(1.) This petition lays a challenge to the compromise decree dated 27.09.2010 entered in O.S.No.243 of 2010 in terms of compromise petition presented before the Lok-Adalath; the challenge is founded on the ground of fraud, fabrication and duplicity. Despite service of notice, the first respondent/plaintiff and the second respondent/defendant to the subject suit have chosen to remain unrepresented; however that will not relieve this Court from the duty of deciding the cause in accordance with law.
(2.) Brief facts:
(3.) During the pendency of this petition, original petitioner Smt. Padmavati breathed her last and therefore, the application in I.A. No.4 of 2018 has been moved seeking impleadment of her daughter-in-law (son having pre-deceased her), grandchildren and other sons; two more applications are moved for setting aside abatement and for condoning the delay in filing the L.R. application; there is no reason to doubt the version emerging from a collective reading of all these applications that are supported by the affidavits; therefore, all the applications are favoured and L.Rs. of the deceased petitioner are permitted to come on record to represent her estate.