PREM KUMAR AND OTHERS Vs. PAMILA AND OTHERS

JUDGEMENT

(1.) Petitioners have preferred this revision petition against the order dated 26.09.2016 passed by Civil Judge (Senior Division), Panipat, whereby application under Order 33 CPC filed by the plaintiff/respondent for allowing her to file the recovery suit as an indigent person was allowed.

(2.) Plaintiff/Respondent is the wife of petitioner No.1. She filed a suit for recovery of Rs. 1,01,91,824/- with interest @ 18% per annum. Along with suit, an application under Order 33 CPC for filing the suit as an indigent person was also filed. Along with the application, schedule of properties owned and possessed by the plaintiff was attached along with the affidavit of the plaintiff.

(3.) Defendants No.1 to 3 filed objections to the application under Order 33 CPC. Objections No.3 and 4 are to the following effect:-