Bangaru Govinda Ayyar, petitioner in C.M.P No. 2199 of 1923 applied to excuse 39 days' delay, in presenting S. R. No. 12691, an application to be allowed to sue in forma pauperis. He died and one Radakrishna Aiyar has applied to be brought on record as petitioner, in C. M. P. No. 2199 of 1923. Apparently, he only wishes to be allowed to sue in forma pauperis, as having derived that right from Bangaru Govinda Ayyar. He does not allege that he himself is a pauper. It has been ruled in Manji Rajuji (Rao Saheb) v. Khandoo Baloo, that the representative of a pauper cannot continue the suit in forma pauperis, if not a pauper himself; c.f Lalit Mohan Mandal v. Satish Chandra Das. The old Calcutta ruling which Devar, J, in Manji Rajuji(Rao Saheb) v. Khandoo Baloo says he cannot understand Bhagbut Doss v. Buloam Doss does not really present much difficulty. A party died and his legel representative applied to be placed on record. The District Munsif embarked upon an enquiry, whether the legal representative was or was not a pauper, and meanwhile the suit abated. The High Court held that so long as he was the actual legal representative, he should have been brought on record, independently of a collateral inquiry, whether he should sue as a pauper or not. In ruling “there was really no necessity for an inquiry whether the applicant was a pauper or not; the High Court means such inquiry was not a necessary precedent to admitting the applicant to carry on the suit. The High Court did not mean that it was not a necessary precedent to admitting him as a pauper. For that, of course, there would have to be an enquiry. The assignee of the pauper must pay the necessary Court-fees, or else have himself qua pauper declared entitled to sue in forma pauperis before continuing the proceedings. Time allowed ‘for paying Court-fees is one month from this date.
C. K.Court-fee ordered to be paid..