GODUPALLE POTHULAPPA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This C.M.A. is presented by the original plaintiff to this Court being aggrieved by the judgment and order dated 22-3-1994 passed in O.P.No. 3 of 1993. By the impugned order, the Court below rejected the case of the petitioner pleaded under Order 33 Rule 1 of the Code of Civil Procedure by holding that the petitioner is not an indigent person. The learned Counsel for the petitioner strenuously contended that the petitioner is an indigent person, and the Court below is in error in not treating him as an indigent person.

(2.) The Court below rejected the case of the petitioner that he is an indigent person on three counts:

(3.) On all the above counts, the learned Judge held that the petitioner is a solvent person and capable of paying the Court fee.