High CourtsDivision Bench(1937) 08 AHC CK 0019

Chauthi Singh vs Emperor

Allahabad High Court · Decided on 1 August 1937 · Citation: AIR 1937 All 768

HON’BLE JUDGES
Niamatullah, J
RESULT
Allowed

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

1 paragraphs · 182 words

Niamatullah, J.—In view of the compromise no orders are necessary. I however note that the District Magistrate is perfectly right in holding that the Medical Officer was bound to reply to all relevant questions put to him. He did not probably realise that refusal to answer questions allowed by the Court is contempt of Court liable to be punished. In this case the Magistrate allowed himself to be weighed down by the Government notification on which the Medical Officer took his stand and did not apply his mind to the more important question, viz. whether the fact sought to be elicited in cross-examination was relevant. Medical Officers, like other persons, are bound to attend Court on receipt of summons and to give evidence if required by the Court. They cannot refuse to give evidence for reasons which they may consider to be sufficient, but they should represent to the Court as regards fees payable to them. Any dictation of terms on which they would give evidence is unnecessary and should be avoided. With these remarks I direct the record to be returned.