S A AHMED Vs. POONAM A SHAH

JUDGEMENT

(1.) THE profession of Advocate is considered as a noble profession and an Advocate is expected to protect the interest of his client and fight for justice. But in the case on hand an Advocate has played fraud on his client, which made the client to suffer mental agony and hardship.

(2.) THE parties in this order are referred to according to their position in the complaint filed before the District Forum

(3.) THIS Appeal is by the opposite party (for short, "OP") challenging the Order dated 17.2.2005 passed by the District Consumer Forum, Bangalore Urban III Additional, by which the District Forum has allowed the complaint of the complainant in part.