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Judgment
2 paragraphs · 120 words
1.
In this case the only ground which is alleged for the application is that the appellant has no money of her own. That is, as it has often been hold, in itself no sufficient ground for demanding security for costs. It cannot be said that the shit is merely vexatious in its nature, as one Court has held that the appellant is entitled to relief and the fact that her husband and her father-in-law may, as is alleged, have money to pay, is not to the point, as they are not called upon to pay costs which may be due by the appellant.
2.
The Rule must, therefore, be discharged with costs, which we fix at one gold mohur.