written Statement

• 1.WRITTEN STATEMENT BY TENANT IN EVICTION SUIT

• 2.DEFENCE IN ALL SUITS FOR WRONGS

• 3.DEFENCE IN ANY SUIT FOR DEBT

• 4.DEFENCE IN SUITS FOR DETENTION OF GOODS

• 5.DEFENCE TO SUIT REDEMPTION

• 6.DEFENCE IN SUITS ON BONDS

• 7.DEFENCE IN SUITS ON GUARANTEES

• 8.DEFENCE IN SUIT FOR DEBT

• 9.DEFENCE IN SUITS FOR INJURIES COUSED BY NEGLIGENT DRIVING

• 10.NOTICE TO DEFENDANT ORDER IX, RULE 6 of CPC

• 11.WARRANT OF ATTACHMENT OF PROPERTY OF WITNESS under ORDER XVI, RULE 10 of CPC

• 12.WARRANT OF COMMITTAL under ORDER XVI, RULE 16 of CPC

• 13.PROCLAMATION REQUIRING ATTENDANCE OF WITNESS under Rule 10 of Order XVI of the Code of Civil Procedure, 1908

• 14.CERTIFICATE OF ATTENDANCE TO AN OFFICER OF GOVERNMENT SUMMONED AS A WITNESS IN A SUIT TO WHICH THE GOVERNMENT IS A PARTY under ORDER XVI, RULE 4A of CPC

• 15.AFFIDAVIT AS TO DOCUMENTS(O. 11, R. 13)

• 16.On the ground of Allegation of Adultery

• 17.Written Statement for Allegation of conversion

• 18.Written Statement for cruelty

• 19.GENERAL DEFENCES DENIAL

• 20.DEFENCE IN SUITS ON BONDS

• 21.DEFENCE IN SUITS ON GUARANTEES

• 22.DEFENCE IN SUITS FOR INJURIES CAUSED BY NEGLIGENT DRIVING

• 23.DEFENCE IN ALL SUITS FOR DETENTION OF GOODS

• 24.DEFENCE IN SUITS FOR INFRINGEMENT OF COPYRIGHT

• 25.DEFENCE IN SUITS FOR INFRINGEMENT OF TRADE MARK

• 26.DEFENCE IN SUITS RELATING TO NUISANCES?

• 27.DEFENCE TO SUIT FOR FORECLOSURE

• 28.DEFENCE IN ADMINISTRATION SUIT BY PECUNIARY LEGATEE

• 29.PROBATE OF WILL IN SOLEMN FORM

Process

• 1.Recovery of Damages under Section 26 Order 7 Rule 1 & 2 of the Code of Civil Procedure

• 2.SUMMONS FOR DISPOSAL OF SUIT

• 3.SUMMONS FOR SETTLEMENT OF ISSUES

• 4.SUMMONS TO APPEAR IN PERSON

• 5.SUMMONS FOR JUDGMENT IN A SUMMARY SUIT

• 6.NOTICE TO PERSON WHO, THE COURT CONSIDERS, SHOULD BE ADDED AS CO-PLAINTIFF

• 7.SUMMONS TO LEGAL REPRESENTATIVE OF A DECEASED DEFENDANT

• 8.ORDER FOR TRANSMISSION OF SUMMONS FOR SERVICE IN THE JURISDICTION OF ANOTHER COURT

• 9.ORDER FOR TRANSMISSION OF SUMMONS TO BE SERVED ON A PRISONER

• 10.ORDER FOR TRANSMISSION OF SUMMONS TO BE SERVED ON A PUBLIC SERVANT OR SOLDIER

• 11.TO ACCOMPANY RETURNS OF SUMMONS OF ANOTHER COURT

• 12.AFFIDAVIT OF PROCESS-SERVER TO ACCOMPANY RETURN OF A SUMMONS OR NOTICE

• 13.NOTICE TO DEFENDANT

• 14.SUMMONS TO WITNESS

• 15.PROCLAMATION REQUIRING ATTENDANCE OF WITNESS

• 16.PROCLAMATION REQUIRING ATTENDANCE OF WITNESS

• 17.WARRANT OF ATTACHMENT OF PROPERTY OF WITNESS

• 18.WARRANT OF ARREST OF WITNESS

• 19.WARRANT OF COMMITTAL

• 20.WARRANT OF COMMITTAL

Supplemental Proceedings

• 1.WARRANT OF ARREST BEFORE JUDGEMENT (order 38 rule 1)

• 2.SECURITY FOR APPEARANCE OF A DEFENDANT ARRESTED BEFORE JUDGMENT (O.38 r.2)

• 3.SUMMONS TO DEFENDANT TO APPEAR ON SURETY'S APPLICATION FOR DISCHARGE (O.38 r.3)

• 4.ORDER FOR COMMITTAL (O.38, r.4)

• 5.ATTACHMENT BEFORE JUDGMENT, WITH ORDER TO CALL FOR SECURITY FOR FULFILMENT OF DECREE (o.38 r.5)

• 6.SECURITY FOR THE PRODUCTION OF PROPERTY (O.38 r.5)

• 7.ATTACHMENT BEFORE JUDGMENT, ON PROOF OF FAILURE TO FURNISH SECURITY (O.38 r.6)

• 8.TEMPORARY INJUNCTIONS (O.39 r.1)

