BRIJLAL CHHIBABHAI BHAGAT Vs. RANCHHODBHAI GANDABHAI PRAJAPATI

JUDGEMENT

(1.) The questions which have arisen this petition are-

(2.) Is the consent decree passed on the basis of the compromise arrived at between the parties at Lok Adalat anyway different and distinct from other consent decrees ? On what grounds such a consent decree i.e. a decree based on compromise arrived at between the parties at Lok Adalat can be challenged ?

(3.) The petition is directed against an order dated December 20 1982 passed by the learned Jt. Civil Judge (JD.) Valsad refusing to set aside a decree passed by the Court on the basis of the compromise arrived at between the parties at Lok Adalat held on December 12 1982 at Valsad.