GOODS SOLD AT A REASONABLE PRICE AND DELIVERED

1. B., the above-named plaintiff, states as follows:-
2. On the…………..day of…………..20…………… , plaintiff sold and delivered to the defendant [sundry articles of house-furniture], but no express agreement was made as to the price.
3. The goods 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.