V.NARAYANAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This revision is a classic case of the falling standard of professional conduct. A case where counsel, forgetting that they are Officers of the Court owing a duty first to the Court, have joined hands with their client to make derogatory remarks against none less than a Former Chief Justice of this Court, who went on to adorn the Bench of the Supreme Court. It is with anguish that this Court is forced to initiate proceedings for Criminal Contempt against not only the petitioner but also his counsel who appeared both before this Court as well as the City Civil Court from where the order subject matter of this revision emanates. This Court is first taking up the Civil Revision Petition and a perusal of the same would show how frivolous suits are being filed by Counsel without verifying the records.

(2.) The above Civil Revision Petition is filed challenging the Judgment in C.M.A.No.54 of 2009 on the file of the learned II Additional Judge, City Civil Court, Chennai, dated 21.09.2010, confirming the order passed in I.A.No.2243 of 2008 in O.S.No.870 of 2008 passed by the learned XVI Assistant Judge, City Civil Court, Chennai dated 28.04.2009.

(3.) The facts in brief which are essential for disposing of the present Civil Revision Petition are as follows: