SERVICES AND MATERIALS AT A REASONABLE COST

 

1. B., the above-named plaintiff, states as follows:-
2. On the…………………………….day of………………….. 20……………………, at……………. the plaintiff built a house [known as No. ………………, in…..], and furnished the materials therefor, for the defendant, at his request, but no express agreement was made as to the amount to be paid for such work and materials.
3. The work done and materials supplied 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.