ANITA BAROO Vs. NAHIDA BIBI

JUDGEMENT

(1.) The petitioner-Dr. Anita Baroo came to be named as defendant No. 5 in a civil suit preferred by the respondent No. 1-Nahida Bibi wherein five other defendants are the respondents No. 2 to 5 herein.

(2.) The respondent No. 1 instituted the civil suit for recovery of Rs.6,00,000.00 (rupees six lacs) as damages for medical negligence whereupon court fees of Rs.19,600.00 with respect to the valuation of the said civil suit for court fees was payable.

(3.) The respondent No. 1 invoked Order 33 of the Jammu and Kashmir Code of Civil Procedure, Svt., 1977 for suing as an indigent person.