Injunction Restraining Nuisance
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:-
- Plaintiff is, and at all the times hereinafter mentioned was, the absolute owner of [the house No.......... Street, Calcutta]
- The defendant is, and at all the said times was, the absolute owner of........ [a plot of ground in the same street...... ].
- On the ...... day of...... 200 . .. , the defendant erected upon his said plot a slaughter-house, and still maintains the same; and from that day until the present time has continually caused cattle to be brought and killed there [and has caused the blood and offal to be thrown into the street opposite the said house of the plaintiff]
[4. In consequence, the plaintiff has been compelled to abandon the said house and has been unable to rent the same.
[i. 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.]
- The plaintiff claims that the defendant is restrained by injunction from committing or permitting any further nuisance.
Dated :
Plaintiff
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
__/__/____
