PERUMALSWAMY MUDALIAR Vs. R ARUMUGHAM

JUDGEMENT

(1.) THIS appeal is directed against the order of the lower court rejecting the appellant's petition for leave to institute the suit as an indigent person.

(2.) THE appellant has filed a suit for cancellation of two settlement deeds executed by him in favour of his wife and son. THE court-fee payable on the plaint comes to Rs. 3,001. THE appellant, in his application for permission to institute the suit as an indigent person, claimed that he has no property other than the properties covered by the suit and therefore be should be permitted to sue as an indigent person.