Madras High Court
K.Devaraj vs The Special Tahsildhar (Land ... on 13 June, 2016
Author: C.T.Selvam
Bench: C.T.Selvam
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED 13.06.2016 CORAM THE HONOURABLE MR.JUSTICE C.T.SELVAM Transfer C.M.P. Nos.54 & 55 of 2015 and M.P. Nos.1 & 1 of 2015 1.K.Devaraj 2.D.Dhanalakshmi .. Petitioners in both petitions Versus 1.The Special Tahsildhar (Land Acquisition), SIPCOT Sriperumbudhur, Office of the Special Tahsildhar, SIPCOT Complex, Sriperumbudhur. 2.Arunsubramaniyan 3.M.Sampath .. Respondents in both petitions (R2 and R3 suo motu impleaded vide order dated 23.03.2015 made in Tr.C.M.P. Nos.54 and 55 of 2015) Petitions filed under Section 24 of Civil Procedure Code praying to withdraw the proceedings pending before the learned Subordinate Judge at Kancheepuram in L.A.O.P. Nos.973 and 998 of 2008 respectively and transfer the same to I Assistant Judge, City Civil Court, Chennai. For Petitioners in both cases : Mr.S.Saravanan For respondents in both cases: Mr.T.Jaya Ramaraj, Government Advocate (CS) for R1 No appearance for R2 Mr.A.S.Vijay Anand for R3 COMMON ORDER
Petitioners have filed the present petitions seeking transfer of proceedings in L.A.O.P. Nos.973 and 998 of 2008 pending on the file of learned Subordinate Judge at Kancheepuram, to the file of learned I Assistant Judge, City Civil Court, Chennai.
2.It is the contention of learned counsel for petitioners that first petitioner is a senior citizen, aged 70 years. Learned counsel for petitioners further submits that an application seeking a direction towards permitting the petitioners/plaintiffs to change their counsel is pending at the Court below.
3.It is the contention of learned counsel for third respondent that power of attorney executed in favour of the third respondent was one supported by consideration. Learned counsel informs that a sum of Rs.18,00,000/- was paid by the third respondent to the petitioner in the year 2007.
4. Though certain allegations have been made against the Presiding Officer of the Court, the same, in any event, now do not hold good since there is a change of Presiding Officer. It is the prerogative of a litigant to engage a counsel of his choice should any counsel/advocate have any claim monetary or otherwise such claim would have to be established and without interference of a right of a litigant to engage the counsel of his choice. In R.D.Saxena vs Balram Prasad Sharma, AIR 200 SC 2912, the Hon'ble Apex Court has observed as follows:
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We would first examine whether an advocate has lien on the files entrusted to him by the client. Learned counsel for the appellant endeavoured to base his contention on Section 171 of the Indian Contract Act which reads thus:
Bankers, factors, wharfingers, attorneys of a High Court and policy- brokers may, in the absence of a contract to the contrary, retain, as a security for a general balance of account, any goods bailed to them; but no other persons have a right to retain, as a security for such balance, goods bailed to them, unless there is an express contract to that effect. Files containing copies of the records (perhaps some original documents also) cannot be equated with the goods referred to in the section. The advocate keeping the files cannot amount to goods bailed. The word bailment is defined in Section 148 of the Contract Act as the delivery of goods by one person to another for some purpose, upon a contract that they shall be returned or otherwise disposed of according to the directions of the person delivering them, when the purpose is accomplished. In the case of litigation papers in the hands of the advocate there is neither delivery of goods nor any contract that they shall be returned or otherwise disposed of. That apart, the word goods mentioned in Section 171 is to be understood in the sense in which that word is defined in the Sale of Goods Act. It must be remembered that Chapter-VII of the Contract Act, comprising sections 76 to 123, had been wholly replaced by the Sales of Goods Act, 1930. The word goods is defined in Section 2(7) of the Sales of Goods Act as every kind of movable property other than actionable claims and money; and includes stock and shares, growing crops, grass, and things attached, to or forming part of the land which are agreed to be severed before sale or under the contract of sale Thus understood goods to fall within the purview of Section 171 of the Contract Act should have marketability and the person to whom it is bailed should be in a position to dispose it of in consideration of money. In other words the goods referred to in Section 171 of the Contract Act are saleable goods. There is no scope for converting the case files into money, nor can they be sold to any third party. Hence, the reliance placed on Section 171 of the Contract Act has no merit.
