HINDUSTAN CONSTRUCTION CO LTD Vs. URMILA GUPTA

JUDGEMENT

(1.) Present Civil Revision Application under Section 115 of the Code of Civil Procedure has been preferred by the applicants herein - original defendant Nos.1 and 2 challenging the impugned order passed by the learned trial Court by which the learned trial Court has allowed the application submitted by the original plaintiff - respondent No.1 herein in permitting her to file a suit in forma pauperis.

(2.) It is not appreciable how the petitioners can be said to be aggrieved by the decision of the learned trial Court permitting the original plaintiff to pursue the suit in forma pauperis. Even otherwise considering the impugned order passed by the learned trial Court, it cannot be said that trial Court has committed any error in allowing the application submitted by the respondent No.1 herein - original plaintiff submitted under Order 33 Rule 2 and 3 of the Code of Civil Procedure, which calls for interference of this Court while exercising jurisdiction under Section 115 of the Civil Procedure Code.

(3.) In view of the above, there is no substance in the Revision Application which deserves to be dismissed and is, accordingly, dismissed. Rule is discharged. No costs.