IN THE COURT OF CIVIL JUDGE …………..

SUIT NO. ………………

Application No. ………….. of 20……… In

…………………

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

Vs.

………………..

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

APPLICATION UNDER SECTION 144 OF CPC FOR RESTITUTION

The applicant respectfully states as follows: -

1. The application is in furtherance of the order of the court dated ………… that was reversed at the court of first instance by the order of the court dated ……………
2. The applicant with regard to the order of the court dated ………….. incurred costs/interests /damages/compensation.
3. The reversal of the order of the court dated ………… has led to the modification of the decree of the court.
4. Relief Claimed: The applicant accordingly prays that consequential to the reversal order dated ………… refund of costs/ interests/damages/ compensation/mesne profits should be returned to the applicant.

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

Date: ………………