K.P.MOHANAN Vs. CHANDRA MOHAN

JUDGEMENT

(1.) I am considering and disposing of the afore two original petitions jointly, since the factual factors are analogous and the prayer sought are interlayer.

(2.) Both these original petitions have been filed Shri.K.P.Mohanan against Shri.Chandra Mohan.

(3.) It is the specific case of Shri.K.P.Mohanan that an extent of 1 Acre of land at Kalavoor Village was purchased by him and Shri.Chandra Mohan jointly; but that on the allegation that certain amounts were due from him, Shri.Chandra Mohan had filed O.S.No.486 of 2003 on the files of the Additional Munsiff, Alappuzha. He says that this suit was compromised between the parties, leading to an Award under the aegies of the Lok Adalath conducted by the District Legal Service Authority, Alappuzha, a copy of which is on record as Ext.P1 in both these original petitions.