NIMISHA Vs. SAURABH SRIVASTAVA

JUDGEMENT

(1.) Ia No. 14517 of 2012 (under Order XXXIII read with Section 151 CPC)

(2.) The Plaintiff claims that she is unable to pay the court fees and litigation expenses and has accordingly filed IA No. 14517 of 2012 under Order XXXIII Rule 1A CPC seeking permission to sue as an indigent.

(3.) When the matter was first listed on 13th August 2012 the Court directed listing of the application under Order XXXIII Rule 1A before the Joint Registrar ('JR') for making enquiry regarding the alleged indigence of the Petitioner. Before the JR the statement of the Plaintiff was recorded as under: