IN THE COURT OF CIVIL JUDGE …………..

SUIT NO. ………………

Application No. ………….of 20……… In

…………………

Address of Plaintiff ……………………………………………………………………....  Plaintiff

Vs.

………………..

Address of Respondent………………………………………………………………... Respondent

APPLICATION UNDER ORDER IX RULE 9 OF CPC

The applicant respectfully states as follows: -

1. The applicant filed the above suit which was wholly/partly dismissed under Order 9 Rule 8 by the order dated ………….
2. On the date of the passing of the order the applicant could not enter appearance during the hearings of the court ……………… (state the reasons for being absent from the hearings).
3. The defendant admitted partly/did not admit the claim filed by the applicant and was left partly/wholly dismissed by the court.
4. The applicant needs to put relevant facts in relation with the claim before the court.
5. Relief Claimed: The applicant accordingly prays that the partly/wholly dismissal of the suit by the order dated ………… should be set aside and the aforementioned case be tried on an another date.

Place: ……………...                                                                              (Signature of the applicant)

Date: ………………

 

 

VERIFICATION

Verified at……………on this ………………day of…………., 20…………., that the contents of the above affidavit are true and correct to the best of my knowledge, belief and information received by me from experts, and nothing material has been concealed therefrom.

………………………..(Signature)

Applicant