SMT.GANDHAVARAPU CHANDRAMANI Vs. LOK ADALAT BENCH

JUDGEMENT

(1.) This writ petition is filed challenging the legal validity of the award dtd. 8/4/2017 passed by the Lok Adalat and to set aside the same.

(2.) Heard learned counsel for the petitioner, Sri S.Lakshminarayana Reddy, learned Standing Counsel for 1st respondent and learned counsel for 2nd respondent. None appeared for 3rd respondent though served with notice.

(3.) Facts relevant to dispose of this writ petition may briefly be stated as follows: