EASI TECHNOLOGIES PVT LTD Vs. S K SANNAKALEGOWDA

JUDGEMENT

(1.) THE order impugned herein arises out of a proceeding instituted by the respondent under Order 33 Rules 1 and 2 of the Code of Civil Procedure seeking for permission to sue as an indigent person.

(2.) BY the impugned order dated 2-12-2003, the trial Court has dismissed the petitioner's I. A. to reject the affidavit dated 29-7-2003 of one J. Subbegowda the power of attorney holder of the respondent. The said affidavit was filed as evidence in support of the respondent's application for permission to sue as an indigent person.

(3.) HEARD learned counsel appearing for the parties and perused the impugned order.