T.UMESWARAN Vs. CHINNARAJU

JUDGEMENT

(1.) The above Civil Revision Petiton is filed challenging the order passed by the learned Subordinate Judge, Dharmapuri, in I.A.No.70 of 2018 in L.A.O.P.No.5 of 2000.

(2.) This is a case where the counsel who had conducted the case right from the stage of reference under Section 18 right upto the passing of the Judgement in L.A.O.P.No.5 of 2000, has not been paid his fees as agreed vide document No.3, which is a letter dated 09.08.2003, which has been signed by the respondents 1, 2, 3 and 4 under whom the present respondents claim. The brief facts necessary to dispose of the above Civil Revision Petition are as follows:

(3.) The revision petitioner an Advoate by profession is practising in the District of Dharmapuri. In the course of his professional duties he had entered appearance for the respondents in conducting their case in L.A.O.P.No.5 of 2000. It appears that originally the L.A.O.P.No.5 of 2000 was filed by fifteen claimants (The legal representatives of some of them are now arrayed as the respondents).