PACKIYAM Vs. DIVISIONAL ENGINEER

JUDGEMENT

(1.) The petitioner herein has filed a suit before the District Munsif Court, Sivagiri, seeking to set aside the compromise decree, dated 20.11.2011, in O.S. No. 163 of 2007, passed by the Mega Lok Adalat held at Tirunelveli, under Section 19 of the Legal Services Authorities Act, 1987. O.S. No. 163 of 2007 was filed by the present petitioner and the respondents 2 and 3 against the respondents 4 and 7 herein i.e., in O.S. No. 163 of 2007, the plaintiffs are the petitioner herein and the respondents 2 and 3, and the defendants are the respondents 4 and 7 herein.

(2.) The respondents 2 and 3 herein are none else than the sisters of the petitioner herein. That is, all the sisters joined together and have filed O.S. No. 163 of 2007. The prayer in O.S. No. 163 of 2007 was declaration that the property mentioned in Schedule 1 and 2 belonged to the plaintiffs in O.S. No. 163 of 2007.

(3.) The suit was compromised on 20.11.2011 before the Mega Lok Adalat held at Tirunelveli, under Section 19 of the Legal Services Authorities Act, 1987. As per the compromise, the plaintiffs (the petitioner herein and the respondents 2 and 3) in O.S. No. 163 of 2007 received some money and relinquished their rights in the properties mentioned in the Schedule to the suit.