SUJATHA VENKATESAN Vs. MANJULA SRINIVASAN

JUDGEMENT

(1.) The appellants/petitioners filed the suit for recovery of money in Indigent O.P.No.17 of 2014, seeking to permit them to file the suit without paying the Court fee due on the plaint by adjudging them as indigent persons.

(2.) For the sake of convenience, the parties are referred to, according to their litigative status before the trial Court.

(3.) Brief facts of the case of the petitioners are as follows: