RATTAMMA Vs. NARASAREDDI

JUDGEMENT

(1.) The plaintiff had filed the suit against the defendant, who is the petitioner before me, for recovery of a sum of Rs. 12, 430/75 P inclusive of interest, on the basis of a mortgage deed.

(2.) Defendant pleaded that she had made two payments amounting to Rs. 8,000/- and that the defendant was a labourer and aa such she is entitled to the benefits of Act 7 of 1977 (Andhra Pradesh Agricultural Indebtendness (Relief) Act).

(3.) Both the pleas of the defendant were decided against her and the suit was decreed. She preferred an appeal informa pauperis and filed a petition to permit her to prosecute the appeal as an indigent person. That petition was dismissed on 4-8-1979 and she was given an opportunity to pay the court fee. She could not do so and therefore the appeal was rejected. Hence this revision.