SESHAMSETTI VENKATA RATTMMA Vs. RAYA CHINNA 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 as such she is entitled to be benefits of VII of 1977 (Andhra Pradesh Agricultural Indebtedness (Relief Act) ).

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