JOHARA BIBI Vs. BEGAM BIBI

JUDGEMENT

(1.) THIS revision is directed against the order in Pauper O.P.No.8 of 2002 declining leave to sue as indigent persons.

(2.) REVISIONS Petitioners filed the suit for declaration and recovery of possession in respect of terraced house property in Mussiri Taluk SF No.345/17. The suit was valued at Rs.3,00,000/- under Section 25(a) of Tamil Nadu Court Fees Act and Suits Valuation Act. The Court Fee payable is Rs.22,500/- Stating that the petitioners are not having the means to pay the Court Fee, petitioners sought leave of the Court to sue as indigent persons.

(3.) HEARD Mr. K. Govindarjan, learned counsel appearing for the respondents.