ARVIND ATRI Vs. MANOJ KUMAR KHURANA

JUDGEMENT

(1.) In the present revision petition, challenge has been made to the impugned order dtd. 13/9/2019 (Annexure P/6) passed by the Court of learned Additional District Judge, Karnal, whereby the prayer made on behalf of the petitioner for permission to file a civil appeal against the judgment and decree dtd. 13/3/2018 (Annexure P/1), as an indigent person, has been dismissed.

(2.) The facts leading to the present revision petition are that based on an agreement dtd. 31/5/2010, respondent No. 1, filed a suit for possession by way of specific performance against the petitioner regarding the suit property i.e. House No. 219, Sector 13, Urban Estate, Karnal. The said suit was decreed in favour of respondent No. 1, vide judgment and decree dtd. 13/3/2018, passed by the learned trial Court.

(3.) Aggrieved against the same, the petitioner filed an appeal before the Court of learned District Judge, Karnal. Along with the appeal, the petitioner also moved an application dtd. 16/4/2018 (Annexure P/2), declaring him as forma pauper after receiving the report from the office of Deputy Commissioner, Karnal.