S K SAMY AND SONS Vs. S MOORTHY

JUDGEMENT

(1.) This civil revision is directed against the order dated 4-7-2008 in POP No. 28/2004 on the file of the learned I Additional District Judge, Erode whereby and whereunder, the application preferred by the first respondent to file a suit in forma pauperis was allowed. The facts in outline :

(2.) The first respondent has filed a suit originally before the Subordinate Court, Erode against the revision petitioners praying for a Judgment and Decree directing them to pay a sum of Rs. 1,37,18,205/- with future interest and cost.

(3.) The first respondent has also filed an application in POP No. 28/2004 invoking order 33, rule 1, CPC to permit him to file the suit as indigent.