Redemption

(Title)

A.B., the above-named plaintiff, states as follows:-

1.      The plaintiff is mortgagor of lands of which the defendant is mortgagee.

2.      The following are the particulars of the mortgage:-

a.      (date);

b.     (names of mortgagor and mortgagee);

c.      (sum secured);

d.     (rate of interest);

e.      (property subject to mortgage);

f.      if the plaintiff's title is derivative, state shortly the transfers or devolution under which he claims).

( If the plaintiff is mortgage in possession, add)

1.       

2.       

3.      The defendant has taken possession [ or has received the rents ] of the mortgaged property.

[ As in paras.4 and 5 of Form No.1.]

4.       

5.       

6.      The plaintiff claims to redeem the said property and to have the same reconvened to his [ and to have possession thereof ].