MOHAN SINGH Vs. RAVINDRANATH

JUDGEMENT

(1.) An application under Order XLIV Rule 1 of CPC has been filed and prayed to permit the applicant to file an appeal as indigent person.

(2.) Applicant is required to pay court -fee of Rs. 95,800/ - and as per assessment of the State Government, the annual income of the applicant is Rs. 1,00,000/ -.

(3.) This MCC is finally disposed of and Registry is hereby directed to register the matter as first appeal.