S P THIRUMALA RAO Vs. BAR COUNCIL OF INDIA

JUDGEMENT

(1.) The complainant had filed a complaint against his Advocate in Writ Petition No.1865/1979 on the file of the High Court of Karnataka, for professional misconduct to the State Bar Council. The Karnataka State Bar Council dismissed his complaint as against that the complainant has preferred an appeal to the Bar Council of India by paying an appeal fee of Rs.100/-. He has filed this complaint for issuing a direction to the Bar Council of India to conduct the enquiry in his appeal as early as possible. He has valued his complaint at Rs.3.5 lakhs on the basis that he has claimed compensation of Rs.3.5 lakhs from the Railways.

(2.) The compensation claimed by him from the Railways cannot be the basis for his complaint for the purposes of valuation. Moreover, the prayer made by him in this, complaint is in the nature of an injunction to the Bar Council of India for disposing of his appeal early. The provisions of Order 39 CPC have not been made applicable to the proceedings made before this Commission and there is no specific provision under the said power on this Commission. That apart, the prayer made by the complainant cannot be granted under Sec.14 of the Consumer Protection Act, 1986 .

(3.) In the result, the complaint is dismissed. No costs.