- (1.) By this common order, I am disposing of four civil revisions i.e. CR No.7267 of 2010, CR No. 5900 of 2010, CR No.957 of 2011 and CR No.2075 of 2011 all titled Bishamber Lal & another versus Shanti Pershad Jaiswal & others, filed under Article 227 of the Constitution of India.
(2.) These revision petitions have arisen out of four separate suits out of which three were filed by Smt. Raj Rattan (since deceased and represented by her husband Shanti Pershad Jaiswal-respondent No.1) whereas the forth suit was filed by Shanti Pershad Jaiswal-respondent No.1 himself. Both the husband and the wife claimed themselves to be indigent persons. In two suits, applications for permission to file the suits as indigent person were allowed without even issuing notice to the defendants whereas in the other two suits, the applications for permission to file the suits as indigent persons were allowed after issuing notice to defendants but without granting opportunity of leading evidence to either party. The instant revision petitions have been filed by some of the defendants to challenge the aforesaid orders of the trial Court permitting the plaintiffs to file the suits as indigent persons.
(3.) I have heard learned counsel for the parties and perused the case files.;