GURKIRPAL SINGH Vs. STEVON SONI

JUDGEMENT

(1.) AGGRIEVED by the order passed by the State Consumer Disputes Redressal Commission, Punjab, dated 1.8.2006 and the order passed by the District Forum dated 27.4.2006, the complainant has filed the present petition. The complainant is appearing in person.

(2.) THE single storey house No. 451 -B was purchased by one Mr. Suraj Jyoti in the middle of the year 2000 which was situated right behind the complainant s house No. 456 -B. As per the allegations made in the complaint, the purchaser started illegal construction at the backyard without the sanctioned plan and against bye -laws. The complainant brought the fact of illegal construction to the notice of the concerned Municipal Corporation and that the violation was not compoundable. In spite of the repeated efforts made by the petitioner, the alleged illegal construction was not demolished. In early 2004, the petitioner met Mr. Stevon Soni, advocate, respondent herein, to file a suit for mandatory/permanent injunction against the Municipal Corporation as well as Suraj Jyoti for demolishing the illegal construction and that the illegal construction should not be compounded. He paid a sum of Rs. 13,000 to the respondent as his legal fee.

(3.) ALLEGING that the respondent was guilty of professional misconduct, the petitioner filed a complaint before the Bar Council of Punjab and Haryana for taking action against the respondent. The Bar Council of Punjab and Haryana dismissed the complaint filed by the petitioner. The petitioner, thereafter, against the order of the State Bar Council, did not file any appeal before the Bar Council of India. Thereafter, the petitioner filed the complaint before the District Forum with the following prayers: