P. NARESH KUMAR Vs. SECRETARY, LEGAL SERVICES AUTHORITY

JUDGEMENT

(1.) Challenging the validity and the legality of the award dtd. 27/11/2018 passed by the City Civil Court Legal Services Authority, Hyderabad, vide LAC.No.1318 of 2018 in E.P.No.2 of 2018 in O.S.No.108 of 2016 of the Court of XXIV Additional Chief Judge, City Civil Court, Hyderabad, the petitioner has filed the present writ petition. The petitioner seeking to set aside the said award, has also prayed to declare the registered sale deed vide document No.300 of 2019 dtd. 24/1/2019, which is based on the said award of the Lok Adalat, as null and void.

(2.) Heard and gave due consideration to the submission of the learned counsel for the parties.

(3.) The impugned award which is passed in an Execution Petition vide E.P.No.2 of 2018 in O.S.No.108 of 2016 is based on the memorandum of compromise that was forwarded by the DecreeHolder, who is respondent No.2 herein, and Judgment-Debtor Nos.5 and 6 who are respondent Nos.7 and 8 herein. The petitioner challenged the validity of the said award on the ground that it was obtained through fraud and collusion.