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 VIII RULE 6C OF CPC FOR EXCLUSION OF THE COUNTER CLAIM SET UP BY THE DEFENDANT
The applicant respectfully states as follows: -
- The applicant filed the above suit in which the defendant, exercising his right of pleading set up a counter-claim in respect of the cause of action accruing to defendant against the applicant.
- The claim raised by the defendant ought not to be disposed of by way of counter-claim but it is an independent suit……………………… (state the reasons for this ascertainment).
- Relief Claimed: The applicant accordingly prays that an order should be made to exclude the counter-claim made by the defendant from the hearing of the present suit.
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
