(1.) THE petitioner challenges the order dated 26.09.2006 made in Indigent O.P.No.2 of 2004, on the file of the Principal District Munsif, Trichy.
(2.) THE petitioner has filed the above O.P., to permit him to file the suit as indigent person and to pass a decree in his favour against the respondent/ defendant for a sum of Rs.49,700/ - along with the future interest till the date of realization. The lower Court by order dated 26.09.2006, has disallowed the claim of the petitioner to declare him as an Indigent person and has granted time till 11.10.2006 for paying court -fee. Challenging the same this revision has been filed.
(3.) HEARD the learned counsel for the petitioner as well as the learned counsel for the respondent.