V.K. RAHAMAN Vs. PALIWAN SAHIB CHARITIES TRUST

JUDGEMENT

(1.) The petitioner has filed an application in I.A.No.12327 of 2016 before the Trial Court for adjournment. The application was allowed subject to the condition that the petitioner pays a sum of Rs.6,000/- to the District Legal Services Authority on or before 22.09.2016.

(2.) The petitioner has come up with this Civil Revision Petition with a grievance that being a chronic diabetic patient and leading a difficult life with amputated leg, it is not possible to pay the costs. In view of the grievance projected by the petitioner, I have issued notice to the respondents.

(3.) Learned counsel appearing for the 1st respondent submitted that the petitioner has been dragging the matter right from 2002 and it was only under such circumstances, the Trial Court imposed costs on him.