GOODS SOLD AT A FIXED PRICE AND DELIVERED

A. B., the above-named plaintiff, states as follows:-

1. On the………………day of……… 20 ……………., E.F. sold and delivered to the defendant [one hundred barrels of flour, or the goods mentioned in the schedule hereto annexed, or sundry goods.]

2. The defendant promised to pay………….. rupees for the said goods on delivery [or on the………day of………….some day before the plaint was filed].

3. He has not paid the same.

4. E. F. died on the……………day of ______ 20………By his last will he appointed his brother, the plaintiff. his executor.

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.

7. The plaintiff as executor of E.F. claims [Relief claimed].