BACHINA SURENDRA BABU Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Ms. Baliboyina Sravani, learned Counsel for the Petitioner and Sri. V. Farook, learned Assistant Government Pleader for the Respondent Nos. 1 to 3.

(2.) This Writ Petition under Article 226 of the Constitution of India is filed challenging the Award, dtd. 31/3/2016, in Dispute No. 04 of 2014, passed by the Deputy Registrar of Chits, under Sec. 64 of the Chit Funds Act, 1982, [in short 'the Act 1982'] as also the E.P. No. 104 of 2016 proceedings for execution of the Award, on the file of the Senior Civil Judge at Markapuram.

(3.) The 5th Respondent - Muppa Raju Venkateswarlu, is the Principal Subscriber of the chit of the 4th Respondent - M/s. Kapil Chits (Kosta) Private Limited, vide chit series No.FKNT04J-35, subscribed to ticket No. 35 in the chit group, for a value of Rs.5,00,000.00 which is payable at the rate of Rs.10,000.00 per month for a period of 50 months.