VATSALA Vs. MAHANANDA

JUDGEMENT

(1.) This writ petition is filed challenging an order passed by the Lok-Adalat by which a compromise petition has been accepted.

(2.) It was the case of the petitioners that they were defendants Nos.8 to 12 in the suit and in their absence, the Lok-Adalat has accepted the compromise and passed a decree.

(3.) A perusal of the order sheet indicates that the compromise petition dtd. 29/3/2016 was accepted by Lok-Adalat on 9/4/2016 and order sheet also notes that not only defendant Nos.1, 4 to 7 were absent but their counsel was also not present.