DECLARATION SUIT
IN THE COURT OF SENIOR SUB-JUDGE ___________
__________________________________________
Date of Institution: ________
_______________________________________________Plaintiff
Versus
_______________________________________________Defendants
Suit for the declaration to the effect that the plaintiff is entitled to get _____
Respectfully:
- That the plaintiff was ______
- That the cause of action accrued to the plaintiff on ______
- That the plaintiff is permanently residing within the jurisdiction of this Hon'ble court and all the correspondence from the defendants were received at his home address and the office of the defendant is located in the territory of this Hon'ble Court, hence this court has each and every jurisdiction to try and entertain this suit.
- That the value of the suit for the purposes of jurisdiction has been fixed for Rs. _____/- and for the purposes of declaration and correct and authorized court fee stamp of Rs. _____ has been affixed on the plaint.
- It is, therefore, most respectfully prayed that a decree for the declaration to the effect that plaintiff is entitled to get _________________________, be passed in the favour of the plaintiff against the defendants along with the cost of the suit. And any other relief that the Hon'ble court may be pleased to grant in the interest of justice.
AND FOR THIS ACT OF KINDNESS, THE HUMBLE PLAINTIFF AS IN DUTY BOUND SHALL EVER PRAY.
(Name of Place)
Plaintiff
_________________
Through, Advocate.
Verification:
I, _______, do hereby verify that the contents of the above plaint from paras 1 to are true and correct to the best of my knowledge and belief.
Verified at (Name of Place) this the ______.
Plaintiff
AFFIDAVIT
IN THE COURT OF SENIOR SUB-JUDGE ___________
__________________________________________
Petitioner:____________________________
Versus
Respondent:____________________________
That I am the petitioner in the present case and I am well conversant with the facts and circumstances of the case, hence competent to file this affidavit.
That, I am filing an application under Section 34 of the Specific Relief Act, 1963 before this Hon’ble Court. The contents of the application have been read over, translated and explained to me in Hindi and in English also. The content of the application related to the facts are true from my personal knowledge and that related to laws are true to the information received by me from my advocate, which I believe to be true and this affidavit is sworn in support thereof. Nothing contained therein is false and nothing has been concealed.
Place: (Signature)
__________________
Date: Deponent
