RAKIMUDDIN AHMED Vs. NAIMULLAH

JUDGEMENT

(1.) This is a Rule taken out by the second defendant in a Small Cause Court suit calling upon the plaintiff to show cause why the judgment and decree of the Small Cause Court Judge against defendant No. 1 and himself should not be set aside.

(2.) The petition alleged certain ground which the learned Counsel for the petitioner has not pressed before us.

(3.) It appears that the suit was brought by the plaintiff to recover from the three defendants, who are Police Officers, a sum of Rs. 155 alleged to be the amount of a bribe, which was extorted by these Police Officers, to induce them to restrain from searching the house of Manghi, the petitioner s brother, and so putting him to shame. The Small Cause Court Judge has in a very lengthy judgment come to the conclusion that the claim was proved and has passed a decree for the amount claimed. We are now invited to set that decision aside.