GUJARAT ELECTRICITY BOARD Vs. NR THAKER

JUDGEMENT

(1.) THE appeal was originally filed by the Gujarat Electricity Board. THE name of the appellant was however changed and substituted by Paschim Gujarat Vij Company Limited as per the order dated 27.7.2012 passed in Civil Application No.7963 of 2011.

(2.) BRIEF facts, as could be noticed from the record of the case, are to the effect that the respondent, practicing as an advocate, was engaged as panel advocate to conduct cases filed against the appellant. For the said purpose, the appellant had made proposal dated 20.12.1983 at Exh.42 to the respondent and the appellant also addressed a letter of even date at Exh.43 that the respondent will be entitled to get fees according to the terms and conditions between the parties. Ultimately, by letter dated 6.1.1984 Exh.44, the appellant placed the respondent on the panel of Board's advocates for conducting cases in all the Courts of Junagadh District, on the terms and conditions mentioned in the said letter. The contents of the said letter are reproduced below:-

(3.) WHEN the suit was amended in the year 1992, he claimed the following further amounts in the suit:-