SAVITHRI Vs. EVUSULA GANGAMMA

JUDGEMENT

(1.) Heard Mr. T.Srujan Kumar Reddy, learned counsel for the petitioners, Mr. Bhushan Reddy, learned counsel for the respondent Nos.1 and 2 and Mr. Paidi Krishna Reddy, learned counsel for the respondent No.3.

(2.) The present is a classic case of both glaring fraud played in obtaining an award from the Lok Adalat and secondly another classic example of a case which is directly hit by the doctrine of "no man can be judge in his own cause."

(3.) The present writ petition under Article 226 of the Constitution of India is filed by the petitioners challenging the award dtd. 16/4/2013 in O.S.No.20 of 2013 passed by the Lok Adalat at Bichkunda Mandal, Nizamabad District.