MATHURA SINGH Vs. SUDAMA DEBI

JUDGEMENT

(1.) This application in revision is by defendant 1 against an order dated 2-5-1951, passed in Title Suit No. 58 of 1948 which is still pending for disposal in the second Court of the Subordinate Judge at Monghyr.

(2.) The suit is for declaration of title and recovery of possession in respect of land given in the Schedules attached to the plaint.

(3.) The suit was originally filed in 'forma pauperis' and it was numbered as Miscellaneous Case No. 14 of 1948. This application for permission to sue in 'forma pauperis' was, on hearing, rejected on 16-12-1948, and the Court passed the following order: