Money Overpaid
In the Court of ......................................
_______ (add description and residence) ...................... Plaintiff
against
_______(add description and residence) .................... Defendant
________, the above-named plaintiff, states as follows:-
On the ...... day of.... 200... the plaintiff agreed to buy and the defendant agreed to sell.... bars of silver at.... annals per toga of fine silver.
2. The plaintiff procured the said bars to be assayed by E. F., who was paid by the defendant for such assay, and E.F. declared each of the bars to contain 1,500 togas of fine silver, and the plaintiff accordingly paid the defendant... rupees.
3. Each of the said bars contained only 1,200 togas of fine silver, of which fact the plaintiff was ignorant when he made the payment.
4. The defendant has not repaid the sum so overpaid.
[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 ________ this ______.
Plaintiff
AFFIDAVIT
IN THE COURT OF THE CIVIL JUDGE, _____________
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 IX Rule 9 of the Code of Civil Procedure, 1908 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
__/__/____
Money Overpaid
In the Court of ......................................
_______ (add description and residence) ...................... Plaintiff
against
_______(add description and residence) .................... Defendant
________, the above-named plaintiff, states as follows:-
On the ...... day of.... 200... the plaintiff agreed to buy and the defendant agreed to sell.... bars of silver at.... annals per toga of fine silver.
2. The plaintiff procured the said bars to be assayed by E. F., who was paid by the defendant for such assay, and E.F. declared each of the bars to contain 1,500 togas of fine silver, and the plaintiff accordingly paid the defendant... rupees.
3. Each of the said bars contained only 1,200 togas of fine silver, of which fact the plaintiff was ignorant when he made the payment.
4. The defendant has not repaid the sum so overpaid.
[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 ________ this ______.
Plaintiff
AFFIDAVIT
IN THE COURT OF THE CIVIL JUDGE, ____________
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 IX Rule 9 of the Code of Civil Procedure, 1908 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
__/__/____
