R K SAINI Vs. SHAKUNTALA BAJPAI

JUDGEMENT

(1.) APPELLANT is an Advocate by profession. Vide order dated 23.8.2001, passed by the District Forum, he has been directed to return the documents of the respondent lying with him and to pay compensation and cost of Rs. 2,000/ - on account of deficiency in service inasmuch as that the appellant had no right to retain the document and cannot put any rider for the return of the same.

(2.) FEELING aggrieved he has preferred this appeal.

(3.) RELEVANT facts in brief are that service of the appellant were hired by the respondent for filing a writ petition in the High Court for which Rs. 5,000/ - as professional charges and Rs. 1,000/ - expenses were quoted. According to the respondent she had paid Rs. 2,500/ - by way of cheque and when the respondent apprehended that no writ has been filed as no copy of the judgment was given to her she demanded a suitable compensation.