Movables Wrongfully Detained 

 

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...... 200..., plaintiff owned [or state facts showing a right to the possession] the goods mentioned in the schedule hereto annexed [or describe the goods. ] the estimated value of which is ...... rupees. 

2. From that day until the commencement of this suit the defendant has detained the same from the plaintiff. 

3. Before the commencement of the suit, to wit, on the ...... day of...... 200... , the plaintiff demanded the same from the defendant, but he refused to deliver them. 

[i. Facts showing when the cause of action arose and that the Court has jurisdiction. ] 

ii. 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.,] 

4. The plaintiff claims- 

(1) delivery of the said goods, or...... rupees, in case of delivery, cannot be had; 

(2) ...... rupees compensation for the detention thereof. 

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

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