INDIRA SONTI Vs. SURYANARAYANA MURTHY SONTI

JUDGEMENT

(1.) The first I.A.12662/2000 is an application, filed by the defendants under Section 5 of the Limitation Act, 1963 read with Section 151 Civil Procedure Code for condonation of delay. After perusing the reasons stated in the application, which I find are sufficient .to explain the delay, the delay in filing the application, IA.12661/2000 by the defendants for review of Order dated 22.5.2000, passed in I.P.A.No.2/2000 is condoned. IA stands disposed of.

(2.) The second IA.12661/2000 is an application, filed by the defendants under Order 47 Rule 1 Civil Procedure Code for review of the Order of this Court dated 22.5.2001 by which this Court after hearing the counsel for the applicant/plaintiff and perusing the Joint Registrar's Report dated 6th of April, 2000 allowed the application, I.P.A.2/2000, filed by the plaintiff/applicant to sue as an indigent person/

(3.) This application seeks the review of this Order on the plea that according to the provisions of Rule 6 & 7 of the Order XXXIII Civil Procedure Code, 10 days' notice was required to be given of this application to the defendants as well as to the Govt. Pleader and the order as to pauperise could only be passed after recording evidence as may be adduced by the parties.