GULABCHAND Vs. MOJIRAM

JUDGEMENT

(1.) THIS appeal raises the question as regards the validity of transfer by way of sale of an agricultural holding which is in violation of the provisions of the Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960.

(2.) FACTS material for the purpose of considering the point raised in the case are as follows:-

(3.) THE defendant resisted the suit. He raised various contentions including one of consideration to the extent of Rs. 10,000, the fact of rejection of the defendant's application for sanction by the order in appeal made by the Collector, want of registration of the agreement which is the basis of the suit and several other contentions which are no longer of material importance.