An Injunction Restricting Waste

(Title)

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

1.      The plaintiff is the absolute owner of [describe the property].

2.      The defendant is in possession of the same under a lease from the plaintiff.

3.      The defendant has [cut down a number of valuable trees, and threatens to cut down many more for the purpose of sale] without the consent of the plaintiff.

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

1.       

2.       

3.       

4.       

5.       

6.      The plaintiff claims that the defendant to restrained by injunction from committing or permitting any further waste on the said premises.

[ Pecuniary compensation may also be claimed.]