YASHPAL SINGH Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) VIDE order, under challenge, application of the petitioner, to file appeal as an indigent person, was dismissed. It is apparent from the records that order was passed after getting a report from the office of Collector, wherein it was stated that the petitioner owns 19 kanals 19 marlas of land, though the said land was hypothecated with the bank but the petitioner is enjoying fruits of the same. During arguments, it has transpired that the petitioner is earning around Rs.19000/- to Rs.20000/- per annum out of the said property. No case is made out for interference. Dismissed.

(2.) HOWEVER, keeping in view of facts and circumstances of this case, two weeks time is granted to the petitioner to pay Court fee before the lower appellate Court.