In Re: N. Dharmaraja Ayyar, Second Grade Pleader

Coutts-Trotter, C.J.—The pleader in this case is fourtunate in that the District Judge has not actually found; in terms that the story told by him is a, deliberate concoction. He found that the story was extremely improbable but not demonstrated to be false. Had he so found the pleader would have been struck off for life. But what is left is very serious. Here is a professional man whose business it is to appraise evidence launching a grave charge against a public Judicial Officer on materials which he must have known to be wholly inadequate to sustain it. At the last moment under pressure from this Court he brought forward in corroboration an alleged eyewitness of the bribe taking whose evidence is transparently false. We wish to make it clear to the profession, if it does not already realize it, that it is misconduct for a professional man not only to make charges which he knows to be false but charges which he must know he has no reasonable prospect of substantiating. This pleader''s sannad must be withheld till the end of 1929.