Appendix
A - Services at a Reasonable Rate
(Title)
A.B.,
the above-named plaintiff, states as follows:-
Between
the .......day of .........19......., and the .........day of .......19.......,
at........., plaintiff [executed Sunday drawing, designs and diagrams] for the
defendant, at his request; but no express agreement was made not to the sum to
be paid for such services.
The
services were reasonably worth ..........rupees.
The
defendant has not paid the many.
[As
in paras.4 and 5 of Form No.1, and Relief claimed.]
