SMT. ANAMIKA KHURANA Vs. SH. RAJIV KHURANA

JUDGEMENT

(1.) I.P.A. No. 1/2016 & I.A.No. 1642/2016(u/O XXXIII Rules 1(A), 2 & 3 CPC), I.A.No. 1643/2016 (u/S 18, 19 & 20 of the PWDV Act) & I.A.No. 1645/2016(u/S 151 CPC)

(2.) When this suit came up for admission for the first time on 4.2.2016, the following order was passed by this Court as the suit framed prima facie showed the lack of cause of action as per the facts pleaded:-

(3.) On the aspect of her pauper-ship, the plaintiff has filed an affidavit along-with the documents with respect to the monies in various bank accounts available to her, and though certain views are possible on the same as lacs of rupees in certain accounts existed till a few months before filing the suit and at the stage of suit having been filed, only nominal balances existed, I am not going on the aspect of the plaintiff being not entitled to sue as a pauper and the plaintiff is allowed to sue as a pauper, inasmuch as, it is found that the suit itself can be dismissed at the stage of admission for the reasons given hereinafter.