DAYASHANKAR Vs. O T ALDONS

JUDGEMENT

(1.) Delay condoned in Civil Appeal No. 5205 of 1998.

(2.) Learned counsel for the parties have been heard in both these appeals.

(3.) After going through the record and the order of the Disciplinary committee of the Bar Council of India, what emerges is that Mr dayashankar, Advocate, the appellant in Civil Appeal No. 6729 of 1996 was a counsel for the plaintiff Mrs Theresa Brown in Civil Suit No. 13-A of 1982. In that suit relief was claimed against Defendant 2 Mr O. T. Aldons and his wife Smt June Aldons. Mr Rozer Brown, son of the appellant was also impleaded as party-Defendant 1 but no relief was claimed against him. That suit was later on withdrawn. Subsequently, a few years later, it appears that a suit (Suit No. 13-A of 1986) came to be filed by Mr Rozer Brown, son of mrs Theresa Brown. Mr Dayashankar, Advocate was counsel for the plaintiff. In this suit, though the mother of the plaintiff, Mrs Theresa Brown was made a party-Defendant 3, relief was claimed essentially against Defendants 1 and 2 only.