In England the solicitor had a right to retain any deed, paper or chattel which has come into his possession during the course of his employment. It was the position in common law and it later recognized as the solicitors right under Solicitors Act, 1860. In Halsburys Laws of England, it is stated thus (vide paragraph 226 in volume 44): 226. Solicitors rights. At common law a solicitor has two rights which are termed liens. The first is a right to retain property already in his possession until he is paid costs due to him in his professional capacity, and the second is a right to ask the court to direct that personal property recovered under a judgment obtained by his exertions stand as security for his costs of such recovery. In addition, a solicitor has by statute a right to apply to the court for a charging order on property recovered or preserved through his instrumentality in respect of his taxed costs of the suit, matter or proceeding prosecuted or defended by him.
Before India attained independence different High Courts in India had adopted different views regarding the question whether an advocate has a lien over the litigation files kept with him. In P. Krishnamachariar vs.The Official Assignee of Madras, (AIR 1932 Madras 256) a Division Bench held that an advocate could not have such a lien unless there was an express agreement to the contrary. The Division Bench has distinguished an earlier decision of the Bombay High Court in Tyabji Dayabhai & Co vs. Jetha Devji & Co. (AIR 1927 Bombay 542) wherein the English law relating to the solicitors lien was followed. Subsequently, a Full Bench of the Madras High Court in 1943 followed the decision of the Division Bench. A Full Bench of the Patna High Court in In re B.N. Advocate in the matter of Misc. Judl. Case No.18/33 (AIR 1933 Pat 571) held the view that an advocate could not claim a right to retain the certified copy of the judgment obtained by him on the premise that an appeal was to be filed against it. Of course the Bench said that if the client had specifically instructed him to do so it is open to him to keep it. After independence the position would have continued until the enactment of the Advocates Act 1961 which has repealed a host of enactments including Indian Bar Council Act. When the new Bar Council of India came into existence it framed Rules called the Bar Council of India Rules as empowered by the Advocates Act. Such Rules contain provision specifically prohibiting an advocate from adjusting the fees payable to him by a client against his own personal liability to the client. As a rule an Advocate shall not do anything whereby he abuses or takes advantage of the confidence reposed in him by his client,(vide Rule 24). In this context a reference can be made to Rules 28 and 29 which are extracted below:
28. After the termination of the proceeding, the Advocate shall be at liberty to appropriate towards the settled fee due to him, any sum remaining unexpended out of the amount paid or sent to him for expenses, or any amount that has come into his hands in that proceeding.
29. Where the fee has been left unsettled, the Advocate shall be entitled to deduct, out of any moneys of the client remaining in his hands, at the termination of the proceeding for which he had been engaged, the fee payable under the rules of the Court, in force for the time being, or by then settled and the balance, if any, shall be refunded to the client. Thus, even after providing a right for an advocate to deduct the fees out of any money of the client remaining in his hand at the termination of the proceeding for which the advocate was engaged, it is important to notice that no lien is provided on the litigation files kept with him. In the conditions prevailing in India with lots of illiterate people among the litigant public it may not be advisable also to permit the counsel to retain the case bundle for the fees claimed by him. Any such lien if permitted would become susceptible to great abuses and exploitation. There is yet another reason which dissuades us from giving approval to any such lien. We are sure that nobody would dispute the proposition that the cause in a court/tribunal is far more important for all concerned than the right of the legal practitioner for his remuneration in respect of the services rendered for espousing the cause on behalf of the litigant. If a need arises for the litigant to change his counsel pendente lite, that which is more important should have its even course flowed unimpeded. Retention of records for the unpaid remuneration of the advocate would impede such course and the cause pending judicial disposal would be badly impaired. If a medical practitioner is allowed a legal right to withhold the papers relating to the treatment of his patient which he thus far administered to him for securing the unpaid bill, that would lead to dangerous consequences for the uncured patient who is wanting to change his doctor. Perhaps the said illustration may be an over-statement as a necessary corollary for approving the lien claimed by the legal practitioner. Yet the illustration is not too far-fetched. No professional can be given the right to withhold the returnable records relating to the work done by him with his clients matter on the strength of any claim for unpaid remuneration. The alternative is that the professional concerned can resort to other legal remedies for such unpaid remuneration.
