In Re: Peram Chennamma

The plaintiff applied to the High Court to be allowed to appeal in forma pauperis. The application was rejected by a Judge of this Court and the

plaintiff files this Letters Patent Appeal.

Order XLIV, Rule 1, says that the Court shall reject the application unless, upon a perusal thereof and of the judgment, it sees reason to think

that the decree is contrary to law or some usage having the force of law, or is otherwise erroneous or unjust. The learned Judge who heard the

application rejected it, quoting the words of this section and merely observing that its requirement has not been fulfilled. The lower Court dismissed

the plaintiff''s suit holding that the claim is barred under Article 93 of the Limitation Act. The question to be decided is, what is the Article

applicable to such claim, Article 93 as that Court has held or Article 144 or Article 142 as the appellant contends.?

The lower Court; discusses the question at great length and refers to various authorities. It says that Narayanan Chetti v. Konammai Achi 28 M.

338 supports the plaintiffs contention but expresses the view that it must be taken to have been impliedly overruled as a result of certain later cases.

The matter thus requires further investigation. In other words the appeal raises a ubstantial question of law and we cannot foretell what view the

Bench disposing of the appeal may take after hearing arguments on both sides. To decide the point at once would be to pre-judge the appeal. It is

unreasonable to hold that Order XLIV, Rule 1 compels us to adopt such a course. This is the view that has generally been taken by this Court. In

L. P. A. No. 248 of 1927 Kumaraswami Sastri and Wallace, JJ., were called on to interfere with an order made by single Judge refusing leave.

They reversed the order observing that the appeal raised a substantial question of law. The same question was again raised in L. P. A. No. 351 of

1926 to which one of us was a party. The Judge before whom the application was made having rejected it, a Letters Patent Appeal was filed

against his order. The Bench heard the appeal reversed the order, stating that the appellant had a prima facie good case. A similar view was taken

in Meruva Parasuramadu v. Mandavilli 87 Ind. Cas. 960 : 22 L.W. 23 : 49 M.L.J. 353 : AIR 1925 Mad. 1178. It is unnecessary in our opinion

that the Court should arrive at a definite and final conclusion that the decree complained against is contrary to law or is otherwise erroneous or

unjust. That certainly cannot be the intention of Order XLIV, Rule 1. We, therefore, set aside the order and allow the Letters Patent Appeal.

We may add that in conformity with precedents, we have not directed notice to the respondents, before deciding this Letters Patent Appeal (see

the two Letters Patent Appeals quoted above, Nos. 351 of 1926 and 248 of 1927).

The appellant was allowed to sue in forma, pauperis and no further inquiry seems necessary.

We understand that the application was made in time. We direct that the appeal may be admitted.