Goods Sold at A Reasonable Price and Delivered

(Title)

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

On the........ day of ......... 19....., plaintiff sold and delivered to the defendant [Sunday articles of house-furniture].but no express agreement was made as to the price.

The goods were reasonably worth........... rupees.

The defendant has not paid the money.

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