MOHAMMAD BASHU Vs. HOSPET BAR ASSOCIATION

JUDGEMENT

(1.) THE appellant in this second appeal is a practicing advocate at Hospet who has challenged the Judgment and Decree passed in O.S.No.107/2005 dated 11.10.2007 passed by the Additional Civil Judge (Jr. Dn), Hospet and the Judgment and Decree in R.A.No.99/2007 dated 21.6.2008 passed by the Prl.Civil Judge (Sr.Dn), confirming the Judgment and Decree of the trial court.

(2.) FOR the sake convenience, the parties shall be referred to in terms of their status before the trial court.

(3.) ON receipt of suit summons from the trial Court, the Secretary of defendant Bar Association filed a written statement denying the allegations made in the plaint and stating that the conduct of the plaintiff was not conducive to the healthy and peaceful environment of the defendant bar association and therefore, it was resolved to expel the plaintiff from membership buy observing all prescribed norms in as much as the plaintiff was in the habit of submitting complaints against Judicial Officers and he had also been warned in criminal contempt proceedings initiated by this court and despite assuring that there would be no recurrence of such conduct the plaintiff continued making reckless allegations and therefore the defendant Bar Association decided to expel him from membership and therefore, sought for dismissal of the suit with costs.