AI Structured Summary
Not yet generated for this judgment
Judgment
5 paragraphs · 90 words
1.
In Chapter XXVI of the CPC and particularly in petitions 402 and 407, the restrictions on the liberty of the right to sue as a pauper are
expressly prescribed. We should be adding to those restrictions if we hold that a man should not be allowed to sue as a pauper when his suit is one
that is brought under the Devasthanam Act.
2.
We must reverse the order and remand the case for the proper disposal of the petitions. Respondents must pay the costs of the present
petitions.