AVIRAH OUSEPH Vs. KARTHIYAYANI AMMA AMMUKUTTY AMMA PUTHEN

JUDGEMENT

(1.) In this revision petition, Mr. P. N. Sankaranarayana Pillai, learned counsel for the 1st counter petitioner in Pauper Petition No. 5 of 1961 on the file of the Court of the Munsiff of Thodupuzha, challenges the order of the learned District Judge of Ernakulam, reversing the order of the learned Munsiff, passed on 5th February 1962.

(2.) The two respondents to this revision petition, sought leave to institute the suit in question as pauper. The two plaintiffs are brother and sister; and their case was that they are not possessed of sufficient means to enable them to pay the necessary court fee on the plaint.

(3.) It is not really necessary for me to go into the various allegations made in the plaint, challenging certain transactions, because they do not arise for consideration at this stage.