SERVICES AT A REASONABLE RATE

 

IN THE COURT OF_____________ (add detail court)

Suit no.____/20____

_________________ (suppose A.B.)(add description and residence).

Plaintiff

against

__________________ (suppose C.D.)(add description and residence) . . .

Defendant

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

1. Between the_________day of.___________19_______ , and the_____ day of_______ 19___ at._________, plaintiff [executed sundry drawings, designs and diagrams] for the defendant, at his request; but no express agreement was made as to the sum to be paid for such services.
2. The services were reasonably worth______rupees. 3. 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.