Affidavit of assets to be made by a Judgment-Debtor

[Under Order XXI, rule 41(2) of C_P_ Code]

 

 

In the Court of__________________

____________________________

Vs_ Decree-holder

Judgment-debtor

_______________________________

I__________________ of______________________ state on oath/solemn affirmation as follows :

1.    My full name is__________________________ (In Block letters)____________________________________

2.    I live at______________________________________

3.    I am married/single/widower (widow)/divorced

4.    The following persons are dependent upon me:(Names of persons with relationship and age)

5.    My employment, trade or profession is that of__________________ carried on by me at______________ /I am a director of the following company/companies:(Full particulars of the company/companies)

6.    My present annual/monthly/weekly income, after paying income-tax is as follows: (Full particulars of income etc.)

7.    I own the house in which I live ; its value is Rs____________ and I pay as outgoings by way of rates, mortgage, interest etc_ the annual sum of Rs___________ or (I pay as rent the annual sum of Rs____________)

8.    I possess the following:

a.    Banking accounts;

b.    Stocks and shares;

c.    Life and endowment policies;

d.    House property;

e.    Other property;

f.     Other securities;(Give full particulars of the assets)

9.    The following debts are due to me: (Give full particulars of all debts)

a.    From ______________ of_____________ Rs________________

b.    From_______________ of_____________ Rs_________________

10.                The contents of the above affidavit are true and that no portion is false and that the said affidavit conceals nothing relevant to the above matter. Dated__________________ (Judgment-debtor) Deponent

 

 

Verification as in earlier precedents