Section 185 in The Rajasthan Law And Judicial Department Manual, 1952
185. Special direction in pauper appeals.
- Application for leave to appeal in forma pauperis are often admitted when they might be successfully opposed under rule 1 of Order XLIV of the first schedule to the Code of Civil Procedure. 1908 (V of 1908). Such applications can only be admitted when the Court, upon a perusal of the application and of the judgment and decree against which the appeal is made, sees reason to think that the decree is contrary to law or to some reason to think that the decree is contrary to law or to some usage having the force of law, or is otherwise erroneous or unjust. The point must whenever possible, be taken by the Public Prosecutor and strongly pressed upon the notice of the Court.
