R.VIJAYALAKSHMI Vs. BHUVANESWARI

JUDGEMENT

(1.) The present Writ Petition has been filed to quash the award passed by the Lok Adalat on 31/3/2010 in O.S.No.10 of 2007 on the file of the District Munsif Court, Sivakasi, on the ground that it is illegal, null and void, unenforceable in the Court of law and consequently direct the respondents 1 to 9 from in any manner taking steps for evicting the petitioner, based upon the said Lok Adalat award, dtd. 31/3/2010.

(2.) The petitioners are the legal heirs of one Ramadass, who had taken a vacant site of 7 cents on lease from the father of the private respondents, namely, T.P.Kathiresan. According to the petitioner, the said Ramadass was permitted to put up a pakka superstructure and initially it was agreed that the lease will be for a period of three years. The said lease was obtained for the purpose of parking college buses and two wheelers, since the said Ramadass was running an Engineering College and other Educational Institutions.

(3.) The petitioner has further contended that Kathiresan, who had let out the premises was taking steps to evict him unauthorisedly. Hence, the said Ramadass was forced to file various proceedings including a police complaint. Finally, the said Ramadass had filed O.S.No.10 of 2007 on the file of the District Munsif Court, Sivakasi, as against the said Kathiresan. In the said suit, Ramadass had contended that the suit schedule premises belongs to the Kathiresan and based on rental agreement, he is in possession of the property. He had further contended in the said suit, that the said Kathiresan is attempting to dispossess him through unlawful means. Hence, the tenant (Ramadass) had prayed for a permanent injunction that he should not be evicted unless by due process of law.