S. PRASANNA Vs. NANJAMMA

JUDGEMENT

(1.) Petitioner being the plaintiff in a Partition Suit in O.S.No.46/2012 is knocking at the doors of Writ Court for assailing the order dated 15.02.2014 a copy whereof is at Annexure-A whereby suit has been decreed in terms of compromise arrived at before the jurisdictional Lok Adalat.

(2.) After service of notice, the respondent having entered appearance through her counsel, resists the writ petition making submission in justification of the impugned order. She has also filed a detailed Statement of Objections in addition to the application seeking vacation of the impugned order.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court with anguish declines to grant indulgence in the matter for the reasons of unscrupulous conduct of the petitioner, the receipt of Rs.30,00,000/- by the petitioner being the past consideration and the alleged signing of the parties on the record of the proceedings being insignificant; this is discussed separately infra.