MOVABLE WRONGFULLY DETAINED 

In the Court of ________________

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

VERSUS

C.D. (add description and residence) ___________________ Defendant

__________________, the above named plaintiff, states as follows:-

1. On the _______ day of ___ 20___, 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 ___ 20 _ _, the plaintiff demanded the same from the defendant, but he refused to deliver them.  

• 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.,

4. The plaintiff claims:

• Delivery of the said goods, or _____ rupees, in case, delivery cannot be had;
• _______ 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 (Name of Place) this ______

 

                                                            Plaintiff

 

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 _________________________________ 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

__/__/____