T.K.NARAYANA MURTHY Vs. HARIGOPAL

JUDGEMENT

(1.) Heard Sri Kiran Kumar Vadlamudi, learned counsel for the appellant and Sri Damaraju Madhusudhan Vijay Kumar, learned counsel for respondent Nos.1 to 7.

(2.) This appeal has been filed by the appellant/judgment debtor No.1 under Order 43 Rule 1 of the Code of Civil Procedure, 1908 (in short 'CPC') challenging the order dtd. 8/8/2024 passed in E.P.No.226 of 2023 in Lok Adalat Award No.4199/2021 in O.S.No.166 of 2017 Lok Adalat Award No.4285/2021 in O.S.No.172 of 2017 Lok Adalat Award No.4284/2021 in O.S.No.173 of 2017 Lok Adalat Award No.4283/2021 in O.S.No.174 of 2017 Lok Adalat Award No.4286/2021 in O.S.No.175 of 2017 Lok Adalat Award No.4287/2021 in P.L.C.No.174 of 2021

(3.) The respondents/plaintiffs filed the aforesaid original suits, in which Lok Adalat awards were passed in their favour, on 16/11/2021.