Diverting a Water Course
(Title)
A.B.,
the above-named plaintiff states as follows:-
The
plaintiff is, and at the time hereinafter mentioned was posed of a mill
situated on a [stream] known as the .................., the village of
............, district of ...............
By
reason of such possession the plaintiff was entitled to the flow of the stream
for worming the mill.
On
the .........day of ........19........., the defendant, by cutting the bank of
the stream, wrongfully diverted the water thereof, so that less water ran into
the plaintiff's mill.
By
reason thereof the plaintiff has been unable to grind more than
................sacks per day, whereas, before the said diversion of water, he
was able to grind .............sacks power day.
[As
in paras.4 and 5 of Form No.1, and Relief claimed.]
