- (1.) Heard learned counsel for the defendant petitioners, perused the revision petition and the order of the learned Additional District Judge No. 3. Kota passed on 6-11-2001 in Civil Misc. Application No. 95 of 2000. Under this order the application filed by the plaintiff respondent No. 1 under 0. 33, R. 1, Civil Procedure Code, 1908 (hereinafter referred as the Code) came to be allowed and she is permitted to file the suit as an indigent person.
(2.) It is to be noticed that the defendant petitioners have not given out the detailed facts of the suit filed by the plaintiff respondent No. 1.
(3.) The plaintiff respondent No. 1 undisputed is the wife of the defendant petitioner No. 1.;