EAST INDIAN COAL CO LTD Vs. EAST INDIAN COAL CO LTD

JUDGEMENT

(1.) In this case the petitioner has obtained a rule from the High Court calling upon the opposite party to show cause why the order of the Munsif, 1st Court, Dhanbad, dated 11-2-1958, permitting the opposite party to institute a suit in forma pauperis should not be set aside by the High Court in its revisional jurisdiction.

(2.) It is the admitted case that the opposite party, namely East India Coal Company Limited Workers' Union is a trade union registered under the Indian Trade Unions Act. Section 13 of the Indian Trade Unions Act (Act XVI of 1926) provides for the incorporation of registered trade unions and is in the following terms:

(3.) For these reasons we hold that the learned Munsif has not committed an error of law in holding that the opposite party as a registered trade union should be declared a pauper. In our opinion, there is no merit in this application. It is accordingly dismissed. There will be no order as to costs.