Allahabad High Court
Kandhaia Singh vs Musammat Kundan on 5 May, 1922
Equivalent citations: 67IND. CAS.641, AIR 1922 ALLAHABAD 208(1)
JUDGMENT
1. We are agreed that no application in revision lies against an order admitting an application for leave to sue in forma pauperis.
2. We dismiss this application with costs.