Services and Materials at a Reasonable Cost

(Title)

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

1.      On the..... day of........ 19........, at...... the plaintiff built a house [known as No......., in ......], and furnished the materials there for, for the defendant, at his request, but no express agreement was made as to the defendant, as his request, but no express agreement was made as to amount to be paid for such word and materials.

2.      The word done and materials supplied were reasonably worth.......... rupees.

3.      The defendant has not paid the money.

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