B G ANDALU Vs. G S J MISRA

JUDGEMENT

(1.) This Miscellaneous Appeal is directed against the order dated 15-2-1991 in OP No. 43 of 1988 on the file of the Court of the Subordinate Judge, Chirala under which the request of the appellant for permission to sue as an indigent person has been refused.

(2.) The brief facts of the case are as follows:

(3.) In support of her case, the appellant got herself examined as PW1. On behalf of the respondents no evidence either oral or documentary was adduced. The Court below by order dated 15-2-1991 dismissed the said petition only on the ground that the appellant has failed to disclose her income as tutor, and therefore, it must be held that she came with unclean hands, and so she is not entitled to permission to sue as an indigent person.