Applications 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 of the Code of Civil Procedure. Such application can only be admitted when the Court, "upon a perusal of the application and of the judgement and decree against which the appeal is made, sees 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 Government pleader and strongly pressed upon the notice of the Court.
