Laxmi Narain Mittal, J. - (1.) C. M. No. 13672 -C of 2011 :
(2.) LEARNED counsel for the appellant seeks permission to withdraw the instant application because substantial questions of law arising in the second appeal, as mentioned in this application, have already been mentioned in paragraph 2 of the 'Grounds of Appeal'. Dismissed as withdrawn. Main Appeal :
(3.) PLAINTIFF Dilla Ram, having been non -suited by both the courts below, has filed the instant second appeal. In the suit, the plaintiff -appellant sought waiver of his agricultural tractor loan taken from the defendant -respondent Central Bank of India, in view of the Agricultural Debt Waiver and Debt Relief Scheme, 2008 (in short - the Scheme) alleging that the plaintiff, being owner of 04 acres land only i.e. less than 05 acres, comes within the purview of small farmer under the Scheme, and therefore, is entitled to waiver of entire outstanding loan amount in view of paragraph 5.1 of the Scheme.;