- (1.) By Court Heard learned counsel for the parties.
(2.) The respondentpetitioner, who is an Advocate, preferred a writ petition being W.P.(C)No.4267 of 2006 and prayed that writ be issued against the respondentappellant with respect to the payment of his fees for the cases which he conducted, @ Rs.550/ per appearance, as was fixed for appearance in the district court in a contract between the parties. The admitted facts of the case is that the petitionerAdvocate earlier filed a suit for recovery of certain fees amount (for conducting some other cases) against the same very appellant, which was decreed by the trial court. Instead of filing another suit for recovery of fees for other cases, the petitioner filed present writ petition for recovery of his fee amount.
(3.) The learned Single Judge allowed the writ petition, directing the respondentappellant to calculate the total amount of arrears towards bill and also interest @ 9% per annum on the total amount due from the date the writ petition was instituted i.e., 1st August, 2006. This judgment dated 20th April, 2012 is under challengebefore us.;