S.VENKATESAN Vs. SUNDARAM FASTENERS

JUDGEMENT

(1.) The facts, in nutshell, show that the suit in CS.No.507 of 2012, instituted by the respondent herein seeking a direction to pay the plaintiff a sum of Rs.2,01,62,284.00 along with interest, has been decreed. Challenging the said judgment and decree, an OSA has been preferred. Along with the OSA, the present petition seeking permission to sue as an indigent person has been instituted.

(2.) The learned counsel for the petitioner would mainly contend that the petitioner has no sufficient means to pay the Court fee, which is approximately about Rs.22,80,000.00. Since the petitioner has no source of income, permission is to be granted to prefer the OSA as an indigent person.

(3.) The petitioner states that he is not in employment after being terminated from the respondent company. He is aged about 66 years and has no other source of income. He is living out of the help extended by his relatives and friends.