GIRIJA Vs. KERALA STATE FINANCIAL ENTERPRISES PVT LIMITED

JUDGEMENT

(1.) The petitioner in P.O.P.No.49 of 2016, on the files of the Principal Munsiff, Thrissur, has filed this appeal challenging the order of the said Court, rejecting her application filed under Order XXXIII Rule 1 of the Code of Civil Procedure (CPC for brevity), thus denying her the opportunity of prosecuting the suit in forma pauperis.

(2.) According to the appellant, the Trial Court has erred in rejecting her application, since she has established beyond doubt that she does not have the means to pay the Court Fee of Rs.75,933/- payable in the suit and thus prays that this appeal be allowed.

(3.) In response to the afore submissions made on behalf of the appellant by Sri.Mahesh Menon, the learned counsel appearing for respondents 1 and 2 - Sri.Salil Narayanan, submits that the contentions impelled before this Court are totally untenable since, as is evident from the impugned order, the petitioner has suppressed several material facts and has not come forth with all the details, as are required under Order XXXIII Rule 1 of the CPC. He thus prays that this appeal be dismissed.