MANDAM ABDUL SATTAR SAHEB Vs. H ABDUL HAKEEM

JUDGEMENT

(1.) This revision petition is directed against the order passed by the Subordinate Judge, Madanapalli, Chittoor District in I.A. No. 332/1973.

(2.) That petition was filed under Order 33, Rule 9, C.P.C. for dispaupering plaintiffs 2 to 6 on the ground that they have got sufficient means to pay the court-fee.

(3.) Plaintiffs 2 to 6 were brought on record as legal representatives of the deceased who was the plaintiff in O.S. No. 69/71. Plaintiffs 2 and 3 are the sons while plaintiffs 4 to 6 are the daughters of the deceased-plaintiff.