Specific Performance (No. 1)

(Title)

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

1.      By an agreement dated the....... day of .............and signed by the defendant, he contracted to buy of [ or sell to ] the plaintiff certain immovable property therein described and referred to, for the sum of .............rupees.

2.      The plaintiff as applied to the defendant specifically to perform the agreement on his part, but the defendant has not done so.

3.      The plaintiff has been and still is ready and willing specifically to perform the agreement on his part of which the defendant has had notice.

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

1.       

2.       

3.       

4.       

5.       

6.      The plaintiff claims that the court will order the defendant specifically to perform the agreement and to do all acts necessary to put the plaintiff in full possession of the said property [ or to accept a transfer and possession of the said property] and to pay the costs of the suit.