FRAUDULENTLY PROCURING CREDIT TO BE GIVEN TO ANOTHER PERSON

 

1. A. B., the above-named plaintiff, states as follows:—
2. On the..........day of........... 19....20.... , the defendant, represented to the plaintiff that E.F., was solvent and in good credit, and worth……….rupees over all his liabilities [or that E.F., then held a responsible situation and was in good circumstances, and might safely be trusted with goods on credit].
3. The plaintiff was thereby induced to sell to E. F., (rice) of the value of........rupees [on.........months credit].
4. The said representations were false and were then known by the defendant to be so, and were made by him with intent to deceive and defraud the plaintiff [or to deceive and injure the plaintiff].
5. E. F., [did not pay for the said goods at the expiration of the credit aforesaid, or] has not paid for the said rice, and the plaintiff has wholly lost the same.
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.