K. GUNASEELAN PETITIONER Vs. CHELLADURAI

JUDGEMENT

(1.) This Civil Revision Petition has been filed, to set aside the fair and decreetal order dated 15.09.2016, made in CMA.No.19 of 2014, by the I Additional District Court, Erode, confirming the fair and decreetal order, dated 12.04.2012, made in POP.No.159 of 2010, by the I Additional Sub Court, Erode.

(2.) The facts of the case, in a nutshell, are that the Plaintiff is the Petitioner and the Defendants are the Respondents. The above suit was filed seeking compensation with interest. In the suit, the Plaintiff has filed POP.No159 of 2010, seeking permission to sue in forma pauperis, which was dismissed by the impugned order. The CMA filed against the same was also dismissed by the impugned order. Hence, this Civil Revision Petition has been filed.

(3.) The learned counsel for the Petitioner has submitted that allowing the pauper petition would not amount to waiving the court fee completely and working as a supervisor in a Mill is not a ground to assume that he has means to pay the huge court fee, however, the impugned order was passed erroneously. The learned counsel has relied on ( R.V.Dev Vs. Chief Secretary, Government of Kerala , 2007 5 SCC 698).