TUMMALA LAKSHMANA RAO Vs. PALLE SREENIVASULU AND ORS.

JUDGEMENT

(1.) This civil revision petition is filed under Article 227 of the Constitution of India, assailing the order dtd. 23/10/2017, rejecting E.P. S.R. No.9890 of 2017 filed by the petitioner- Decree Holder in O.S. No.78 of 2014 on the file of the Court of Principal District Judge, Kadapa.

(2.) Heard the counsel for the petitioner.

(3.) The impugned order of the lower Court shows that the award, which is sought to be executed, is passed by the Lok Adalat and it needs registration as per clause (vi) in Sub-sec. (2) of Sec. 17 of the Registration Act. It also observed that the description of the immovable property of the second defendant is not furnished in the award of terms of compromise and hence, it is difficult to enforce the said omnibus clause.