GUDELA ANURADHA Vs. R.V.SATYANARAYANA MURTHY

JUDGEMENT

(1.) This revision, under Article 227 of the Constitution of India, is filed challenging the order, dtd. 31/10/2022, dismissing petition in I.A.No.195 of 2019 in O.S.No.237 of 2018 on the file of the Court of XII Additional District Judge, Vijayawada, filed by the defendant under Order 7 Rule 11 CPC to reject the plaint.

(2.) Heard Ms. Ganta Sridevi, learned counsel representing Sri Ch.Bhanu Prasad, learned counsel for the revision petitioner/defendant and Sri Sai Gangadhar Chamarthy, learned counsel for the respondent/ plaintiff.

(3.) The facts leading to filing of this revision petition, briefly stated, are as follows: The parties to the suit in O.S.No.237 of 2018 were referred to the Lok Adalat for settlement, and thereby, an award was passed on 3/7/2015 in Case No.782 of 2015. The respondent/plaintiff filed the above suit O.S.No.237 of 2018 to declare that the award, dtd. 3/7/2015, passed by the Lok Adalat, Vijayawada, in case No.782 of 2015 is not valid and binding on the plaintiff on the ground of fraud.