GOODS MADE AT DEPENDANT'S REQUEST, AND NOT ACCEPTED

 

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_______, E.F. agreed with the plaintiff that the plaintiff should make for him [six tables and fifty chairs] and that E.F should pay for the goods on delivery_______rupees.
2. The plaintiff made the goods, and on the__________day of__________19______, offered to deliver them to F., and has ever since been ready and willing so to do.
3. F. has not accepted the goods or paid for them.[As in paras. 4 and 5 of Form No. 1, and Relief claimed.]