• 9.APPOINTMENT OF A RECEIVER

• 10.BOND TO BE GIVEN BY RECEIVER

Appeal, Reference And Review

• 1.MEMORANDUM OF APPEAL

• 2.SECURITY BOND TO BE GIVEN ON ORDER BEING MADE TO STAY EXECUTION OF DECREE

• 3.SECURITY BOND TO BE GIVEN DURING THE PENDENCY OF APPEAL

• 4.SECURITY FOR COSTS OF APPEAL

• 5.INTIMATION TO DOWER COURT OF ADMISSION OF APPEAL

• 6.NOTICE TO RESPONDENT OF THE DAY FIXED FOR THE HEARING OF THE APPEAL

• 7.NOTICE TO A PARTY TO A SUIT NOT MADE A PARTY TO THE APPEAL BUT JOINED BY THE COURT AS A RESPONDENT

• 8.MEMORANDUM OF CROSS OBJECTION

• 9.DECREE IN APPEAL

• 10.APPLICATION TO APPEAL IN FORMA PAUPERIS

• 11.NOTICE OF APPEAL IN FORMA PAUPERIS

• 12.NOTICE TO SHOW CAUSE WHY A CERTIFICATE OF APPEAL TO THE [SUPREME COURT] SHOULD NOT BE GRANTED

• 13.NOTICE TO RESPONDENT OF ADMISSION OF APPEAL TO THE [SUPREME COURT]

• 14.NOTICE TO SHOW CAUSE WHY A REVIEW SHOULD NOT BE GRANTED

Discovery, Inspection & Admission

• 1.ORDER FOR DELIVERY OF INTERROGATORIES (O. 11, r. 1.)

• 2.INTERROGATORIES

• 3.ANSWER TO INTERROGATORIES

• 4.ORDER FOR AFFIDAVIT AS TO DOCUMENTS

• 5.AFFIDAVIT AS TO DOCUMENTS

• 6.ORDER TO PRODUCE DOCUMENTS FOR INSPECTION

• 7.NOTICE TO PRODUCE DOCUMENTS (O. 11, r. 16.)

• 8.NOTICE TO INSPECT DOCUMENTS (O. 11, r. 17.)

• 9.NOTICE TO ADMIT DOCUMENTS (0. 12, r. 3.)

• 10.NOTICE TO ADMIT FACTS (O. 12, r. 5.)

• 11.ADMISSION OF FACTS PURSUANT TO NOTICE (O. 12, r. 5.)

• 12.NOTICE TO PRODUCE

Pleadings

• 1.MONEY LENT

• 2.MONEY OVERPAID

• 3.GOODS SOLD AT A FIXED PRICE AND DELIVERED

• 4.GOODS SOLD AT A REASONABLE PRICE AND DELIVERED

• 5.GOODS MADE AT DEPENDANT'S REQUEST, AND NOT ACCEPTED

• 6.DEFICIENCY UPON A RE-SALE [GOODS SOLD AT AUCTION]

• 7.SERVICES AT A REASONABLE RATE

• 8.SERVICES AND MATERIALS AT A REASONABLE COST

• 9.USE AND OCCUPATION

• 10.ON AN AWARD

• 11.ON A FOREIGN JUDGMENT

• 12.AGAINST SURETY FOR PAYMENT OF RENT

• 13.BREACH OF AGREEMENT TO PURCHASE LAND

• 14.NOT DELIVERING GOODS SOLD

• 15.BREACH OF CONTRACT TO SERVE

• 16.APPLICATION AGAINST A BUILDER FOR DEFECTIVE WORKMANSHIP

• 17.DOCUMENT ON A BOND FOR THE FIDELITY OF A CLERK

• 18.LEGAL DOCUMENT BY TENANT AGAINST LANDLORD, WITH SPECIAL DAMAGE

• 19.DOCUMENT ON AN AGREEMENT OF INDEMNITY

• 20.PETITION FOR PROCURING PROPERTY BY FRAUD

• 21.DRAFT IN RELATION WITH FRAUDULENTLY PROCURING CREDIT TO BE GIVEN TO ANOTHER PERSON

• 22.POLLUTING THE WATER UNDER THE PLAINTIFF's LAND

• 23.CARRYING ON A NOXIOUS MANUFACTURE

• 24.OBSTRUCTING A RIGHT OF WAY

• 25.OBSTRUCTING A HIGHWAY

• 26.DIVERTING A WATER-COURSE

• 27.OBSTRUCTING A RIGHT TO USE WATER FOR IRRIGATION

• 28.INJURIES CAUSED BY NEGLIGENCE ON A RAILROAD

• 29.INJURIES CAUSED IN NEGLIGENT DRIVING

• 30.PETITION FOR MALICIOUS PROSECUTION

• 31.MOVABLES WRONGFULLY DETAINED

• 32.AGAINST A FRAUDULENT PURCHASER AND HIS TRANSFEREE WITH NOTICE

• 33.RESCISSION OF A CONTRACT ON THE GROUND OF MISTAKE

• 34.AN INJUNCTION RESTRAINING, WASTE

• 35.INJUNCTION RESTRAINING NUISANCE

• 36.PUBLIC NUISANCE - OBSTRUCTING PASSAGE OF PUBLIC

• 37.INJUNCTION AGAINST THE DIVERSION OF A WATER-COURSE

• 38.RESTORATION OF MOVABLE PROPERTY THREATENED WITH DESTRUCTION AND FOR AN INJUNCTION

• 39.INTERPLEADER

• 40.ADMINISTRATION BY CREDITOR ON BEHALF OF HIMSELF AND ALL OTHER CREDITORS

• 41.EXECUTION OF TRUSTS

• 42.FORECLOSURE OR SALE

• 43.REDEMPTION

• 44.SPECIFIC PERFORMANCE FOR THE CONTRACT TO BUY OF THE PLAINTIFF'S IMMOVABLE PROPERTY

• 45.SPECIFIC PERFORMANCE FOR ENTERING INTO AN AGREEMENT