R.PRAVEEN KUMAR Vs. M.PRATAP REDDY

JUDGEMENT

(1.) The parties in all the revisions are common. Petitioner filed O.S.Nos.1296 and 1307 of 2016, on the file of XVI Additional District and Sessions Judge - cum - III Additional Family Court, Rangareddy District at Malkajgiri, against the 1st respondent herein, for recovery of the amounts. The 2nd respondent, as the G.P.A. holder of the petitioner, filed O.S.No.864 of 2017 against the 1st respondent herein for recovery of the amount. In the three revisions, the 2nd respondent, is endorsed as not necessary party.

(2.) As the parties have arrived at a settlement, the three suits were referred to Lok Adalat held at Mandal Legal Services Committee, at Malkajgiri, Rangareddy District. The Lok Adalat, vide common award dtd. 31/10/2018 in the Lok Adalat Case No.64 of 2019, recorded compromise in all the three suits, and passed the award. The terms of compromise are as under:

(3.) The 1st respondent herein, who is the sole defendant in all the three suits, paid the first installment of Rs.20,00,000.00 (Rupees twenty lakhs only), and the same was received by the petitioner. With regard to payment of 2nd installment, which is the final installment, the 1st respondent / defendant, filed I.A.No.981 of 2019 in O.S.No.864 of 2017, I.A.No.980 of 2019 in O.S.No.1307 and I.A.No.979 of 2019 in O.S.No.1296 of 2016, under Sec. 148 of CPC., seeking to extend the time for a period of sixty days.