On a Foreign Judgment
(Title)
A.B.,
the above-named plaintiff, states as follows:-
1. On the ........day
of....... 19........., at in the State [or Kingdom] of........, the...... Court
of the State [of kingdom] in a suit therein pending between the plaintiff and
the defendant duly adjudged that the defendant should pay to the plaintiff rupees..........,
with the interest from the said date.
2. The defendant has not
paid the money.
[As
in paras.4 and 5 of Form No, 1, and Relief claimed.]
