STATE BANK OF INDIA Vs. SHYTEZ JOSEPH

JUDGEMENT

(1.) Since common question arises for consideration, these writ petitions were heard and decided together

(2.) W.P.C.No.17422/2016 has been filed seeking to quash Ext.P8, an award passed by the Lok Adalat in a suit O.S.No.395/2016 by which a compromise settlement has been arrived at between parties to the suit thereby agreeing to declare document No.994/2010 of the Sub Registrar Office, Mulanthuruthi as null and void and for a declaration that Ext.P8 award and the compromise, Ext.P9 between the parties to the suit is not binding on the petitioner nor does it affect any of its actions initiated under the provisions of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred to as 'the Act').

(3.) WP(C) No.17431/2016 is also filed seeking almost similar reliefs with reference to an award passed by the Lok Adalat in O.S.No.396/2016 whereby the parties agreed that Document No.995/2010 of the Sub Registrar office, Mulanthuruthi shall be declared as null and void.