MUHAMMAD ABDUL HADI Vs. BALDEO SAHAI

JUDGEMENT

(1.) I am asked in this application to interfere with an order of discharge passed by a first class magistrate in a case which was brought by Muhammad Abdul Hadi against one Baldeo Sahai.

(2.) The former is the lambardar in a village and the latter is the patwari.

(3.) It appears that a certain suit for profits was brought against Abdul Hadi by a co-sharer in the village and in the course of the trial of that case the patwari was examined for the purpose of showing what the collections of rent had been during the years in suit.