M. ANTONYSAMY Vs. S. MUMTAJ AND ORS.

JUDGEMENT

(1.) The present Civil Revision Petition is filed by invoking Article 227 of the Constitution of India, to set aside the award dtd. 10/9/2016 passed in the Lok Adalat recording the compromise entered into between the parties to the suit in O.S.No.135 of 2016 and consequently, directing the Sub Registrar, Mettupalayam to delete the entry in the revenue records evidencing the Lok Adalat award.

(2.) The brief facts of the case as evidenced in the pleadings are as follows:

(3.) Heard Mr.R.Sankaranarayanan, learned Senior counsel for the petitioner and Mr.Lourdu Savio, learned counsel appearing on behalf of the respondents 1 to 35.