SUIT FOR IMPLEADMENT AS PARTY
BEFORE THE COURT OF _________________________________________
In the matter of:________________
______________________________________ Applicant
VERSUS
______________________________________ Non-Applicant
Application under Order 1 Rule 10 r/w sec. 151 C.P.C for ________ the name of _____ as the Defendant No. ______
Respectfully:
- That the plaintiff/applicant has filed the above suit before this court , hearing whereof will take some time.
- That _________________________
-
That if the applicant is not impleaded as a party in the above-noted suit then the great prejudice will be caused to the applicant but if _____ is impleaded then no prejudice will be caused to anyone.
-
That the impleading of the applicant is necessary for the proper adjudication of the above-noted suit.
-
It is, therefore, prayed that the applicant may kindly be impleaded as a defendant in the present suit in the arrays of the parties in the interest of justice.
AND FOR THIS ACT OF KINDNESS, THE HUMBLE APPLICANT AS IN DUTY BOUND SHALL EVER PRAY.
(Name of Place)
Petitioner/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
BEFORE THE COURT OF _________________________________________
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 1 Rule 10 r/w sec. 151 C.P.C for the impleadment of the party 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
__/__/____
