RAJESH DEVI Vs. ANKIT KHOKHAR

JUDGEMENT

(1.) HEARD learned Counsel for the revisionist and perused the record.

(2.) LEARNED Counsel for the revisionist files supplementary affidavit. The same is taken on record. By means of this revision, the revisonist has prayed that the impugned order dated 18.5.2010 passed by the Civil Judge (Senior Division) Rishikesh, whereby the application paper No. 54-A was allowed the permission was granted by the Court to register the suit as pauper suit.

(3.) THE revisionist filed her objection against the application moved by the plaintiff alleging that the father of the plaintiff is a driver in the Roadways and he is getting Rs. 10,000/- as salary.