RAJANNA Vs. B.M. VIJAYKUMAR

JUDGEMENT

(1.) Petitioners are knocking at the doors of Writ Court for assailing the Lok Adalat order dtd. 9/12/2023 whereby, the partition & declaration suit in O.S.No.5939/2022 having been amicably settled, a compromise decree has been entered in terms thereof.

(2.) BRIEF FACTS OF THE CASE:

(3.) Learned counsel for the petitioners vehemently argued that the impugned order is liable to be voided because lis of the kind cannot be a subject matter of compromise when the entity concerned is a Public & Charitable Trust; the subject compromise is prejudicial to the interest of beneficiaries of the Trust in question; the compromise is marred by fraud & misrepresentation, inasmuch as earlier related proceedings have been suppressed from the knowledge of Lok Adalat & Court; respondents having received substantial money from National Highway Authority & KIADB, have misappropriated the same, and the Trust in question was not duly represented in the suit in question.