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Judgment
The order of the learned Judge Ramaswami J. directing the appellant to furnish security for stamp duty payable to Government as per decree of
the Court below and for the stamp duty payable on the appeal therefrom, cannot be supported in law. The appellant was permitted to file the suit
in ''forma pauperis'' and also the appeal in ''forma pauperis.'' In - Secretary of State Vs. Thayammal and Another, , Pandrang Row J. held that
where the plaintiff was allowed to sue the defendants in ''forma pauperis'' and was directed to pay the court-fee to the Government and there was
a further appeal in ''forma pauperis'', an application by the Government to direct the appellant to furnish security for court-fee due to it under the
lower Court''s decree is incompetent under Order 41, Rule 10, Civil P. C. The learned Judge also held that Order 33, Rule 13, Civil P. C. did not
support such an application. With respect, we are in complete agreement with this decision.
The appeal is allowed and the Civil Miscellaneous Petition No. 3059 of 1952 dismissed.