Punjab-Haryana High Court
Kishori Lal Son Of Shri Rameshwar Dayal ... vs Smt. Roshni Devi Widow Of Krishan Kumar ... on 4 December, 2013
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Revision No.2784 of 2013 (O&M)
Date of decision:04.12.2013
Kishori Lal son of Shri Rameshwar Dayal son of Shri Man Singh,
Caste Ahir, resident of Village Bigopur, Tehsil Narnaul, District
Mohindergarh.
... Petitioner
Versus
Smt. Roshni Devi widow of Krishan Kumar son of Suraj Bhan,
resident of Village Bigopur, Tehsil Narnaul, District Mohindergarh,
and others.
... Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN
----
Present: Mr. Jaivir Yadav, Advocate
and Mr. Vishal Garg, Advocate,
for the petitioner.
Mr. Narinder Kumar Vashist, Advocate,
for the respondents.
----
K.Kannan, J. (Oral)
The revision is against the order permitting the plaintiffs to sue as indigent persons. The widow and children of the deceased have claimed compensation for death of the 1st plaintiff's husband when he was alleged to be working under the defendant. I do not think there is any scope for interference especially when there was no disclosure of any liquid assets or resources which could have enabled the plaintiffs to pay court fee. The petition allowing the plaintiffs to prosecute the suit as indigent persons is maintained and the civil revision is dismissed.
(K.KANNAN) JUDGE 04.12.2013 sanjeev Kumar Sanjeev 2013.12.09 10:49 I attest to the accuracy and integrity of this document chandigarh