KRISHNA SATISH SINGH Vs. VANDITA TRIVEDI

JUDGEMENT

(1.) This order shall decide two revision petitions detailed above which are between the same parties. In both these revision petitions, the deficiency on the part of an Advocate has been called into question. Mrs. Krishna Singh, was an Assistant Art Director employed by M/s. Design Works, Jogeshwari (W), Mumbai. She had filed a case against her employer for non-payment of her salary and incidental expenses in Industrial Tribunal, Bandra, Mumbai. She had claimed Rs. 60,000 from her employer. She engaged the services of one Ms. Vandita Trivedi, Advocate. The complainants allegations against the respondent/opposite party are these.

(2.) OP did not explain properly, the delay in filing the appeal. Consequently, her application for condonation of delay was rejected by order dated 13.7.2006. The OP filed complaint on 10.3.2003 wherein it should have been filed on or before 1.3.2006. The OP also failed to explain the delay in filing the complaint. The OP did not explain properly, the vital facts pertaining to certain transactions involving the respondent in the Industrial Tribunal. It was alleged that she is guilty in deficiency of service due to which the complainant suffered monetary loss. She has prayed that she be awarded the following claims:

(3.) The OP contested this case. The District Forum partly allowed the complaint, with costs. OP was directed to refund Rs. 3,750, Rs. 10,000 as compensation and costs of Rs. 1,000 to the complainant.