(1.) Heard Sri Narasimha Rao Gudiseva, learned counsel for the petitioner, Sri S. Lakshmi Narayana Reddy, learned counsel for the 1st respondent-Legal Services Authority, Sri K. Venkatesh, learned counsel for the respondents 2 to 5 and Sri Y. Nagi Reddy, learned standing counsel for the respondents 6 to 9.
(2.) By means of this writ petition under Article 226 of the Constitution of India, the petitioner-Badugu Panduranga Rao is challenging the award dtd. 2/11/2017 passed in Pre Litigation Case P.L.C.No.636 of 2017 by Lok Adalat Bench, Machilipatnam, Krishna District presided over by Additional Senior Civil Judge, Machilipatnam.
(3.) The facts of the case are that the petitioner who worked as Assistant Line Man in A.P.Transoco was married on 24/8/2000 with one Padmaja, daughter of the respondents 2 and 3, and out of their wedlock, the respondents 4 and 5 were born, who are minors and studying in junior classes. On 6/9/2012, Padmaja committed suicide and the respondents 2 and 3 lodged FIR in Crime No.67 of 2012 dtd. 6/9/2012 under Sec. 304-B Indian Penal Code (IPC) against the petitioner in Banthumilli Police Station, but finally, in S.C.No.165 of 2013 the petitioner was acquitted by the court of VI Additional District and Sessions Judge, Machilpatnam at Krishna District, vide judgment dtd. 26/6/2018.
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