On an Award
(Title)
A.B.,
the above-named plaintiff, states as follows:-
1. On the ..........day
of....... 19......., the plaintiff and defendant, having a difference between
them concerning [a demand of the plaintiff for the price of ten barrels of oil
which the defendant refused to pay], agreed in writing to submit the difference
to the arbitration of E.F. and G.H., and the original document is annexed
hereto.
2. On the
................day of............ 19, the arbitrators awarded that the
defendant should [pay the plaintiff ........rupees.]
3. The defendant has not
paid the money.
[As
in paras.4 and 5 of Form No.1, and Relief claimed.]
