INDIAN BANK Vs. V K AVADANI

JUDGEMENT

(1.) Heard Sri P Shiv Kumar, the learned counsel appearing for the appellant in all these appeals and also Sri M.R.K. Chowdary, the learned senior counsel, appearing on behalf of the respondent.

(2.) Since all these three appeals involve a common question, they are being taken up together for disposal.

(3.) After hearing the learned counsel on either side and on perusal of the material available on record, the main question which arises for consideration is as to whether, in the facts and circumstances of the case, the claim of the respondent-plaintiff, who as an advocate appeared on behalf of the appellant-defendant, is entitled to the suit claim towards his legal fee.