[Repealed by Act 25 of 1961, S. 50(5) and Sch. (w.e.f. 4-1-1963)]
An Act to define in certain cases the rights of legal practitioners to sue for their fees and their liabilities to be sued in respect of negligence in the discharge of their professional duties.
Whereas it is expedient to define in certain cases the rights of legal practitioners to sue for their fees and their liabilities to be sued in respect of negligence in the discharge of their professional duties; It is hereby enacted as follows:
For the purposes of this Act, unless there is anything repugnant in the subject or context,
(a) legal practitioner means a legal practitioner as definedin section 3 of the Legal Practitioners Act, 1879; and
(b) a legal practitioner shall not be deemed to act if heonly pleads, or to agree to act if he agrees only to plead.
Any legal practitioner who acts or agrees to act for any person may by private agreement settle with such person the terms of his engagement and the fee to be paid for his professional services.
Any such legal practitioner shall be entitled to institute and maintain legal proceedings for the recovery of any fee due to him under the agreement, or, if no such fee has been settled, a fee computed in accordance with the law for the time being in force in regard to the computation of the costs to be awarded to a party in respect of the fee of his legal practitioner.
No legal practitioner who has acted or agreed to act shall, by reason only of being a legal practitioner, be exempt from liability to be sued in respect of any loss or injury due to any negligence in the conduct of his professional duties.
6. Repeals. [Rep. by the Repealing Act, 1927 (12 of 1927), s. 2 and Sch.]
1. Subs. by Act 3 of 1951, S. 3 and Sch., for except Part B States .
2 1st June, 1926, see Gazette of India, 1926, Pt. I, p. 514