AIR 1955 RAJASTHAN 78

Rajasthan High Court

Hon'ble Judge(s): Wanchoo , C.J. AND Dave , J

Civil P.C. (5 of 1908) , O.33 R.5, S.151, S.153— Defect in verification - Amendment of. Rule 5 of O.33 should be interpreted subject to the provisions laid down under Ss.151 and 153 of the Code, and a defect in the verification of the application for leave to sue in forma pauperis can be permitted to be removed by necessary amendment. Case law referred.(Para 16 17) Anno: Civil P.C., O.33, R.5 N.3 Pt.3; S.153 N.6 Pt.15; S.151 N.1.