GOODS SOLD AT A REASONABLE PRICE AND DELIVERED

 

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_________, plaintiff sold and delivered to the defendant [sundry articles of house-furniture], but no express agreement was made as to the price.
2. The goods were reasonably worth rupees.? 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.