K.N.UMADEVI Vs. HAFISA BI

JUDGEMENT

(1.) PETITIONER has filed this civil petition under Order 44 Rule 1 CPC seeking permission to file regular first appeal challenging the judgment and decree dated 23.04.2011 passed in O.S.No.383/2007 as an indigent person.

(2.) THE suit filed by the petitioner seeking relief of declaration of her title over the suit schedule property including for cancellation of the sale deed dated 04.2.1985 and for permanent injunction to restrain the defendant from interfering with her peaceful possession and enjoyment of the suit schedule property has been dismissed. In the Regular First Appeal filed by the petitioner, she is required to pay Court fee of Rs.6,28,051/ -.

(3.) THIS Court directed the learned Government Pleader to take notice and secure the report from the jurisdictional revenue officer regarding the means possessed by the petitioner. Accordingly, the report of the Tahsildar has been obtained by the learned Government Pleader and is placed before the Court for perusal.