Redemption 

 

In the Court of ......................................

_______ (add description and residence) ...................... Plaintiff 

against

_______(add description and residence) .................... Defendant 

________, the above-named plaintiff, states as follows:- 

1. The plaintiff is mortgagor of lands of which the defendant is mortgagee. 
   
   2. The following are the particulars of the mortgage:- 
   
   (a) (date); 
   
   (b) (names of mortgagor and mortgagee); 
   
   (c) (sum secured); 
   
   (d) (rate of interest); 
   
   (e) (property subject to mortgage); 
   
   (f) (If the plaintiff's title is derivative, state shortly the transfers or devolution under which he claims). 
   
   (If the defendant is mortgagee in possession, add) 
   
   3. The defendant has taken possession [or has received the rents] of the mortgaged property. 
   
   [i. Facts showing when the cause of action arose and that the Court has jurisdiction. ] 
   
   ii. 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. The plaintiff claims to redeem the said property and to have the same reconveyed to him [and to have possession thereof], 1[together with mesne profits]. 

Dated : 

Plaintiff 

Through, Advocate 

Verification:

I, ______, do hereby verify that the contents from paras 1 to ______ are correct and true to the best of my knowledge and personal belief and no part of it is false and nothing material has been concealed therein. 

Affirmed at ________ this ______. 

Plaintiff 

AFFIDAVIT

 

 IN THE COURT OF THE CIVIL JUDGE, _____________

Petitioner:____________________________ (Name)

                                   Versus

Respondent:____________________________(Name)

That I am the petitioner in the present case and I am well conversant with the facts and circumstances of the case, hence competent to file this affidavit.

That, I am filing an application under Order IX Rule 9 of the Code of Civil Procedure, 1908 before this Hon’ble Court. The contents of the application have been read over, translated and explained to me in Hindi and in English also. The content of the application related to the facts are true from my personal knowledge and that related to law are true to the information received by me from my advocate, which I believe to be true and this affidavit is sworn in support thereof. Nothing contained therein is false and nothing has been concealed.

Place:                                                                                 (Signature)

__________________                                                                         

Date:                                                                                   Deponent

__/__/____