DEFENCE IN SUITS FOR DETENTION OF GOODS
SUIT NO._/2018
In the Civil Court, (city) of ____________________.
_________________(add description and residence) ...................... Plaintiff
VERSUS
________________ (add description and residence) .................... Defendant
Respectfully
- The goods were not the property of the plaintiff.
- The goods were detained for a lien to which the defendant was entitled.
Particulars are as follows:_
_______. To carriage of the goods claimed from ______ to _______:_
- A suit shall be tried in this court as defendant resides within the jurisdiction of this court.
Dated :
Defendant
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 (Name of Place) this ______.
Defendant
AFFIDAVIT
In the Court of _______________________________
Petitioner:____________________________
Versus
Respondent:____________________________
That I am the defendant 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 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
__/__/____
