BALJEET SINGH Vs. KARAMJEET KAUR AND ANR.

JUDGEMENT

(1.) THIS petition has been filed by Baljeet Singh under Article 227 of the Constitution of India for setting aside the impugned order dated 12.10.2007 Annexure P -1, vide which the lower Court has allowed the respondents to sue as indigent persons.

(2.) I have heard the learned Counsel for the parties, besides perusing the record with due care and circumspection.

(3.) I have well considered the rival contentions..