KALLA SRINIVASA MURTHY Vs. K VISHNU

JUDGEMENT

(1.) AGGRIEVED litigant has filed this complaint against an Advocate, Mr. K. Vishnu of Eluru, Andhra Pradesh. In substance, grievance is non -return of case papers when demanded by the complainant.

(2.) BEFORE deciding the matter we have taken up the written submissions tendered on 19.11.2004. Therein also it is prayed that opposite party be directed to immediately return papers, namely 6.1.1975 to 31.3.1997 note -book and account books including empty signed papers, etc., and has claimed lakhs of rupees from the opposite parties who are Advocates engaged by him.

(3.) IT is the say of the complainant that he is having a shop for repairing electronic items. The shop was taken on rent and that he has started the business after taking loan of Rs. 25,000 from a Bank. After some time some differences have cropped between him and the landlord of his shop, the landlord did not accept the rent of Rs. 225, per month, and he had filed R.C.C. No. 20/1986 before the Principal District Munsif Court, Eluru and got permission to deposit the rent through the Advocate. Thereafter, the landlord filed R.C.C. No. 16/1987 before the same Court for eviction of the complainant. In order to reply the eviction notice, the complainant availed the services of Mr. K. Vishnu, an Advocate and had entrusted his case papers to him. Thereafter he had filed an I.A. in R.C.C. No. 16/1987 for a direction to the landlord to restart his amenity of antenna which is essential for T.V. servicing. That I.A. was dismissed by the Rent Controller. On the advice of his Counsel, he had filed C.M.A. No. 15/98 on the file of Sub -Court, Eluru, and also an I.A. for restoring the amenity of antenna. It is the allegation of the complainant that the opposite party No. 1 had informed him that some directions were given by the Sub -Court, Eluru, in his favour and, thereafter, the opposite party No. 1 had not shown the said directions nor saw that the same are implemented.