SADASHIVA S. YELAGOD Vs. GURURAJ JOSHI

JUDGEMENT

(1.) The present Revision Petition has been filed before this Commission under Section 21(b) of the Consumer Protection Act, 1986 against the impugned order dated 09.07.2013 in Appeal No. 3357/2011 passed by the State Consumer Disputes Redressal Commission (in short, 'State Commission'). The State Commission dismissed the Appeal filed against the order in Complaint No Consumer Complaint 204 of 2010 dated 12.04.2010 passed by the District Consumer Disputes Redressal Forum, (in short, 'District Forum').

(2.) The complainant Mr. Sadashiva S. Yelagod, availed legal services of the OP Mr. Gururaj Joshi , as an Advocate to contest his criminal case before the Karnataka High Court Bench at Gulburga. He paid Rs.5000/- as professional fees to the OP. Since , the OP could not make his appearance on 30.10.2008, the date fixed, resulted in dismissal of his case. Hence, complainant alleged that, it was the deficiency in service and professional misconduct he lost his case, incurred huge expenses for further legal recourse etc. Hence, he filed a complaint before District Forum, Gulburga.

(3.) The District Forum dismissed the complaint, and subsequently the first appear filed by the complainant before State Commission, Bangalore was also dismissed.