MONEY LENT

 

IN THE COURT OF _____________ (add detail court)

Suit no.____/20____

_________________ (suppose A.B.)(add description and residence).

Plaintiff

against

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

Defendant

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

1. On the__________________day of_______19_______, he lent the defendant ___rupees repayable on the__________________day of__________________.
2. The defendant has not paid the same, except_______rupees paid on the_______day of_______19_______.

[If the plaintiff claims exemption from any law of limitation, say :-]

3. The plaintiff was a minor [or insane] from the_____________day of_____________ till the________day of____________ .
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________rupees, with interest at________per cent. from the________day of ________19________.