MOVABLES WRONGFULLY DETAINED

 

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_________, plaintiff owned [or state facts showing a right to the possession] the goods mentioned in the schedule hereto annexed [or describe the goods,] the estimated value of which is _________ rupees.
2. From that day until the commencement of this suit the defendant has detained the same from the plaintiff.
3. Before the commencement of the suit, to wit, on the _________ day of_________19 _______, the plaintiff demanded the same from the defendant, but he refused to deliver them.
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 :-
   1. delivery of the said goods, or_______ rupees, in case delivery cannot be had;
   2. _______ rupees compensation for the detention thereof.