RAMESH CHAUHAN Vs. MOHINDER SINGH KANWAR

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 19.11.2013 passed by the H.P. State Consumer Disputes Redressal Commission, Shimla (in short, 'the State Commission') in Appeal No. 211 of 2013 Ramesh Chauhan Vs. Mohinder Singh Kanwar by which, while dismissing appeal, order of District Forum dismissing complaint was upheld.

(2.) Brief facts of the case are that complainant/petitioner filed a civil suit in the Court of Civil Judge at Shimla in the year 2006 and engaged OP/respondent as an Advocate and paid Rs.10,000/- as fees. OP committed various acts of deficiency in service while pursuing his suit and in such circumstances, complainant engaged another Counsel in the year 2008. It was further alleged that OP tried to get the suit compromised without his consent, did not place on record all the documents, did not appear in the Court and refused to issue NOC for engaging another Counsel. Alleging deficiency on the part of OP, complainant filed complaint before District forum. OP resisted complaint and submitted that he was paid only Rs.500/- and when demanded balance fees, complainant asked him to return the brief on false accusations. He denied all the accusations and prayed for dismissal of complaint. Learned District Forum after hearing both the parties dismissed complaint. Petitioner filed appeal before State Commission, which was dismissed by learned State Commission vide impugned order against which, this revision petition has been filed along with application for condonation of delay.

(3.) Heard leaned Counsel for the petitioner at admission stage and perused record.