PALANISAMY Vs K. DHANPALAN
Bench: DIPAK MISRA,A.M. KHANWILKAR,MOHAN M. SHANTANAGOUDAR
Case number: C.A. No.-008299-008299 / 2010
Diary number: 27067 / 2010
Advocates: R. CHANDRACHUD Vs
RAKESH K. SHARMA
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.8299 OF 2010
Palanisamy and Ors. ….Appellants
Versus
K Dhanpalan …..Respondent
J U D G M E N T
A.M.KHANWILKAR, J.
1. The respondent filed a complaint before the Bar Council of
Tamil Nadu on 02.09.1997, for initiating action against the
appellants regarding their professional misconduct. The Bar
Council of Tamil Nadu referred the complainant to its Disciplinary
Committee vide a Resolution No. 271/1998 dated 26.10.1998. The
Disciplinary Committee No. II of the Bar Council of Tamil Nadu then
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registered a complaint bearing D.C.C. No. 57/1998. As the
Disciplinary Committee of the State Bar Council could not complete
the enquiry within one year, the complaint was transferred to the
Bar Council of India and came to be renumbered as Transferred
Case No. 150/2000. The Disciplinary Committee of the Bar Council
of India proceeded with the enquiry and at the end of the enquiry
found that the appellants were guilty of professional misconduct.
The Committee, however, took a lenient view and merely
reprimanded the appellants with strict warning that in future they
should not indulge in business activities or fail to maintain proper
accounts of their clients. The Committee also directed appellant
Nos. 1 and 2 to pay costs of Rs. 5000/- to the
respondent-complainant and to deposit a further amount of Rs.
10,000/- in the Advocates Welfare Fund of Bar Council of India,
failing which they would undergo suspension from practicing as
advocates for a period of 6 (six) months. This decision of the Bar
Council of India is the subject matter of the present appeal.
2. According to the appellants, the Disciplinary Committee failed
to provide a fair opportunity of hearing to them including by not
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permitting cross-examination of the respondent-complainant.
Whereas, the Disciplinary Committee accepted the allegations made
by the respondent-complainant as a gospel truth because it was so
stated by him on affidavit. This has resulted in serious miscarriage
of justice. It is also contended that merely on the basis of affidavit
of the respondent, the Disciplinary Committee could not have
recorded a finding of guilt against the appellants. It is then
contended that the documents relied upon by the
respondent-complainant were in vernacular language. Without
translating those documents and giving translated copy thereof to
the appellants, the Disciplinary Committee could not have relied on
the same much less record a finding with reference to those
documents. The appellants contend that the enquiry by the
Disciplinary Committee and moreso its decision is vitiated for the
aforementioned reasons. It is submitted that even on merits, the
Disciplinary Committee could not have recorded a finding of guilt
without giving due weightage to the explanation offered by the
appellants. It is also submitted that the respondent-complainant is
none other than the brother of the appellants; and the complaint
made by him was the outcome of personal differences between the
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family members. The issues raised by him were at best of civil
nature. Finally, it is contended that the appellants have already
suffered the ignominy of having a complaint regarding professional
misconduct, instituted against them, and more so because of the
finding of guilt recorded by the Disciplinary Committee and being
reprimanded.
3. Per contra, the respondent-complainant submitted that the
Bar Council of India has recorded a finding of guilt after a proper
enquiry. The allegations in the complaint against the appellants
were serious enough to constitute professional misconduct. It has
been found that the appellants failed to maintain proper rental
accounts of the respondent-complainant. It is also found that the
appellants failed to get endorsement or approval from the
respondent-complainant. Further, the appellants failed to file a suit,
in spite of instructions given by the respondent-complainant and
also appeared against the respondent-complainant - though they
were engaged by the respondent-complainant at an earlier point of
time. The Bar Council of India also held that appellant Nos. 1 and 2
were running an unauthorized Chit Fund finance business and
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were depositing the rent and other amounts accrued from the
properties of the respondent-complainant towards Chit subscription
and were facing a criminal case regarding embezzlement of the Chit
prize amount. The Disciplinary Committee, therefore, justly
recorded the finding of guilt against the appellants. According to
the respondent-complainant, the finding of guilt is based on
material on record and no fault can be found with the view taken by
the Disciplinary Committee. The counsel for the
respondent-complainant has, however, not countered the
submission made by the appellants that the parties were related to
each other. But he submitted that the appellants misused the trust
reposed in them by the respondent-complainant. He submits that
just because the disciplinary enquiry against the appellants
remained pending from quite some time, that by itself cannot be the
basis to set aside the finding of guilt and the order of punishment.
The learned counsel for the respondent-complainant, however, did
not rebut the plea taken by the appellants that the
respondent-complainant had tendered affidavits during the enquiry
and also produced other evidence, without giving opportunity to the
appellants to cross-examine the respondent-complainant and his
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witnesses. He has also not disputed the plea taken by the
appellants that the evidence produced by the parties before the
Disciplinary Committee was in vernacular language and translation
of those documents was neither done nor made available to the
Committee or the appellants.
4. The moot question is: whether the enquiry conducted by the
Disciplinary Committee in the present case can be said to be a fair
and proper enquiry? Since the allegations made against the
appellants were serious and the finding of guilt recorded against
them inevitably had civil consequences, it is cardinal that they
should have been allowed to cross-examine the concerned
witnesses. Not granting of such opportunity, entails in infraction of
principles of natural justice. Additionally, we are at a loss to
appreciate as to how the Disciplinary Committee consisting of
members who were not familiar with the vernacular script, could
analyse and appreciate the documentary evidence relied by the
parties when the said evidence was in a language not known to
them. Without proper analysis of those documents, the members of
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the Disciplinary Committee could not have arrived at any
conclusion, leave alone a conclusive opinion about its efficacy.
5. These infirmities in the enquiry conducted by the Disciplinary
Committee, in our opinion, are fatal. It would necessarily follow
that the entire enquiry is vitiated. Ordinarily, on this finding, we
would have relegated the parties before the Bar Council of India for
conducting a fresh enquiry. However, considering the fact that the
complaint was made in 1997, that too by none other than the
brother of the appellants because of some family disputes and that
the appellants have suffered ignominy for all this time due to
pendency of enquiry against them and including the finding of guilt
recorded by the Disciplinary Committee of the Bar Council of India,
we are of the considered opinion that the matter must be put at
rest. Accordingly, to do substantial justice, in the fact situation of
the present case, we desist from relegating the parties before the
Bar Council of India for a fresh enquiry.
6. This appeal succeeds. The impugned order passed by the Bar
Council of India dated 05.02.2010 in BCI Tr. Case No. 150 of 2000
is set aside.
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7. We make it clear that if the appellants have already
deposited/paid the amount towards costs in terms of the impugned
decision, they shall not be entitled for refund thereof from the
respondent-complainant or the Advocates Welfare Fund of the Bar
Council of India as the case may be.
8. No order as to costs.
………………………………….J. (Dipak Misra)
………………………………….J. (A.M. Khanwilkar)
.………………………………...J. (Mohan M. Shantanagoudar)
New Delhi, Dated: March 21, 2017