BREACH OF CONTRACT TO SERVE

 

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 plaintiff should employ the defendant at as [annual] salary of.....rupees, and that the defendant should serve the plaintiff as [an artist] for the term of [one year].
2. The plaintiff has always been ready and willing to perform his part of the agreement [and on the day of_______19._______, offered so to do].
3. The defendant (entered upon) the service of the plaintiff on the above-mentioned day, but afterwards, on the._______day of_______19._______, he refused to serve the plaintiff as aforesaid.
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. [Facts showing when the cause of action arose and that the Court has jurisdiction.]
7. 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.
8. [Relief claimed.]