ANANTHAIAH Vs. GANGAMMA

JUDGEMENT

(1.) This is yet another case of abuse of Alternate Dispute Resolution Mechanism of Lok Adalath to deceive the person having legitimate right over the property.

(2.) Brief facts of the case are:

(3.) The learned counsel for the petitioner assailing the impugned order argued that the suit property did not belong to the parties who settled their dispute before the Lok Adalath; it belonged to the petitioner as he inherited the same from his father. The compromise entered into by the parties to O.S.10/2008 and the decree passed on such compromise affects the petitioner's rights; the parties to the suit have played fraud and therefore the impugned decree requires to be set aside.