Against a Builder for Defective Workmanship

(Title)

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

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.]

[The plaintiff duly performed all the conditions of the agreement on his part.]

The defendant [built the house referred to in the agreement in a bad and un workman like manner].

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