N CHANDRASEKHAR Vs. PAPAMMA

JUDGEMENT

(1.) Heard learned Counsel for the appellant. The cause for delay in re-filing the appeal has been stated in paragraph 2 of the affidavit:

(2.) These allegations of fact have not been challenged. It is well settled principle of law that persons should not be deprived the course of Justice because of economic disability.

(3.) One of the principles laid down in the Constitution is that the State shall secure that the operation of the legal system promotes Justice on the basis of equal opportunity shall ensure that opportunities for securing Justice are not denied to any citizen by reason of economic or other disabilities.