DILJEET TITUS Vs. ALFRED A ADEBARE

JUDGEMENT

(1.) IA No.6695/2004 (u/O 39 R 1 and 2 CPC) in CS (OS) No.1109/2004 IA No.7477/2004 (u/O 39 R 1 and 2 CPC) in CS legal practice has changed especially over the last few years. The traditional concept of learning law at the feet of your senior has given way to an environment of more cutthroat competition where everyone is looking to their self-interest. Such change is naturally at the cost of the traditional norms. There has been a growth of law firms where advocates specializing in different fields are under one roof. This requires a greater degree of understanding in the definition of relationships between the advocates.

(2.) The present dispute is a saga of broken relationships which was started with all good intentions. Since the matter was one between advocates and their associates every endeavour was made to find an amicable settlement to the dispute but t o no avail. The order sheet itself bears a testimony to sucheavour.

(3.) There are two counter suits filed by the two set of parties aggrieved by the conduct of each other. In a nutshell their controversy revolves around the nature of relationship with which the parties got together to carry on their profession as advocates. The plaintiff in suit No.1109/2004 claims that the defendants were only working for him and were paid remuneration in the form of fee while he remained in control of the professional business of the organization. On the other hand the defendants in the said suit, in the new organization set up by them, claim to have worked more in the nature of partnership with Mr. Diljeet Titus, the plaintiff in CS (OS) No.1109/2004