P. S. CHOUHAN, ADVOCATE Vs. DR. JITENDRA KANSARI

JUDGEMENT

(1.) Though the matter is listed in default, yet considering the limited prayer made in the writ petition, this Court has herd learned Counsel for the petitioner on merits.

(2.) Petitioner's wife Smt. Brijesh Chauhan preferred a suit for damages against her tenant/respondent who happens to be a Physician. The suit was filed through the petitioner, who is an advocate, as Power of Attorney Holder of the plaintiff.

(3.) While decreeing the suit on 4.9.2010, learned Trial Court in Para 15 of the judgment admonished the parties by observing that the plaintiff is a lawyer and the defendant being a physician they should have settled the dispute amicably rather than wasting time of the Court in petty matter.