UMASHANKAR SHARMA Vs. MANSINGH NARBARSINGH

JUDGEMENT

(1.) COUNSEL are heard on appellant's application dated 17 -12 -1991 purporting to be under Order 1, Rule 3B inserted in the Code of Civil Procedure, 1908, by a Madhya Pradesh Amendment Act.

(2.) THE suit was the heading 'Suit for declaration of title and possession of land.' In the relief clause the first relief was: 'Delivery of possession of agricultural land.' At paragraph 2 of the instant application it has been averred that the appellant does not have any agricultural land except the lands in dispute and that no ceiling case is pending in respect of his lands and that the appellant has no information of any such proceedings. Order 1, Rule 3B runs as follows :

(3.) SHRI Chaturvedi says that on his part he too does not have any material on the lines referred to in clause (b).