- (1.) Plaintiff Jaspreet Kaur minor (appellant before the lower appellate court) has filed this revision petition under Articles 226/227 of the Constitution of India assailing order dated 21.7.2010, Annexure P/1 passed by learned Additional District Judge, Kaithal thereby dismissing application moved by the petitioner for permission to file the first appeal as indigent person.
(2.) The plaintiff-petitioner was permitted to file suit in trial court as indigent person. The suit was decreed partly by the trial court vide judgment and decree dated 25.2.2008, Annexure P/2. Plaintiff filed first appeal before the lower appellate court and moved application Annexure P/3 for permission to file the appeal as indigent person. The said application has been dismissed by the lower appellate court vide impugned order Annexure P/1 which is under challenge in this revision petition.
(3.) I have heard learned counsel for the parties and perused the case file.;