Carrying on a Noxious Manufacture
In the Court of _______________________________
__________________(add description and residence) ________Plaintiff
versus
________________(add description and residence) _________Defendant
______________., the above-named plaintiff, states as follows:-
- The plaintiff is, and at all the times hereinafter mentioned was, possessed of certain lands called_______, situate in ______
- Ever since the_____day of________20._____, the defendant has wrongfully caused to issue from certain smelting works carried on by the defendant large quantities of offensive and unwholesome smoke and other vapours and noxious matter, which spread themselves over and upon the said lands, and corrupted the air, and settled on the surface of the lands.
- Thereby the trees, hedges, herbage and crops of the plaintiff growing on the lands were damaged and deteriorated in value, and the cattle and livestock of the plaintiff on the lands became unhealthy, and many of them were poisoned and died.
- 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) 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
__/__/____
