ROMESH CH BASU Vs. JADAB CHMITRA

JUDGEMENT

(1.) This is an appeal by the defendant from the judgment of my learned brother Mr. Justice Page.

(2.) The defendant had acted as attorney for the plaintiffs in a suit in the High-Court in which the present plaintiffs were defendants. The present Plaintiffs succeeded in the suit, and in the appeal which was filed by the plaintiffs in that suit.

(3.) This suit was brought by the plaintiffs to recover two sums of Rs. 245-10-3 and Rs. 3,837- 1-0. The first of these sums was alleged to be the balance, due to the plaintiffs from the defendant, in respect of payments made by the plaintiffs to the defendant on account of costs after deducting the amount allowed on taxation.