RABI NARAYAN MUKHERJEE Vs. UNITED BANK OF INDIA

JUDGEMENT

(1.) This appeal has been filed by the appellant/ plaintiff being aggrieved and dissatisfied with the judgment and decree dated 03.06.1997 and 11.06.1997 respectively passed in Money Suit. No.12 of 1993 by IVth Additional Sub-Judge, Ranchi whereby the suit of the appellant/ plaintiff was dismissed.

(2.) For the sake of convenience the parties shall be referred as plaintiff/appellant and defendant/respondent in the present appeal.

(3.) In brief, the case of plaintiff is that he is a practicing advocate and was advocate for the defendants/Bank since 1975-76 and was entitled to charge the fees for drafting, conference, attending and arguing the cases for the Bank/defendants. It is submitted that he submitted the bills to the defendants/Bank for payment in the year 1985 but the same remained unpaid despite repeated reminders whereafter he served the notice dated 20.07.1991 on the respondents/Bank for payment of his bills. Again on 15.12.1992 he sent a letter to the respondents/Bank regarding the meeting held on 16.09.1992 and demanded payment of the outstanding bills but defendant no. 3 by letter dated 18.1.1993 refused to pay the dues hence, the aforesaid money suit was instituted for realization of his outstanding dues from the defendants/ Bank.