AGAINST SURETY FOR PAYMENT OF RENT

 

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_______, F. hired from the plaintiff for the term of........years, the [house No. _______, .__________street], at the annual rent of_______rupees, payable [monthly].
2. The defendant agreed, in consideration of the letting of the premises to F, to guarantee the punctual payment of the rent.
3. The rent for the month of _______19_______, amounting to__________________rupees, has not been paid.

[If, by the terms of the agreement, notice is required to be given to the surety, add:]

On the_____________day of________19____, the plaintiff gave notice to the defendant of the non-payment of the rent, and demanded payment thereof.

The defendant has not paid the same.

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. [and Relief claimed.]