KRISHNABAI JANARDAN Vs. MANOHAR SUNDARRAO

JUDGEMENT

(1.) This is an application to us under Section 622 of the Civil Procedure Code on the ground that the applicant has been improperly denied the right she claims to sue as a pauper under Chapter XXVI of the Civil P. C..

(2.) The case made by her is that after the death of her husband her husband's brother possessed himself of her property including the ornaments that she ordinarily was accustomed to wear, and that he retains them and refuses to return them to her.

(3.) She applied for leave to sue as a pauper to recover, among other things, these particular ornaments, alleging that she was not possessed of sufficient means to enable her to pay the fees prescribed by law for the plaint.