BY TENENT AGAINST LANDLORD, WITH SPECIAL DAMAGE 

In the Court of _______________________________

A.B. (add description and residence) _______________________________ Plaintiff

VERSUS 

 C.D. (add description and residence) _______________________________ Defendant

1. B., the above-named plaintiff, states as follows:-
2. On the _______ , the defendant, by a registered instrument, let to the plaintiff [the house No. __ Street] for the term of ___ years, contracting with the plaintiff that he, the plaintiff, and his legal representatives should quietly enjoy possession thereof for the said term.
3. All conditions were fulfilled and all things happened necessary to entitle the plaintiff to maintain this suit.
4. On the ___ _, during the said term, E.F., who was the lawful owner of the said house, lawfully evicted the plaintiff therefrom, and still withhold the possession thereof from him.
5. The plaintiff was thereby [prevented from continuing the business of a tailor at the said place, was compelled to expend ______ rupees in moving, and lost the custom of G.H. and I.J. by such removal].
6. Facts showing when the cause of action arose and that the Court has jurisdiction.
7. 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) this ______.

                                                             Plaintiff

 

AFFIDAVIT

In the Court of _______________________________

 

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 _________________________________ 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 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

__/__/____