Obstructing A Right of Way
(Title)
A.B.,
the above-named plaintiff states as follows:-
The
plaintiff is and at the time hereinafter mentioned was, possessed
of........................ [a house in the village of ..........].
He
was entitled to a right of way from the [house] over a certain field to a
public highway and back again from the highway over the field to the house, for
himself and his servants [with vehicles, or on foot] at all times of the year.
On
the ............day of .........19............, defendant wrongfully obstructed
the said way, so that the plaintiff could not pass [wit vehicles, or on foot,
or in any manner] along the way [and has ever since wrongfully obstructed the
same].
(State
special damage, if any.)
[As
in paras.4 and 5 of Form No.1, and Relief claimed.]