LAWS(APH)-1954-7-11

TANGIRALA SOMASEKHARA RAO Vs. TANGIRALA LAKSHMINARASAMMA

Decided On July 08, 1954
Tangirala Somasekhara Rao Appellant
V/S
Tangirala Lakshminarasamma Respondents

JUDGEMENT

(1.) THIS is an appeal against the Order of dismissal of O.S. No. 83 of 1952, a suit filed by the appellant in forma pauperis.

(2.) MR . Venkatararna Sastry, learned Counsel for the appellant, argued that the Subordinate Judge had no jurisdiction to register a pauper application as a suit unless batta for the issue of summons was paid. But none of the provisions of the Civil Procedure Code or the Rules of Practice cited before us state that the Court had no jurisdiction to make an order directing registration of a pauper petition as a suit without receiving batta. As no question of jurisdiction was involved, we find it very difficult to accept this appeal.

(3.) THE Civil Revision Petition is also dismissed. No costs.