APPLICATION FOR ATTACHMENT BEFORE JUDGMENT

 

IN THE COURT OF THE CIVIL JUDGE, __________
 
Special Civil Suit No. _./ 20__

________________________________ _ Plaintiff
- Vs. -
________________________________ _ Defendant

APPLICATION FOR ATTACHMENT BEFORE JUDGMENT

The plaintiff above named submits this application, praying to state as follows :
1. That the plaintiff has filed in this Hon'ble Court the present suit against the defendant for a huge amount of money claim of Rs. __________/-.
2. That the defendant has already been served with a notice on___, and immediately on the following day, he published an advertisement in the daily "________", offering the sale of his property bearing ________________, and the plaintiff believes that the defendant is trying to dispose of the said property and leaving from here with an intention to defeat the decree that may be passed against the defendant and in favour of this plaintiff.
3. That the plaintiff also believes that the defendant holds no other property except and save the said house property within the local limits of the jurisdiction of this Hon'ble Court.
4. That the plaintiff apprehends that, if the defendant were to succeed in his malicious plan and designs, the order and decree of this Hon'ble Court, when passed, would be rendered infructuous and thereby the plaintiff would be subjected to suffer irreparable loss and damage, and hence, this application.
5. That this application being chargeable with a fixed rate of court-fee, the same is paid herewith.
6. That the plaintiff, therefore, prays that during the pendency of this suit, the said property bearing House No. ____________, be kindly attached.
7. .An affidavit in support herewith is filed herewith.

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PLAINTIFF
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ADVOCATE

 
AFFIDAVIT

I, __________________________, the present plaintiff, do hereby state on solemn affirmation as follows :
1. That the plaintiff has filed in this Hon'ble Court the present suit against the defendant for a huge amount of money claim of Rs. _________/-.
2. That the defendant has already been served with a notice on___, and immediately on the following day, he published an advertisement in the daily "_____", offering the sale of his property bearing ______________.
3. That the plaintiff believes that the defendant is trying to dispose of the said property and leaving from here with an intention to defeat the decree that may be passed against the defendant and in favour of this plaintiff.
4. That the plaintiff also believes that the defendant holds no other property except and save the said house property within the local limits of the jurisdiction of this Hon'ble Court.
5. That the plaintiff apprehends that, if the defendant were to succeed in his malicious plan and designs, the order and decree of this Hon'ble Court, when passed, would be rendered in fructuous and thereby the plaintiff would be subjected to suffer irreparable loss and damage, and hence, this application.
 
WHATEVER stated above is true and correct to the best of my knowledge and belief, so I have signed hereunder at ________ this day____of___20__

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PLAINTIFF

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ADVOCATE