INJUNCTION RESTRAINING NUISANCE

 

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. Plaintiff is, and at all the times hereinafter mentioned was, the absolute owner of [the house No___________Street, Calcutta].
2. The defendant is, and at all the said times was, the absolute owner of [a plot of ground in the same street___________]
3. On the day of 19 _____, the defendant erected upon his said plot a slaughter- house, and still maintains the same; and from that day until the present time has continually caused cattle to be brought and killed there [and has caused the blood and offal to be thrown into the street opposite the said house of the plaintiff].
4. [In consequence the plaintiff has been compelled to abandon the said house, and has been unable to rent the same.]
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 committing or permitting any further nuisance.