Breach of Agreement to Purchase Land
(Title)
On
the .........day of ...............19..., the plaintiff and defendant entered
into an agreement, and the original document is hereto annexed.[Or, on the
..............day of ........19......, the plaintiff and defendant mutually
agreed that the plaintiff should sell to the defendant and that the defendant
should purchase from the plaintiff forty big has of land in the village
..........of for........... rupees.]
On
the .........day of......... 19.............., the plaintiff being then the
absolute owner of the property [and the same being free from all encumbrances
as was made to appear to the defendant], tendered to the defendant a sufficient
instrument of transfer of the same [or, was ready and willing and is still
ready and willing, and offered, to transfer the same to the defendant by a
sufficient instrument] on the payment by the defendant of the sum agreed upon.
The
defendant has not paid the money.
[As
in paras.4 and 5 of Form No.1, and Relief claimed.]