BAR COUNCIL OF TAMILNADU Vs. V.K.SETHUKUMAR

JUDGEMENT

(1.) This Civil Revision Petition has been preferred challenging the order of learned V Additional Judge, City Civil Court, Chennai dtd. 15/3/2022 made in I.A.No.2 of 2021 in OS.No.5174 of 2020.

(2.) The 1st respondent/plaintiff filed the suit in OS.No.5174 of 2020, seeking for the relief of damages to the tune of Rs.50,00,000.00 against the revision petitioner herein and other defendants along with interest. The 1st defendant is the Bar Council of Tamilnadu and Puducherry, which is a statutory authority under the Advocates Act, 1961.

(3.) Mr.V.K.Sethukumar, 1st respondent/plaintiff is an advocate, who was originally enrolled with the Bar Council of Kerala and later got himself transferred to the Bar Council of Tamilnadu and Puducherry in the year 1983. The 7th defendant, Mr.T.Mahesh Kumar Bhandari has filed a complaint against the plaintiff to the Bar Council of Tamilnadu by alleging some professional misconduct. In the disciplinary proceedings in D.C.C.No.37/2012 taken by the Bar Council of Tamilnadu, by its order dtd. 22/6/2013, the 1st respondent/ plaintiff was found guilty of professional misconduct and he was reprimanded with certain directions. The 1st respondent/plaintiff-V.K.Sethukumar filed an Appeal before the Bar Council of India in DC. Appeal No.39 of 2013 and in the said Appeal, the order of the Disciplinary Committee of the Tamil Nadu Bar Council was set-aside, by its proceedings dtd. 29/11/2014. Having got the above order in his favour from the Bar Council of India, V.K.Sethukumar has filed the present suit in OS.No.5174 of 2020.