OBSTRUCTING A HIGHWAY

 

1. The defendant wrongfully dug a trench and heaped up earth and stones in the public highway leading from___________to______ so as to obstruct it.
2. Thereby the plaintiff, while lawfully passing along the said highway, fell over the said earth and stones, [or into the said trench] and broke his arm, and suffered great pain, and was prevented from attending to his business for a long time, and incurred expense for medical attendance.
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.]