Section 35(k) in Small Causes Court Act, 1968 (1911 A. D.)
(k)for improper arrest under [Chapter XXXIV of the Code of Civil Procedure] [Order XXXVIII of the Code of Civil Procedure, 1977.] or in respect of the issue of an injunction wrongful obtained under [Chapter XXXV of that Code] [Order XXXIX of the Code of Civil Procedure, 1977.] ;or
