R MARGABANDHU Vs. SUNDARAVADHANAM

JUDGEMENT

(1.) THESE revisions are filed against the order of the Subordinate Judge, Vridhachalam, in I.A.No.524 of 1996 in L.A.O.P.No. 160 of 1992 and other connected applications.

(2.) THE revision petitioner herein was an advocate for the respondents in all these revisions for filing the Land Acquisition Original Petitions claiming enhanced compensation and the respondents filed petitions seeking permission of the Court to revoke the vakalat given to the revision petitioner in which the revision petitioner contended that unless he was paid Rs.5,000 in each petition towards his fees, the revocation could not be ordered. THE learned Subordinate Judge fixed the fees of the revision petitioner at one-third of the fees which he might have got after the disposal of the petitions which ended in compromise. THE revision petitioner, aggrieved of this order of the learned Subordinate Judge, Vridhachalam, has come forward with these revisions under Sec. 115, Code of Civil Procedure claiming his fee at Rs.5,000 for each petition as agreed between them when he accepted the brief.

(3.) BOTH the counsel have conceded that the percentage mentioned in Rule 3(2) of the Legal Practitioners Fees Rules is with reference to the amount awarded as compensation by the Court. In these claim petitions, the compensation amount agreed under the compromise between the parties varies from Rs.200 to Rs. 1,44,400 and in each case, the Schedule fees, as fixed by the Legal Practitioners Fees Rules, varies according to the award amount.