KARTAR SINGH Vs. RUP SINGH

JUDGEMENT

(1.) VIDE this order two Revision Petitions are being disposed of which have been filed by the same set of petitioners against Rup Singh, respondent and have arisen out of the same appeal

(2.) KARTAR Singh and Balwant Singh, petitioners, filed an appeal as indigent persons in the Court of Additional District Judge, Bhatinda inter alia alleging that they were not in a position to pay the court fee on the appeal which was to the tune of Rs. 2,735/ -. Thus application was contested on behalf of Rup Singh, respondent. Some details of the properties owned by the petitioners were mentioned therein and an enquiry was conducted by the Appellate Court while framing the following issues: 1. Whether Kartar Singh and Balwant Singh are paupers and unable to pay the Court fee? OPA 2. Whether the application is not in proper form? OPR

(3.) WHETHER the application is not maintainable? OPR