ON A AWARD 

In the Court of ____________________

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

VERSUS

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

1. B., the above named, plaintiff, states as follows:-
2. On the _______ day of ____ 20___ , the plaintiff and defendant, having a difference between them concerning [a demand of the plaintiff for the price often barrels of oil which the defendant refused to pay], agreed in writing to submit the difference to the arbitration of E.F. and G.H. and the original document is annexed hereto.
3. On the _____ day of ____ 20____ the arbitrators awarded that the defendant should [pay the plaintiff ______rupees].
4. The defendant has not paid the money.
5. [Facts showing when the cause of action arose and that the Court has jurisdiction.]
6. [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 _________________________________ 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

__/__/____