Obstructing a Highway
In the Court____________________________
_________________(Name) ____________________________ (add description and residence)Plaintiff
Against
____________________(Name) ___________________ (add description and residence) Defendant
1. The defendant wrongfully dug a trench and heaped up earth and stones in the public highway leading from ...... to ...... so as to obstruct it.
2.Thereby the plaintiff, while lawfully passing along the said highway, fell over the said earth and stones, [or into the said trench] and broke his arm, and suffered great pain, and was prevented from attending to his business for a long time, and incurred expense for medical attendance.
[ Facts showing when the cause of action arose and that the Court has jurisdiction. ]
The value of the subject-matter of the suit for the purpose of jurisdiction is _________rupees and for the purpose of court-fees is _________rupees., and Relief claimed.]
Dated : Plaintiff
Through, Advocate
Verification:
I, __________, do hereby verify that the contents from paras 1 to __________ are correct and true to the best of my knowledge and personal belief and no part of it is false and nothing material has been concealed therein.
Affirmed at (Name of Place) ________.
Plaintiff
