M.P. ARJUNA PATHAR Vs. A. MUTHIAH

JUDGEMENT

(1.) WHEN a lawyer is acting in the course of his professional duties and is thus compelled, subject to the disciplinary action of the courts to put forward everything which may assist this client, good faith is to be presumed and bad faith is not to be assumed merely because the statement is prima facie defamatory. The respondent and advocate has cross -examined the complainant under written instructions. The complainant done not say that the respondent had any malice against him. The discharge is correct. There is no case for interference in revision. The revision is dismissed.