NOT DELIVERING GOODS SOLD

 

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 mutually agreed that the defendant should deliver [one hundred barrels of flour] to the plaintiff on the_______ day of_____19_____, and that the plaintiff should pay therefor_____ rupees on delivery.
2. On the [said] day the plaintiff was ready and willing, and offered, to pay the defendant the said sum upon delivery of the goods.
3. The defendant has not delivered the goods, and the plaintiff has been deprived of the profits which would have accrued to him from such delivery.
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.
6. [Relief claimed.]