B.V.SUBBAIAH Vs. ANDHRA BANK

JUDGEMENT

(1.) This appeal is preferred by the appellant/plaintiff aggrieved by the judgment and decree dtd. 9/2/2011 passed in O.S.No.77 of 2008 on the file of X Additional Chief Judge (FTC), City Civil Court, Hyderabad in dismissing the suit filed by him.

(2.) For the sake of convenience, the parties are hereinafter referred to as arrayed before the trial Court.

(3.) The case of the appellant/plaintiff in brief was that he filed a suit for recovery of amount of 19,46,701.31 Ps. with subsequent interest @ 18% pa. The plaintiff submitted that he was a practicing advocate for more than 5 decades and he was a standing counsel for various banks and companies including the defendant bank i.e. Andhra Bank. The defendant bank entrusted several matters to the plaintiff before various Courts, Tribunals, Forums etc. He also appeared before the State Consumer Forum on behalf of the bank and rendered his services. Several matters were disposed off. But the defendant bank, though a nationalized bank, had not chosen to pay his fees, not even the expenses incurred, in spite of several requests made by him.