RAJENDRAN Vs. RAJAMBAL AMMAL

JUDGEMENT

(1.) The petitioner herein filed O. P. 20 of 1973 on the file of the learned Subordinate Judge, Tiruvannamalai for leave to institute the concerned suit in forma pauperis. That application was resisted by the respondents in this revision mainly on the ground that the proposed suit is barred by the principles of respondent judicata in view of the judgment and decree in O. S. 309 of 1968 on the file of the District Munsif Court, Tiruvannamalai. The court below considered this application O. P. 20 of 1973 and found that the petitioners are paupers; but dismissed the application on a consideration of the second contention raised by the respondents, viz, that the proposed suit is barred by the principles of res judicata. The present revision is directed against the orders of the court below.

(2.) Mr. S.K. Narasimhan, learned counsel for the petitioners, submits that the question that has to be gone into only on a consideration in extenso of the merits and demerits of the contentions of the parties and this is exactly what has been done by the court below and the court below has transgressed the limits of enquiry under O. 33, Rr 5,6, and 7 C. P. C.

(3.) On going through the order of the court below, I find that what the learned counsel for the petitioners states is not without basis. The court below has discussed the question of respondent judicata at some length. It has considered the merits of this contention in detail, and it must be said that it has practically embarked upon a detailed enquiry on this disputed question on res judicata and has given a finding against the petitioners. So far as the State of Tamil Nadu is concerned, by an amendment in 1940, for cl. (D) of R. 5 of O. 33, a substitution has been made by incorporating (d-1) also to go along with cl. (D) which read thus- "(d) Where the allegation do not show a cause or action or (d-1) Where the suit appears to be barred by any law, or". It is well settled that if the allegations of the applicant prima facie disclose a cause of action the Court ought not to embark upon the consideration of a complicated or doubtful question of law of fact that may arise upon the allegation of the applicant for the purpose of determining whether the allegations show a cause of action, for it is contrary to the scheme and the provisions of O. 33 that the Court for the purpose of disposing of an application for leave to sue in forma pauperis should decide issues affecting the merits that properly and fairly can be determined at the hearing of the suit. The Court is not bound to go beyond the facts apparent on the face of the petition or plaint and the court has to look into the allegations made by the applicant and should not enter into the merits or demerits of the claim but it has to decide the question from the allegation found in the petition or plaint itself. These principles will apply both for cl. (D) and cl. (D-1) of O. 33, R. 5 C. P. C. as they stand incorporated by the amendment introduced in Tamil Nadu.