SERVICES AND MATERIALS AT A REASONABLE COST

 

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. On the._________________day of____________ 19.___________, at________ the plaintiff built a house [known as No. _______, in___], and furnished the materials therefor, for the defendant, at his request, but no express agreement was made as to the amount to be paid for such work and materials.
2. The work done and materials supplied were reasonably worth____ rupees.
3. The defendant has not paid the money.
4. [Facts showing when the cause of action arose and that the Court has jurisdiction.]
5. 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.