JARNAIL SINGH Vs. HARSHARAN KAUR

JUDGEMENT

(1.) Instant wholly unwarranted litigation initiated, at the hands of the petitioner, by way of this civil revision petition, filed under Art. 227 of the Constitution of India, is directed against the order dated 17.11.2015 (Annexure P-5) passed by the learned trial court, whereby respondent No.1- daughter-in-law of the petitioner was declared pauper and permitted to proceed with the suit as pauper.

(2.) Notice of motion was issued.

(3.) Heard learned counsel for the parties.