MADHUKAR BABURAO SHETE Vs. YOGESH TRIMBAK SHETE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Mr. Patil waives service for respondent no. 1 ("respondent"), and Mr. Kanade waives service for respondent no. 2. In view of the order dated 8 thMay 2024, the petition is taken up for final disposal.

(2.) This petition is filed by the original defendant to challenge the Award passed by the Lok Adalat disposing of the suit in terms of the settlement arrived at between the parties before the Lok Adalat. The petitioner challenges the Award on the ground that he never intended to settle the dispute and was unaware that his signature was obtained on the settlement terms.

(3.) Considering the controversy involved in the petition, by order dtd. 9/1/2024, the petitioner was permitted to amend the petition to add Maharashtra State Legal Services Authority ("MSLSA") as a party respondent in the petition.