NOTICE OF NON-FULFILLMENT OF A CONDITION AS BREACH OF WARRANTY

 

Via Registered A/D
To,___________ Dated:_________
Sub.: __________

Dear Madam/Sir,
Under the instructions per  on behalf of my clients, (give details, individual/firm/company/HUF etc. name, address) in reply to your notice dated _____, I hereby serve upon you the following notice:
That as per clause --- of the contract entered into between you and my client on _____, relating to Supply of Goods you were supposed to do the following:
(Please Provide Details)
I hereby give you notice that the condition as above stated has not been fulfilled. My client has, however, elected in accepting goods and treating the breach of condition as a breach of warranty only. By reason of such breach of warranty my client has sustained damages to the extent of Rs. _____, which is to be recovered from you. You are therefore requested to make the payment of the amount within ____ days failing which my client shall be constrained to take appropriate sections.
Kindly take notice.

Copy of this notice is retained in our records for further action if needed.

Yours faithfully,