NARASIMHAPPA Vs. POOJARI MUNIYAPPA

JUDGEMENT

(1.) This is a classic case where alternative dispute mechanism has been abused by the parties as well as the counsel. If this tendency is not checked, a day will come when public will lose confidence not only in Lok Adalath but also in the judicial system.

(2.) The facts leading to these writ petitions are as under:

(3.) On the basis of the pleadings, the Trial Court framed the following issues: