USE AND OCCUPATION

1. B., the above-named plaintiff, executor of the will of X. Y., deceased, states as follows:—

1. That the defendant occupied the [house No……....,……....…..Street], by permission of the said X.Y., from the…….day of........... 20……., until the day of…………… 20…… ……...., and no agreement was made as to payment for the use of the said premises.

1. That the use of the said premises for the said period was reasonably worth rupees.
2. The defendant has not paid the money. 
3. [Facts showing when the cause of action arose and that the Court has jurisdiction.]
4. 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.
5. The plaintiff as executor of X.Y., claims [Relief claimed.]