HVPN Vs. BASTI RAM

JUDGEMENT

(1.) -HEARD.

(2.) THE complainant/appellant is aggrieved by the dismissal of the complaint claiming compensation for deficiency in rendering legal services.

(3.) THE brief facts are that the appellant/complainant being landlord has filed Eviction Suit against the defaulting tenants. In Eviction Suit No. RCS No. 26/94 ex parte eviction decree was passed. But his Counsel the respondent withdrew his Vakalatnama without any prior intimation to the appellant. Consequently, Darkhast No. 31/1997 for execution was dismissed for default.