Patna High Court
Radhe Shyam Prasad vs Mostt. Shiv Dulari Devi on 23 May, 1988
Equivalent citations: AIR1989PAT179, AIR 1989 PATNA 179
Author: Satya Brata Sinha
Bench: Satya Brata Sinha
JUDGMENT Satya Brata Sinha, J.
1. This miscellaneous appeal arises out of an order dt. 2-8-1985 passed by the Subordinate Judge, Sasaram in Miscellaneous Judicial Case No. 131 of 1981, whereby and whereunder, the said learned Court dismissed an application filed on behalf of the applicant praying for leave of the Court to sue in forma pauperis.
2. In his application under Order 33, Rule 1 of the Civil P.C., the appellant stated that he is an indigent person and possessed of only wearing apparel and utensils worth Rs. 117/-. The respondent in its rejoinder stated that the applicant was a man of sufficient means and he can pay court-fees easily.
3. During the course of evidence, it was brought on record that there are certain properties in the district of Ballia which stood in the names of Jaishanker Prasad, (the applicant) and one Kamleshwar Prasad son of Kamta Prasad. It is also admitted that the appellant in his application under Order 33, Rule 1 of the Civil P.C. did not mention the said fact. Before the learned Court below, the applicant examined seven witnesses including himself whereas the opposite parties examined three witnesses. The witnesses examined on behalf of the applicant stated that he had no means to pay court-fees. The appellant examined himself as A.W. 7. In his evidence the applicant completely disowned the ownership of the said properties. The learned Court below has rejected the said application simply on the ground that the appellant has suppressed the fact that some other properties also stand in his name. The learned Court below after referring to various decisions of this Court and other High Courts came to the conclusion that the applicant in his application under Order 33, Rule 1 of the Civil RC should have mentioned the properties, which the applicant held at the time of the institution of the suit and omission to do the same, would disentitle him from an order granting leave to him to sue in forma pauperis. There cannot be any dispute with regard to the aforementioned proposition. However, it should be borne in mind that a suppression should not only be deliberate and mala fide but the Court also must come to a finding that the properties in the possession of the applicant were sufficient in order to enable him to pay court-fees. It is incumbent upon the Court to come to a finding that the indigent has sufficient means to pay court-fees. As a logical corollary the Court, therefore, must also come to a finding that he has properties which can be disposed of. In other words the properties are such which are transferable so as to enable the applicant to raise sufficient funds for the purpose of payment of court-fees.
4. In this case unfortunately the learned Court below has riot addressed himself to this question. In Mt. Jainatun Nissa v. Mt. Idrakun Nissa, reported in AIR 1941 Pat 638 this Court held that omission from the schedule of properties of some items need not by themselves be fatal unless they are mala fide. In this case, the Court ought to have considered that the applicant-appellant has been disowning the said properties. In Mohar Raut v. Sheolochan Singh reported in AIR 1948 Patna 175 it was held that mere finding that joint family of which minor petitioner is member is possessed of some property and he dealt with the same does not by itself prove sufficient means. To the same effect is the decision of this Court in Dulhin Suraj Mukhi Dev. v. Jokhu Raj reported in AIR 1972 Pat 313.
5, Mr. K. D. Chatterjee, the learned counsel, appearing on behalf of the respondent, has however, drawn my attention to Order 33, Rule 2 of the Civil P.C and submitted that in terms of the said rule, the applicant is bound to disclose all the properties held by him. The learned counsel in this connection has referred to a decision reported in AIR 1930 Pat 368, (Durga Prasad v. Srinivasa Sureka), as also to a latter decision of this Court in Rajib Lochan Mahton v. Prafulla Kumar Ojha reported in AIR 1976 Pat 127.
In the said decision also it has been held that the applicant must set forth with utmost good faith the details of the properties held by him.
However,' in the facts and the circumstances of this case, in my opinion, the aforementioned decision may not have any application in view of the fact and as stated hereinbefore that the applicant in his evidence disowns the said property..
6. Further, as mentioned hereinbefore the application should not be rejected only on the ground that an item of property had been omitted to be given in schedule which is unintentional or if the applicant was not aware of existence of such a property. For this, it is essential to find out as to whether the omission in respect of the properties was intentional or not. If the same has been deliberate or intentional or has been done in bad faith, in such event such application is bound to be dismissed. This has to be ascertained from the facts and circumstances of each particular case. Reference in this case may be mentioned to Ramdas Sahu v. Ramchandra Sahu, AIR 1957 Pat 562. In a proper case even the application may be returned to the applicant in order to enable him to make an amendment therein and refile the same so as to enable him to rectify a bona fide omission. In view of the fact that the applicant disowns the said property and has also stated that the same could not have been disposed of by him, in my opinion, in thistsituation, the learned Court below should apply his mind afresh on the facts and the circumstances of this case and pass an order in accordance with law after taking into consideration the aforementioned facts.
7. In the result, this appeal is allowed and the impugned order is set aside and the matter is remitted back to the learned court below for a fresh decision in accordance with law.