On an Award 

 

In the Court of ......................................

_______ (add description and residence) ...................... Plaintiff 

against

_______(add description and residence) .................... Defendant 

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

1. On the ...... day of...... 200... , 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. 
   
   2. On the ...... day of...... 200.. , the arbitrators awarded that the defendant should [pay the plaintiff... rupees]. 
   
   3. The defendant has not paid the money. 
   
   [i. Facts showing when the cause of action arose and that the Court has jurisdiction. ] 
   
   ii. 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 ________ this ______. 

Plaintiff 

AFFIDAVIT

 

 IN THE COURT OF THE CIVIL JUDGE, _____________

 

Petitioner:____________________________ (Name)

                                   Versus

Respondent:____________________________(Name)

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 IX Rule 9 of the Code of Civil Procedure, 1908 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

__/__/____