THANAPPAN Vs. P.SUBRAMANIAN

JUDGEMENT

(1.) Aggrieved over the order dated 20.03.2014 passed in I.A.No.98 of 2013 in unnumbered Appeal by the learned Principal District Judge, Cuddalore, the petitioner, who is the appellant in the above referred appeal, filed the present Civil Revision Petition.

(2.) Originally, the first respondent in this Civil Revision Petition filed a suit as against the petitioner and the second respondent herein in O.S.No.111 of 2009 on the file of the learned II Additional Subordinate Judge, Cuddalore, and sought for the reliefs of declaration, recovery of possession and for mandatory injunction. The learned Subordinate Judge, Cuddalore, by a judgement dated 15.03.2013 allowed the said suit and also decreed the suit in favour of the first respondent i.e., P.Subramanian. Aggrieved over the said findings, the petitioner herein preferred an appeal along with an application in I.A.No.98 of 2013 under Order 33 Rule 1 of C.P.C., with a prayer to declare him as an indigent person to file the appeal, since he is not able to pay the Court fees. The learned Principal District Judge, Cuddalore, after affording opportunity to either side, by an order dated 20.03.2014 dismissed the said application filed by the petitioner. Aggrieved over the said findings, the petitioner is before this Court with this Civil Revision Petition.

(3.) Today, when this petition is taken up for hearing both the learned counsel appearing for the petitioner and the first respondent are present.