PREM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Matter has come up on pauper application No.4/2016 filed by applicant-appellant as an indigent person assailing the judgment dtd. 31/5/2016 passed by Additional District Judge No.7, Jaipur Metropolitan whereby and whereunder her civil suit for claiming damages of Rs.8,80,000.00 was dismissed.

(2.) Heard counsel for applicant-appellant and perused the record.

(3.) Learned counsel for applicant-appellant submits that applicant was permitted to institute the civil suit for damages as forma pauperis (indigent person) before the trial court however, the trial court has dismissed the suit vide judgment dtd. 31/5/2016, therefore, applicant may be permitted to pursue the first appeal as an indigent person in view of provision of Order 44 Rule 1 CPC.