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Judgment
Ramesh, J.—Heard. Perused the impugned Order. By the impugned Order, the Trial Court has granted permission to respondent Nos. 1 & 2 herein, who are minors to sue as indigent persons. The sole contention urged by the Learned Counsel for the petitioner is that the Guardian/Mother of respondent Nos. 1 &2 has properties and therefore, the Trial Court ought to have taken note of the same while adjudicating the issue.
The Trial Court has negatived this contention by rightly relying on a Judgement of the Delhi High Court in Disha Sethi vs. Chander Mohan Sethi AIR 2008 DE 81. I am in respectful agreement with the view taken in the said Judgment
In my opinion, the financial condition of the guardian or next friend or any other relative of the applicant is totally irrelevant and cannot be taken into consideration at all for the purpose of determining as to whether the applicant is an indigent person as defined in Order XXXIII Rule 1 of the Code of Civil Procedure, 1908. In view of the above, I find no legal infirmity in the impugned Order to warrant interference. The Revision Petition is devoid of merit and it is accordingly dismissed.