After castigating an advocate for misusing his position, the Madras HC has directed him to vacate the premises, in which he was a tenant, within two weeks. If he fails to do so, the landlord is at liberty to seek the help of police to get him evicted, Justice S Vaidyanathan has said. The judge also granted permission to the landlord to approach the Bar Council of Tamil Nadu & Puducherry for taking appropriate disciplinary action against the advocate.
“Unless such person with unprofessional conduct is dealt with an iron hand, the noble profession can't be safeguarded & if this kind of advocate isn't taught a lesson, it will definitely set a bad precedent to the public & create a bad image about lawyers in society, as the person like the lawyer ought to be nipped in the bud itself & it is for the Bar Council to decide on the same,” the judge said.The judge was disposing of a petition from V K Kumaresan, an advocate, seeking to transfer his case pending before a lower court at Vellore to some other court.
The house of P Jayaseelan was occupied by Kumaresan. As the latter defaulted to pay rent regularly, it mounted to several lakh. The matter was taken to courts starting from rent control & finally to the HC. Disposing of the same on Feb 19, Justice Vaidyanathan said law profession was already under severe criticism & due to the activities of lawyers in the State, it further started diminishing its reputation. If the tenant like the advocate is allowed to occupy the premises, a situation might arise when no owner will come forward to rent out his building to an advocate. In that event, people will definitely lose their faith in justice delivery system, the judge said.
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