Nirmul Chandra Mookerjee And Anr. v. Doyal Nath Bhuttacharjee And Ors.

1. I think the Court has power to grant this application, if the plaintiff's are actually paupers. The power to allow a case to be continued as a pauper suit is, I think, included in the power given to the Court to allow a, suit in forma pauperis to be instituted.