Section 7(2) in The Evacuee Interest (Separation) Act, 1951
(2)A statement of claim under sub- section (1) shall be drawn up, as far as may be, in the form of pleadings under the Code of Civil Procedure, 1908 (5 of 1908 ) and shall include the following particulars, namely:-(a)the nature of the interest of the claimant in the composite property;(b)the estimated money value of the composite property;(c)where the claim is made by a co- sharer or partner, the extent of the share of the claimant and the money value of such share;(d)where the claim is made by a mortgagee,--(i)the principal money and the rate of interest chargeable under the mortgage deed;(ii)payments made towards the mortgage debt after the principal money was advanced or deemed to have been advanced;(iii)the history of the mortgage debt in so far as it is relevant to the determination of the principal money;(iv)particulars of the property mortgaged and the estimated value of such property;(v)particulars of any property the possession of which has been taken by the mortgagee as security for, or in lieu of payment of, the mortgage debt;(vi)the total amount claimed under the mortgage debt in accordance with the provisions of this Act;(e)where the claim is made by a mortgagor, the total amount due under the mortgage debt and the particulars necessary to determine the same;(f)the order of preference in which the claimant desires to have his interest separated from that of the evacuee under section 10;(g)any other particulars which may be prescribed.
