T.R. RASEEN Vs. NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) THIS order of mine shall dispose of aforesaid three Civil Revision petitions Nos. 6223 to 6225 of 2009 assailing the orders dated 01.09.2009 and amended order dated 09.09.2009, passed by Motor Accident Claims Tribunal, Ludhiana, vide which, the petitioner (Advocate)'s authority of representation on behalf of the respondent-Company has been withdrawn.

(2.) THE petitioner is a practicing Advocate at Ludhiana and was representing to contest the cases being filed against the respondent in the Courts at Ludhiana. The record reveals that previously T.R. Raseen, Advocate-petitioner was representing respondent No. 2-National Insurance Company Limited SCO No. 332-334, Sector 34-A, Chandigarh in the aforesaid cases. Later on, on withdrawal of his power of attorney by Sh. I.P.S. Hira, Divisional Manager of the Company on 26.08.2009 by making categorical statement that now they will produce another counsel Sh. Rajiv Abhi Advocate to defend the cases, Rajiv Abhi was asked to appear in these cases.

(3.) HEARD , Rule 11 incorporated under Section 34 of the Advocates Act, 1961 is not applicable to the facts of the present case. Rule 11 does not debar the other Advocate to have control of the brief without consent. Rule 11 is reproduced as under :-