DANTAM UDAY KUMAR Vs. P. SUBRAMANYAM

JUDGEMENT

(1.) This writ petition is filed for a mandamus to set aside Lok Adalat award, dated 15.12.2012, in Pre-Litigation Case No.126 of 2012 on the file of the Senior Civil Judge, Kavali.

(2.) We have heard Mr. C. Subodh, learned counsel for the petitioner, Mr. P. Venugopala Rao, learned counsel representing Mr. T. Janardhan Rao, learned counsel for respondent No.1 and Mr. J. Anil Kumar, learned standing counsel for Legal Services Authority appearing for respondent Nos.4 and 5 and perused the record.

(3.) Respondent No.1 is the admitted owner of a house (hereinafter referred to as 'the subject property'). He has executed an agreement of sale on 20.01.2010 in favour of the petitioner by receiving a sum of Rs. 50,000/- (Rupees fifty thousand only) as advance sale consideration. He has also received another sum of Rs. 50,000/- on 10.02.2010. It is the pleaded case of respondent No.1 that the said agreement was entered into at the request of the father of the petitioner, who was a tenant of the subject property on a monthly rent of Rs. 2,000/-, but, however, the agreement was obtained by the tenant in the name of his son, the petitioner.