A. VIJAYAKUMAR. Vs. VAZHAKULAM GRAMA PANCHAYAT

JUDGEMENT

(1.) The singular issue in this case revolves on the claim for payment of professional fees made by the petitioner, who had been earlier engaged as an advocate in certain cases by the respondent.

(2.) The dispute arose because the petitioner raised a claim for his bill on the basis of the Advocate Fee Rules, whereas the Panchayat takes a stand that he is entitled to be paid only as per the Rules applicable to them, namely, the Kerala Panchayat Raj (Conduct of Cases and Payment of Fees to Legal Advisors) Rules, 2003.

(3.) The petitioner asserts that this stand is completely improper since, as per the Advocate Fee Rules, he is entitled to be paid in the scale as fixed under Rule 6 thereof.