REDEMPTION 

In the Court of _____________

 

A.B. (add description and residence) ______________ Plaintiff

VERSUS

C.D. (add description and residence) _____________Defendant

 

A.B., the above-named plaintiff, states as follows:-

1. The plaintiff is mortgagor of lands of which the defendant is mortgagee.
2. The following are the particulars of the mortgage:-
   • (date);
   • (names of mortgagor and mortgagee);
   • (sum secured);
   • (rate of interest);
   • (property subject to mortgage);
   • (If the plaintiff's title is derivative, state shortly the transfers or devolution under which he claims).
   • (If the defendant is mortgagee in possession, add)
3. The defendant has taken possession [or has received the rents] of the mortgaged property.
4. [Facts showing when the cause of action arose and that the Court has jurisdiction. ]
5. [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.]
6. The plaintiff claims to redeem the said property and to have the same reconveyed to him [and to have possession thereof], [together with mesne profits].

 

 Dated :

                                                                           Plaintiff / Defendant 

                                                                          Through, Advocate

 

 

Verification:

I, ______, do hereby verify that the contents of the above Interrogatories 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 / Defendant

 

AFFIDAVIT

In the Court of _______________________________

 

Petitioner:____________________________ 

                                   Versus

Respondent:____________________________ 

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 XXXIV Rules 7, 8 C.P.C. for the redemption of mortgaged property 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

__/__/____