OBSTRUCTING A RIGHT TO USE WATER FOR IRRIGATION

 

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. The plaintiff is, and was at the times hereinafter mentioned was, possessed of certain lands situate, etc., and entitled to take and use a portion of the water of a certain stream for irrigating the said lands.
2. On the________day of_________19_______, the defendant prevented the plaintiff from taking and using the said portion of the said water as aforesaid, by wrongfully obstructing and diverting the said stream.
3. [Facts showing when the cause of action arose and that the Court has jurisdiction.]
4. 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.
5. [Relief claimed.]