ON A AGREEMENT OF INDEMNITY

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___ , the plaintiff and defendant, being partners in trade under the style of A.B, and C.D., dissolved the partnership, and mutually agreed that the defendant should take and keep all the partnership property, pay all debts of the firm and indemnify the plaintiff against all claims that might be made upon him on account of any indebtedness of the firm.
2. The plaintiff duly performed all the conditions of the agreement on his part.
3. On the ______ day of ____ 20____ , [a judgment was recovered against the plaintiff and defendant by E. F., in the High Court of Judicature at _____, upon a debt due from the firm to E.F. and on the day of 20____,] the plaintiff paid ____ rupees [in satisfaction of the same].
4. [The defendant has not paid the same to the plaintiff. 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., 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 (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 Section _________________________________ 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

__/__/____