SERVICES AT A REASONABLE RATE

 

1. B., the above-named plaintiff, states as follows:-
2. Between the……………. day of…………………. 20……………. , and the……… day of………… 20…… at……………... , plaintiff [executed sundry drawings, designs and diagrams] for the defendant, at his request; but no express agreement was made as to the sum to be paid for such services.
3. The services were reasonably worth………rupees.
4. The defendant has not paid the money.
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.