LAWS(MAD)-2009-1-330

MOHANA BALUSAMY Vs. N GOMATHI

Decided On January 22, 2009
MOHANA BALUSAMY Appellant
V/S
N. GOMATHI Respondents

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 5.9.2007 passed in I.A.No,854 of 2007 in P.O.P.No.19 of 2005 by the Principal District Court, Erode, these revision petitions are filed.

(2.) A summation and summarisation of the facts, which are absolutely necessary and germane for the disposal of these civil revision petitions would run thus. The first respondent/plaintiff filed P.O.P.No.19 of 2005, seeking permission to file the suit in forma pauperis with the following prayers:

(3.) AT the out set itself, I would like to agree with the submissions made by the learned counsel for the revision petitioners/defendants that the trial Court throwing to winds all norms in passing an order, simply in a cryptic manner allowed the application. It is all the more important in a matter where counter has been filed by the respondent, the Courts are enjoined to assign reasons as to why the objections in the counter are not upheld and countenanced, in the event of allowing the application.