GORENTLA KISHAN Vs. KANCHA RAMAKKA

JUDGEMENT

(1.) This Civil Revision Petition is filed assailing the orders dtd. 9/10/2015 in I.A.No.238 of 2007 in O.S.No.697 of 2006 on the file of the Principal Junior Civil Judge, Warangal.

(2.) Application in I.A.No.238 of 2007 was filed under Order 22, Rule 3(A) of Civil Procedure Code (for short 'CPC') to set aside the compromise decree passed by Lok Adalat on 26/4/2006 in O.S.No.697 of 2006 on the file of the Principal Junior Civil Judge, Warangal. Learned Principal Junior Civil Judge, Warangal has allowed the said application by setting aside the Lok Adalat Award dtd. 26/4/2006 in O.S.No.697 of 2006 on the file of the Principal Junior Civil Judge, Warangal. Feeling aggrieved by the same, the defendant has filed this CRP.

(3.) Heard the learned counsel on both sides. The submissions made by the learned counsel on either sides have received due consideration of this Court. Perused the record.