APPLICATION AGAINST A BUILDER FOR DEFECTIVE WORKMANSHIP

 

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______, the plaintiff and defendant entered into an agreement, and the original document is hereto annexed. [Or state the tenor of the contract.]
2. [ The plaintiff duly performed all the conditions of the agreement on his part.]
3. The defendant [built the house referred to in the agreement in a bad and unworkmanlike manner]. [As in paras.4 and 5 of Form No. 1, and Relief claimed.]