OBSTRUCTING A RIGHT OF WAY

 

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 at the time hereinafter mentioned was, possessed of [a house in the village of.............. ].
2. He was entitled to a right of way from the [house] over a certain field to a public highway and back again from the highway over the field to the house, for himself and his servants [with vehicles, or on foot] at all times of the year.
3. On the__________ day of__________ 19____, defendant wrongfully obstructed the said way, so that the plaintiff could not pass [with vehicles, or on foot, or in any manner] along the way [and has ever since wrongfully obstructed the same].
4. (State special damage, if any). [As in paras.4 and 5 of Form No. 1, and Relief claimed.]