RACHABHATHUNI BRAHMAM Vs. STATE OF MADRAS

JUDGEMENT

(1.) RACHABHATHUNI Brahmam and Anr. vs. State of Madras, represented by the Collector of G... Page 2 of 2 presented by the Collector of G... Page 2 of 2

(2.) THE order of the learned Judge Ramaswami J. directing the appellant to furnish security for stamp duty payable to Government as per decree of the Court below and for the stamp duty payable on the appeal therefrom, cannot be supported in law. THE appellant was permitted to file the suit in 'forma pauperis' and also the appeal in 'forma pauperis.' In - 'Secretary of State v. Thayam-mal', AIR 1937 Mad 267 (A), Pandrang Row J. held that where the plaintiff was allowed to sue the defendants in 'forma pauperis' and was directed to pay the court-fee to the Government and there was a further appeal in 'forma pauperis', an application by the Government to direct the appellant to furnish security for court-fee due to it under the lower Court's decree is incompetent under Order 41, Rule 10, Civil P. C. THE learned Judge also held that Order 33, Rule 13, Civil P. C. did not support such an application. With respect, we are in complete agreement with this decision.