KEWAL KRISHAN Vs. KHAZAN SINGH

JUDGEMENT

(1.) This revision by Kewal Krishan plaintiff is directed against the order of a learned Subordinate Judge 1st Class, Delhi, dated 15-11/1966, whereby the petitioner-pliantiffs application for permission to sue as a pauper was disallowed.

(2.) The trial Court on 23-6/1966, called for a report from the Collector on the petitioner's application under Order 33, Rule 1, Civil P.C. The report was required to be sent to the Court by 12-5/1966. After several hearings, on 15/11/1966, the learned Subordinate Judge, in the presence of the counsel both for the plaintiff and for the defendant, considered the report of the Collector and on the basis of that report, disallowed the plaintiff's application. The report, which is really made by a Naib-Tehsil-dar, and is dated 16/5/1966, read as under :

(3.) In view of the above, T cannot recommend his case and I am of view that he can easily arrange for the Court-fees stamp charges.