SUIT FOR LEGAL HEIRE
IN THE COURT OF ________ AT ______________
Case No: ____________
______________________________________ Petitioner/Applicant
Versus
_____________________________________ Non-Applicant/Defendants
Application under Order 22 Rule 3 r/w Sec 151 of C. P. C. with the prayer to allow the applicant to bring the legal heirs of petitioner late Sh. _____ on record in the he above noted case:
Respectfully:
- That the above noted case is pending before the learned court for _____ for _____.
- That during the pendency of the above titled case the _________ late Sh. ______________ has died on ________ leaving behind the following legal heirs:- (All residents of village _______)
- The application for bringing the legal heirs of late Sh. ____________________ is being filed within the period of limitation. Affidavit in support of application is also filed.
- It is, therefore, most respectfully prayed that the application may very kindly be allowed and the legal heirs of late Sh. _______________ as mentioned in para 2 of the application supra may kindly be substituted against the name of late Sh. ________________________ in the above noted case.
(Name of Place)
Applicant
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 ________ AT ______________
Petitioner:____________________________ (Name)
Versus
Respondent:____________________________(Name)
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 Order 22 Rule 3 r/w Sec 151 of C. P. C. 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 is true from my personal knowledge and that related to law 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
__/__/____
