SUSHILA DEVIDAS GHORPADE Vs. GANESH ANANDRAO JAGDALE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the parties, heard finally.

(2.) The Petitioner - Defendant takes exception to the legality and validity of the Award dtd. 17/3/2019 passed by the Lok Adalat, Madha, Solapur, on the basis of the compromise pursis (Exh.8) in RCS No.159 of 2019 instituted by the Respondent - Plaintiff, primarily on the ground that the said compromise pursis and the Award were obtained by playing fraud on the Petitioner and the Lok Adalat.

(3.) The background facts, in which the challenge to the Award passed by the Lok Adalat arises, can be summerized as under :