A.V. PADMAVATHI Vs. RAVIKEERTHI

JUDGEMENT

(1.) It is not in dispute that the application filed by the petitioner to implead herself as the proposed defendant was dismissed on 10/6/2022.

(2.) After the said application was dismissed, the parties to the suit have entered into compromise and suit has been decreed in terms of the compromise before the Lok Adalat.

(3.) The petitioner claims that she is the only person entitled to succeed to the estate of A.V.Marenna and the parties to O.S.No.29/2021 had unlawfully entered into compromise.