(1.) Present petition is filed by the petitioner-appellant, challenging the order dated 10.06.2010 passed by the learned District Judge, Narnaul, thereby rejecting the application of the petitioner-appellant under Order 44 Rule 1 C.P.C., seeking permission to file the appeal as an indigent person.
(2.) The report was called by the learned District Judge from the revenue authority. The patwari, vide his report dated 20.08.2009, has reported that the applicant is residing with his parents. It has further been reported that the applicant has no agricultural land in the Village, however, financial position of the applicant is good.
(3.) Learned Counsel for the petitioner - appellant argued that it has not been reported that applicant is gainfully employed somewhere. Learned Counsel for the petitioner states that the applicant is unemployed and has no source of income. He further states that house in which petitioner is residing is an ancestral house. Learned Counsel for the petitioner placed reliance on the judgment passed by the Division Bench of this Court in the case of State of Haryana and Anr. v. Baldev Raj and Anr., 2008 152 PunLR 204.