SWATI Vs. SATISH BHIMAPPA BADLAMGOL

JUDGEMENT

(1.) The captioned writ petition is filed questioning the order of Lok Adalat in modifying the compromise decree passed in PLC No.937/2018.

(2.) The facts leading to the case are as under: Petitioner and respondent, who are siblings, to avoid future complications and litigations filed Pre Litigation Case before District Legal Services Authority, Belagavi in PLC No.937/2018. The petitioner and respondent filed joint compromise petition. In terms of joint compromise petition, decree was passed on 27/11/2018.

(3.) Respondent however, subsequently sought modification of the said compromise decree. The District Legal Services Authority has entertained the application filed by the respondent and modified the earlier decree. In terms of modified decree, now respondent is entitled to seek employment in HESCOM Department on compassionate ground. In terms of earlier compromise decree, it was respondent, who tendered no objection enabling the petitioner to seek appointment in HESCOM Department on compassionate ground.