Obstructing a Right of Way 

In the Court of ......................................

 

_____ (add description and residence) ...................... Plaintiff

against

______ (add description and residence) .................... Defendant A

____., the above-named plaintiff, states as follows:-

1. The plaintiff is, and at the time hereinafter mentioned was, possessed of [a house in the village of...... ].
2. He was entitled to a right of way from the [house] over a certain field to a public highway and back again from the highway over the field to the house, for himself and his servants [with vehicles, or on foot] at all times of the year.
3. On the ...... day of...... 200.. , defendant wrongfully obstructed the said way, so that the plaintiff could not pass [with vehicles, or on foot, or in any manner] along the way [and has ever since wrongfully obstructed the same].
4. (State special damage, if any.)

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

1. 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

__/__/____