- Every plaint in a suit for division of a holding (including trees, wells and other improvements) shall contain the following particulars:-(1)Name, parentage and address of the plaintiff.(2)Name parentage and address of other co-sharers of the holding.(3)Share claimed by the plaintiff.(4)Share of other co-tenure holders.(5)Detailed particulars of the holding including plot numbers, area and land revenue.(6)Whether the plaintiff is a recorded or unrecorded tenure holder.Note: The plaint shall be accompanied by a certified copy of the Khatauni and other documents relied upon by the plaintiff.
