1. The order of the learned Subordinate Judge is in accordance with existing practice and is correct. An objection to his pecuniary jurisdiction need not be determined before permission to sue in forma pauperis is granted.
2. It does not come within the scope of O. 33, R. 5 of the CPC, as one of the grounds on which an application for permission to sue “in forma pauperis” may be rejected. The petition is dismissed with costs—Advocate's fee Rs. 35.
C.R.K/D.H
3. Petition dismissed.