PETITION FOR PROCURING PROPERTY BY FRAUD

 

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_____ , the defendant, for the purpose of inducing the plaintiff to sell him certain goods, represented to the plaintiff that [he, the defendant, was solvent, and worth_______rupees over all his liabilities].
2. The plaintiff was thereby induced to, sell [and deliver] to the defendant, [dry goods] of the value of__________________ rupees.
3. The said representations were false [or state the particular falsehoods] and were then known by the defendant to be so.
4. The defendant has not paid for the goods, [Or, if the goods were not delivered.] The plaintiff, in preparing and shipping the goods and procuring their restoration, expended ______________ rupees.
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.
7. [Relief claimed.]