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In a very rare scenario, it was noticed in the Allahabad High Court that an Advocate initially represents the side for the accused in a motor accident case and then represents the side for the deceased. In simpler words, an Advocate who represented two sides which is absurd.
In the case of M/s Tata AIG General Insurance Company Ltd. V. Smt. Sondevi and Ors., a person named Kamal Singh lost his life after being involved in an accident wherein he was hit by a tempo on January 6, 2017. The parents of the deceased approached the Motor Acts Claimant Tribunal claiming compensation for the same and Tata AIG(the Insurer) was asked to pay a compensation of Rs. 6.60 Lakhs to the Claimants.
It was noticed by the insurer’s counsel Pranjal Mehrotra that Advocate Sobhram Kushwaha appeared from the side of the accused initially and then represented from the side of the claimants too. Advocate Pranjal Mehrotra pointed out this act of Advocate Kushwaha and stated that it was against the norms and laws.
Finally it was brought to the notice of the Tribunal by the insurance company and the court held that the act committed by Advocate Kushwaha is wrong and issued a notice to Kushwaha to appear before the High court on August 13.
Apparently there is some conspiracy between the accused and the advocate who is appearing for the claimant too.
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