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  • Deeds & Drafts / Notice-of-claim-of-Defective-Goods

Deeds & Drafts

Notice of claim of Defective Goods

 

Date:

To: ______________________(Supplier)

 Dear Sirs,

We have purchased a product sold or manufactured by you described as:

___________________________________________________________

One of our customers has advised us of a defect in the product as described below:

Name of Customer____________________________________________

Approximate date of purchase __________________________________

Nature of defect _____________________________________________

Injuries claimed _____________________________________________

  In the event that a legal action is commenced against us arising from Breach of Warranty of Merchantability respecting the product, we shall look to you for full indemnification.

This letter is provided to you to give you earliest possible notice of the potential claim.

Yours very truly,

 

____________


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