NAVADU NUKA RAJU Vs. RAJANI CHINA APPANNA

JUDGEMENT

(1.) A point of some import is raised in this revision petition. It relates to applications for leave to file suit in forma pauperis. The question is whether a duty is cast on an applicant for such leave to disclose all the properties belonging to him in his application and if he does not, whether such non-disclosure would entail dismissal of his application.

(2.) The material facts are :

(3.) Sri E. Raja Rao contends that what the petitioner has in the undisclosed property is only a life interest. Having a life interest does not mean that he has any means to pay the Court-fee. In any case, the property, even if disclosed, would not fetch sufficient money to pay the Court-fee. It is not necessary for an applicant to disclose the properties in which he has only a life interest.