JOSEPH GEORGE Vs. T.A.RAJU

JUDGEMENT

(1.) Can a party to the award passed by the Lok Adalat challenge the award on the ground that he did not comprehend the true nature and consequence of the terms of the compromise forming part of the award? This is the question called for consideration of this Court in this writ petition.

(2.) The plaintiff in O.S. No.105/2012 on the files of the Munsiff's Court, Ranny has preferred this writ petition challenging Ext.P7 award passed by the Lok Adalat under Section 21 of the Legal Services Authorities Act, 1987 (hereinafter referred to as the 'LSA Act'). The writ petitioner expired during the pendency of this proceedings and his legal representative is impleaded as per order dated 23.09.2020 in I.A. No.03 of 2020.

(3.) To state the essential facts, the writ petitioner (petitioner) was the plaintiff in O.S No.105/2012 and the defendants therein are the respondents herein. The petitioner instituted Ext.P1 suit seeking a decree of permanent prohibitory injunction against the respondents herein from trespassing into his property having an extent of 1 Acre 53.500 Cents lying in Survey No. 165/2 in Chittar-Seethathodu Village (plaint schedule property in the suit) and from cutting open a new way through the same.