Calcutta High Court
Nirmul Chandra Mookerjee And Anr. vs Doyal Nath Bhuttacharjee And Ors. on 11 January, 1877
Equivalent citations: (1877)ILR 2CAL130
JUDGMENT Pontifex, J.
1. I think the Court has power to grant this application, if the plaintiff's are actually paupers. The power to allow a case to be continued as a pauper suit is, I think, included in the power given to the Court to allow a, suit in forma pauperis to be instituted.