SURESH KUMAR T. Vs. BABU PHILIP

JUDGEMENT

(1.) This appeal under Order XLIII, Rule 1(na) of the Code of Civil Procedure, 1908 was filed by the plaintiff in O.S.No.92 of 2018 on the file of the Additional Sub Court, Kottayam. He filed I.A.No.909 of 2018 in the suit, invoking the provisions of Order XXXIII, Rule 1 of the Code, seeking exemption from making payment of the balance court fees. The petition was dismissed as per the order dtd. 4/3/2022 and that order is under challenge in this appeal.

(2.) On 1/4/2022, notice on admission was directed to be issued to the respondents. The 1st respondent has entered his appearance through his learned counsel.

(3.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for the 1st respondent and also the learned Government Pleader.