KAPALA SANKAR RAO Vs. KAPALA USHARANI

JUDGEMENT

(1.) This civil miscellaneous appeal is directed against the order dated 29-6-2002 passed by the Judge, Family Court, Visakhapatnam, in O.P.No.578 of 2001 filed by the respondent herein under Order XXXIII, Rule 1 of C.P.C., wherein and whereby the Court below permitted the respondent to institute the suit as an indigent person.

(2.) The O.P. was purportedly tor cancellation of decree of divorce dated 2-5-1990 in O.S No.13 of 1989 on the file of the Subordinate Judge, Berhampur, Orissa, allegedly obtained by fraudulent means and for maintenance,

(3.) The genesis of the decree which is sought to be cancelled and the merits thereof are not relevant for the present to decide the issue involved in this appeal,