RAJIV GARG Vs. PRITI RANI

JUDGEMENT

(1.) This revision petition is directed against the order whereby the application under O. 33, Rr. 1 and 2, C. P. C. of the respondent for suing as an indigent person has been allowed by the trial Court.

(2.) The marriage of Rajiv with Priti Rani was solemnized on 11-7-1997 according to Hindu rites. Soon thereafter, there arose dispute between the parties. The respondent left the matrimonial home in less than four months period of the marriage and lodged the FIR No. 158 dated 28-6-1998 under Section 406/498-A against the petitioner and other family members. The articles of Istridhan including Fixed Deposit Receipts were entrusted by her parents to the respondent and his parents and brother. Some articles were recovered from them and they are in possession of the police.

(3.) Now, the appellant-respondent does not own any property. She is unable to maintain herself, therefore, she had filed suit for maintenance as an indigent person under O. 33, Rr. 1 and 2 Civil Procedure Code (hereinafter referred to as 'the Code'). The application under O. 33, Rr. 1 and 2 of the Code was allowed. Hence this revision.