KIRAN AND OTHERS Vs. PAWAN KUMAR AND OTHERS

JUDGEMENT

(1.) Plaintiffs have filed this revision petition under Article 227 of the Constitution of India, challenging order dated 13.09.2002 passed by the trial Court and judgment dated 09.11.2004 passed by the lower appellate court, thereby declining permission to the plaintiffs to file suit as indigent persons.

(2.) Plaintiffs are widow, a son and daughter of Sham Lal (since deceased) son of Kharati Lal Sethi whereas defendants/respondents are two sons and widow of Kharati Lal Sethi. Petitioners have filed suit against the respondents/defendants claiming maintenance @ Rs. 5,000/- per month each i.e. Rs. 15,000/- per month. The petitioners have alleged that they have no means to pay court fee on the plaint.

(3.) Defendants contested the application and controverted the averments of the petitioners.