CH SHABBIR AHMED SALARIA Vs. STATE

JUDGEMENT

(1.) CHOWDHARY Shabbir Ahmed Salaria, a Senior Advocate of this Court filed a Civil Suit for recovery of Rs. 4.00 lac, which included Rs.2,90,900/ - on account of his professional fee for the work he had done for the State in his capacity as its Advocate General, Rs.1,01815, the interest due thereon from July 01, 1998 to May 31, 2001, the telephone charges and rental for his accommodation, against the State of Jammu and Kashmir, when Notice served under Section 80 CPC did not yield any result.

(2.) RESPONDING to the Suit, the State, while admitting the Appellant to have worked as Advocate General, denied its liability to make payment for his Fee Bills, barring, however, 65 Bills payment whereof was stated to have been made, after the filing of Suit on the plea that the appellant had not furnished requisite documents i.e. the copies of the proceedings of the cases where he had appeared for it to discharge his professional obligations, alongwith the Bills.

(3.) LEARNED Second Additional District Judge, Jammu, the trial Court raised following eleven issues to resolve the controversy, arising out of the pleadings of the parties: -