S KAMALAMMA Vs. R K SULOCHANA

JUDGEMENT

(1.) THE petitioner has filed two civil petitions in C.P.No.165/2010 and 180/2010 seeking permission to file the appeals as indigent person.

(2.) THE petitioner intends to prefer two regular second appeals challenging the judgment and decree passed in R.A.Nos.14/2008 and 17/2008, disposed of on 30.06.2010 by the I Addl. Senior Civil Judge, Chitradurga.

(3.) SHE further contended that though she tried to raise the loan to pay the Court fee, she was unable to mobilize the funds for paying the Court fee. Therefore, she has filed the petition to prosecute as indigent person.