MT. DEOKUWARBAI Vs. POTUPRASAD

JUDGEMENT

(1.) 1. The applicant wanted leave to file an appeal in forma pauperis in the Court of the District Judge, Raipur, who in refusin the leave passed the following order. Leave to appeal in forma pauperis is refused as the decision of the lower Court does not appear to me to be wrong in law or unjust.

(2.) THE applicant therefore seeks to have the aforesaid order revised here on the following grounds:

(3.) ON the face of it the order under appeal is not very happily worded. Although the memorandum of appeal was not accompanied by a copy of the judgment and decree of the trial Court the lower appellate Court had sent for the record and I must presume that it had perused the judgment and decree appealed from and the grounds of appeal before disposing of the application for leave to file the appeal as a pauper. Rule 1, Order 44, Civil P.C. does not require reasons for rejection to be stated and the absence of them therefore does not vitiate the order. On the merits of the order this Court has no power to interfere. The application for revision fails and is dismissed with costs. Pleader's fee Rs. 5.