ON A FOREIGN JUDGMENT

 

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

1. On the…………day of…… 20……………., at…….in the State [or Kingdom] of….., the….. Court of that State [or Kingdom,] in a suit therein pending between the plaintiff and the defendant, duly adjudged that the defendant should pay to the plaintiff…………………………rupees, with interest from the said date.

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