BREACH OF AGREEMENT TO PURCHASE LAND
In the Court of _______________________________
A.B. (add description and residence) _______________________________ Plaintiff
VERSUS
C.D. (add description and residence) ______________________________ Defendan
_________________________, the above-named plaintiff, states as follows:-
- On the _____ day of _____ 20___, the plaintiff and defendant entered into an agreement, and the original document is hereto annexed.[Or, on the ____ day of ____ 20___, the plaintiff and defendant mutually agreed that the plaintiff should sell to the defendant and that the defendant should purchase from the plaintiff forty bighas of land in the village of ____ for _____rupees.]
- On the ________ day of ______ 20____, the plaintiff, being then the absolute owner of the property [land the same being free from all incumbrances, as was made to appear to the defendant], tendered to the defendant a sufficient instrument of transfer of the same or, [was ready and willing, and is still ready and willing, and offered, to transfer the same to the defendant by a sufficient instrument] on the payment by the defendant of the sum agreed upon.
- The defendant has not paid the money.
- 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 58 of the Sale of Goods Act, 1930 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
__/__/____
