PUSHPAMMAL Vs. ELIZABETH

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant, to set aside the order of the Principal District Judge, Thoothukudi, made in Pauper O.P.No.131 of 2016 dated 18.11.2016 and allow this appeal.

(2.) The brief facts of the case of the appellant are as follows:

(3.) The learned counsel appearing for the appellant would submit that since the appellant had discharged the mortgage created by the appellant by assisting her financially, she cannot be construed as well off and therefore, the trial Court ought not to have dismissed her petition and therefore, prays for setting aside the order passed by the trial Court.