P VENKATADRI SASTRI Vs. SARDAR KESARA SINGH

JUDGEMENT

(1.) The plaintiff is the appellant. He filed the suit against the defendant- respondent for recovery of a sum of Rs. 5000/- towards legal fees alleged to have been agreed to be paid by the defendant,

(2.) The trial Court decreed the suit for Rs.500/- with interest thereon at 6% per annum from 6-10-1969 with proportionate costs and dismissed the suit in other respects with proportionate costs Hence the appeal.

(3.) The defendant who was working as Deputy Superintendent of Police under the Government of Andhra Pradesh, was dismissed from service. He then filed the suit O. S. No. 40/1964 on the file of the First Additional Chief Judge's Court City Civil Court, Hyderabad in forma pauperis for damages valuing the suit at Rs 89,866-87 ps. it was originally filed as a pauper suit and taken on file as 0. P. No, 153/1954. The Plaintiff's case is that the defendant approached him and engaged him to conduct the entire suit and that the defendant agreed to pay him a fee of Rs, 5000/-. On the other hand, it is the defendant's case that he agreed to pay only Rs, 500/- and that actually the plaintiff filed a fee certificate Ex. A-4 on 29.6.1964 for Rs. 500/- and therefore he would not be entitled to claim anything more than Rs, 500/-.