DARSHAN SINGH Vs. ASHUPAM KAUR

JUDGEMENT

(1.) A totally erroneous order passed by the trial Court has been rightly put to challenge by the aggrieved defendant.

(2.) The plaintiff who is a respondent herein laid a suit praying for recovery of a sum of Rs. 50 lacs as damages from the defendant who is the revision petitioner herein without paying Court Fee, having sought for a prayer that she should be declared as an indigent person incapable of paying the Court Fee.

(3.) The plaintiff has contended that she had not owned any immoveable or moveable property in her name and that, therefore, she should be declared as a pauper, incapable of paying the required Court Fee.