Recession of A Contract on the Ground of Mistake
(Title)
A.B.,
the above-name plaintiff, states as follows:-
1. On the .........day
of ...........19................., the defendant represented to the plaintiff
that a certain piece of ground belonging to the defendant, situated
at..........., contained [ten big has ].
2. The plaintiff was
thereby induced to purchase the same at the price of .................rupees in
the belief that the said representation was true, and signed an agreement of
which the original is hereto annexed. But the land has not be transferred to
him.
3. On the ..........day
of ........19..., the plaintiff paid the defendant .rupees as part of the
purchase-money.
4. That the said piece o
ground contained in fact only [ five big has ].
[As
in paras.5 and 6 of Forum No.1]
1.
2.
3.
4.
5.
6.
7. the plaintiff claims
--
·
rupees,
with interest from the day of 19;
·
that
the said agreement be delivered up and cancelled.