Report No. 163

Q.11. Order 6, rule 15 (Verification): Clause 16(11) of the Bill

Order 6, rule 15 of the Code deals with verification of the pleadings. The Bill proposes to add sub-rule (4), to the effect that the person verifying shall also make an affidavit, in support of the pleadings. This is connected with the amendment proposed in section 26, to the effect that facts in the plaint shall be "proved by affidavit". [Clause 2 of the Bill] - See Q.1, above.

What are your comments in this regard?