Section 14 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
14. Scrutiny of plaint relating to Agricultural land and when plaintiff is illiterate.
- If the plaint relates to agricultural land and the plaintiff is illiterate it should be scrutinized with special care according to the following directions:-"Every such plaint shall be accompanied by a statement, in the prescribed form setting forth the particulars relating thereto recorded in the settlement record and in the last Jamabandi. It should also include a copy of the Khasra Girdwari of the harvest concerned if the suit is under the H.P. Tenancy & Land Reforms Act. This statement shall be verified by the signatures of the Patwari of the circle in which the land concerned is situated. Where by reason of partition, river action or other cause, the entries in the settlement record and in the last Jamabandi do not accord, a brief explanation of the reasons should be given in the column of remarks. Where the suit is for a specific plot with definite boundaries, it shall also be accompanied by a map, drawn to scale, showing clearly the specific plot claimed or in relation to which the decree is to be made and so much of the fields adjoining it, also drawn to may be sufficient to facilitate identification. The specific plot and adjoining field; shall be numbered in accordance with the statement and the map shall be certified as correct by the Patwari or other person who prepared it. Where however, the suit is for the whole or one or more Khasra numbers as shown in the settlement map or a share in such numbers and not for a specific portion thereof no map will be required unless it is necessary for other reasons to show the boundaries of such Khasra numbers.Section DIssue and Service of Processes
