A ASHRAF ALI Vs. B S SUSHEELA DEVI

JUDGEMENT

(1.) In the suit for ejectment, the petitioner being the defendant is invoking the writ jurisdiction of this Court finding fault with the counsel on record in the Court below in identifying himself with the plaintiff-Land Lord and deposing as a witness on his behalf. After service of notice, the respondents having entered appearance through their counsel, oppose the writ petitions.

(2.) In view of the varying stand taken up by the counsel for the parties, the following common question of law and professional ethics arises in these matters for consideration:

(3.) learned counsel for the petitioner in support of his submission that the answer to the above question has to be in the negative banked upon the following rulings: