Against Surety for Payment of Rent
In the Court of _______________________________
A.B. (add description and residence) _______________________________ Plaintiff
against
C.D. (add description and residence) _______________________________ Defendant
A. B., the above-named plaintiff, states as follows:-
1. On the ...... day of...... 20... , E.F. hired from the plaintiff for the term of......years, the [house No. ...... , ...... street], at the annual rent of...... rupees, payable [monthly].
2. The defendant agreed, in consideration of the letting of the premises to E. F. to guarantee the punctual payment of the rent.
3. The rent for the month of...... 20... , amounting to ...... rupees, has not been paid. [If, by the terms of the agreement, notice is required to be given to the surety, add:-]
4. On the ...... day of...... 20... , the plaintiff gave notice to the defendant of the non_payment of the rent, and demanded payment thereof.
5. The defendant has not paid the same.
a. Facts showing when the cause of action arose and that the Court has jurisdiction.
b. 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
