INJUNCTION AGAINST THE DIVERSION OF A WATER-COURSE

 

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 mill situated on a [stream] known as the________, in the village of________, district of________
2. By reason of such possession the plaintiff was entitled to the flow of the stream for working the mill.
3. On the________________day of____19_______, the defendant, by cutting the bank of the stream, wrongfully diverted the water thereof, so that less water ran into the plaintiff's mill.
4. By reason thereof the plaintiff has been unable to grind more than___sacks per day, whereas, before the said diversion of water, he was able to grind___sacks per day.
5. [Facts showing when the cause of action arose and that the Court has jurisdiction.]
6. 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.
7. The plaintiff claims that the defendant be restrained by injunction from diverting the water as aforesaid.