JITENDRA SINGH THAKUR Vs. MEERA PRASAD

JUDGEMENT

(1.) BRIGHT Career Society is running a school in the name and style of "bright Career Convent School" in the premises belonging to the respondent No. 1. The respondent No. 1 filed a suit for eviction on the ground that the petitioner is in arrears of rent and, therefore, he is liable to be evicted from the suit premises and the respondent No. 1 is also entitled for compensation. The suit was numbered as Civil Suit No. 235-A/95. The trial Court decreed the suit. Against the decree of the trial Court, an appeal was preferred by the Bright Career Society. The same was registered as Civil Appeal No. 36-A/99. In the appeal a compromise was filed in writing jointly by both the parties under Order 23 Rule 3 of the Code of Civil Procedure and the same is on the record of the petition as Annexure A-5. It was dated 19th September, 1999. The matter was sent to the Lok Adalat on the same day. Lok Adalat in terms of the aforesaid compromise, compromised the matter and passed the decree.

(2.) PETITIONER Jitendra Singh Thakur has approached this Court not being satisfied with the decree of Lok Adalat and has invoked the jurisdiction under Article 226 of the Constitution of India as no appeal lies against the decree of Lok Adalat.

(3.) HEARD learned counsel for the petitioner, Shri P. Diwakar.