S C BAHL Vs. MAGH RAJ

JUDGEMENT

(1.) THIS is a revision application by the Income Tax Officer, Jodhpur, against an order dated 26th March 1957 passed by the Additional Civil Judge, Jodhpur, in a suit for the recovery of money pending before him.

(2.) THE suit has been instituted by an advocate for recovering his fees for appearing before the Income Tax Officer on behalf of certain assessees. In order to prove that he was engaged by them and actually appeared for them before the Income Tax Officer the plaintiff applied to the court for summoning the Income Tax Officer, Jodhpur for producing the following documents :