GOODS MADE AT DEPENDANT'S REQUEST, AND NOT ACCEPTED

 

1. B., the above-named plaintiff, states as follows:-
2. On the…………….day of…………….19…………….., E.F. agreed with the plaintiff that the plaintiff should make for him [six tables and fifty chairs] and that E.F should pay for the goods on delivery………. rupees.
3. The plaintiff made the goods, and on the…………………day of……………19………., offered to deliver them to E.F., and has ever since been ready and willing so to do.
4. E.F. has not accepted the goods or paid for them.
5. [Facts showing when the cause of action arose and that the Court has jurisdiction.]
6.  The Value of the subject-matter of the suit for the purpose of jurisdiction is …….rupees and for the purpose of court-fees is………….rupees.