CHILUKURU UMADEVI Vs. KALIDINDI VIJAYA LAKSHMI

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India is filed by Smt. Chilukuru Umadevi and Ganapatineedu Venkata Narayana seeking writ of Certiorari to quash the award dated 14.2.2008 passed in LSA 143 of 2008 on the file of District Legal Services Authority (Lok Adalat) at Visakhapatnam.

(2.) Background facts, in a nutshell, leading to filing of this writ petition by the third parties to the award dated 14.2.2008 passed in LSA 143 of 2008 are:

(3.) Respondent No. 3 filed written statement in O.S. No. 1359 of 2006 resisting the claim of the plaintiffs. Respondent No. 3 pleaded in the written statement that one late Ganta Talapathi Rao father of Ganta Babu Rao (Fourth respondent herein) purchased Ac.1.21 1/2 cents on 23.9.1959 under a registered sale deed from Saraswatula Kameswaramma D/o Balayya Sastry. Lay out of the entire land has been called as Balayya Sastry Layout. Ganta Talapathi Rao sold part of Ac.1.21 1/2 cents while retaining the other part of the land. Ganta Babu Rao continued to be in occupation of the extents of land retained by his father-Ganta Talapathi Rao. He entered in to a sale agreement with Ganta Babu Rao for the left over portion in the land, vide Registered agreement of sale-cum-irrevocable power of attorney dated 9.10.2006.