Breach of Contract to Serve

(Title)

A.B., the above-named plaintiff states as follows:-

On the........ day of .......19.............., the plaintiff and defendant mutually agreed tat the plaintiff should employ the defendant at an [annual] salary of ............rupees, and that the defendant should serve the plaintiff as [as artist] for the term of [one year].

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].

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 afore said.

[As in paras.4 and 5 of Form No.1, and Relief claimed]