DAMODAR Vs. SANTOSH SINGH

JUDGEMENT

(1.) THIS is a revision against order dated 16 -8 -1974 passed by the Civil Judge, Class II, Morena rejecting the application for leave to sue in forma -pauperis.

(2.) FACTS essential for purposes of this revision are as under : -

(3.) AFTER having heard the learned counsel for the parties, I am of the opinion that the revision deserves to be allowed.