A litigant must have the freedom to change his advocate when he feels that the advocate engaged by him is not capable of espousing his cause efficiently or that his conduct is prejudicial to the interest involved in the lis, or for any other reason. For whatever reason, if a client does not want to continue the engagement of a particular advocate it would be a professional requirement consistent with the dignity of the profession that he should return the brief to the client. It is time to hold that such obligation is not only a legal duty but a moral imperative. In civil cases, the appointment of an advocate by a party would be deemed to be in force until it is determined with the leave of the court, (vide order 3, Rule 4(1) of the Code of Civil Procedure). In criminal cases, every person accused of an offence has the right to consult and be defended by a legal practitioner of his choice which is now made a fundamental right under Article 22(1) of the Constitution. The said right is absolute in itself and it does not depend on other laws. In this context reference can be made to the decision of this Court in State of Madhya Pradesh vs. Shobharam and ors. (AIR 1966 SC 1910). The words of his choice in Article 22(1) indicate that the right of the accused to change an advocate whom he once engaged in the same case, cannot be whittled down by that advocate by withholding the case bundle on the premise that he has to get the fees for the services already rendered to the client.
If a party terminates the engagement of an advocate before the culmination of the proceedings that party must have the entire file with him to engage another advocate. But if the advocate who is changed midway adopts the stand that he would not return the file until the fees claimed by him is paid, the situation perhaps may turn to dangerous proportion. There may be cases when a party has no resource to pay the huge amount claimed by the advocate as his remuneration. A party in a litigation may have a version that he has already paid the legitimate fee to the advocate. At any rate if the litigation is pending the party has the right to get the papers from the advocate whom he has changed so that the new counsel can be briefed by him effectively. In either case it is impermissible for the erstwhile counsel to retain the case bundle on the premise that fees is yet to be paid. Even if there is no lien on the litigation papers of his client an advocate is not without remedies to realise the fee which he is legitimately entitled to. But if he has a duty to return the files to his client on being discharged the litigant too has a right to have the files returned to him, more so when the remaining part of the lis has to be fought in the court. This right of the litigant is to be read as the corresponding counterpart of the professional duty of the advocate. Rule 20A of the Civil Rules of Practice reads thus:
20A. Additional Counsel: An advocate or pleader proposing to file an appearance in a suit, appeal or other proceedings in which there is already an advocate or pleader on record, may not do so unless he produces the written consent of such advocate or pleader or where the consent of such advocate or pleader is refused, unless he obtains the special permission of the court.
The rule extracted above is not meant to restrict the right of litigant to engage a counsel of his choice but rather is intended to regulate the procedure for appearance of counsel.
C.T.SELVAM,J.
Vga/kpr With the above observation, this Court disposes of the present transfer civil miscellaneous petition directing the learned Subordinate Judge at Kancheepuram, to dispose of the L.A.O.P. Nos.973 and 998 of 2008, as expeditiously as possible, in any event, within a period of three months from the date of receipt of this order. 13.06.2016 To
1.The Subordinate Judge, Kancheepuram.
2.The I Assistant Judge, City Civil Court, Chennai.
3.The Section Officer, V.R.Section, High Court, Madras Transfer C.M.P. Nos.54 & 55 of 2015