RAJDEEP SINGH Vs. MASTER RAJSHER SINGH

JUDGEMENT

(1.) DEFENDANT Rajdeep Singh, who is father of respondent -plaintiff Master Rajsher Singh minor, has filed this revision petition under Article 227 of the Constitution of India impugning order dated 19.10.2012 Annexure P/5 passed by the trial court thereby allowing application Annexure P/2 filed by the respondent -plaintiff for permission to file suit as indigent person. Plaintiff has filed suit through his mother as next friend claiming maintenance from his father i.e. defendant -petitioner and also seeking creation of charge over the property mentioned in the plaint. Plaintiff has alleged that he has no moveable or immovable property and therefore, he has no means to pay court fee required for the suit.

(2.) DEFENDANT by filing reply Annexure P/3 controverted the averments of the plaintiff made in the application Annexure P/2.

(3.) I have heard counsel for the parties and perused the case file.