RESCISSION OF A CONTRACT ON THE GROUND OF MISTAKE

 

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__________, the defendant represented to the plaintiff that a certain piece of ground belonging to the defendant, situated at __________, contained [ten bighas].
2. The plaintiff was thereby induced to purchase the same at the price of __________rupees in the belief that the said representation was true, and signed an agreement, of which the original is hereto annexed. But the land has not been transferred to him.
3. On the __________ day of __________ 19__________, the plaintiff paid the defendant rupees as part of the purchase money.
4. That the said piece of ground contained in fact only [five bighas].
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 :-
   1. __________ rupees, with interest from the __________ day of__________19 _______
   2. that the said agreement be delivered up and cancelled.