RAMESH PRASAD KESHARWANI Vs. ROHIT KUMAR PATEL

JUDGEMENT

(1.) THIS appeal is directed against order dated 29.5.2008 passed by District Consumer Disputes Redressal Forum, Raigarh (hereinafter called "District Forum" for short) in complaint case No. 124/07, whereby the complaint of the appellant against Advocate Rohit Kumar Patel, has been dismissed on the ground that no professional misconduct has been committed by the Advocate.

(2.) BRIEFLY stated the facts of the complaint against respondent /Advocate by complainant/ appellant are that the respondent was engaged by him to appear on his behalf in a case filed before Naib Tahsildar under Section 178 of Land Revenue Code. Such case was filed on 13.3.2000. The allegation of the complainant was that during the course of hearing of the matter, without his instructions, consent was given by the Advocate for filing a case before Civil Court. It has been alleged that no such instruction was given by him to his Advocate.

(3.) IN reply the OP respondent asserted that a false complaint has been filed against him to malign his prestige. It has been asserted that as per the order sheet recorded by Naib Tahsildar, the complainant himself was not taking any interest in producing evidence and therefore the right of adducing evidence was closed and it was observed by the Revenue Court that a title suit is pending in respect of the property and parties want determination of question of partition after decision of title suit. With this observation the record was consigned to Record Room.