BASANTA KUMARI DEBI Vs. SARADA PRASAD DAS

JUDGEMENT

(1.) This revision is directed against the order passed by the learned Subordinate Judge, Kendrapara rejecting the petitioner's application under S.18 A of the Court-fees Act seeking exemption from payment of Court-fee.

(2.) The petitioner filed a plaint in the Court of the Subordinate Judge seeking the following reliefs :

(3.) She alleged therein that her income did not exceed Rs. 3,000/- per annum and filed an application under section 18 A of the Court-fees Act seeking exemption from paying court-fee.