BATHINA NAVEENA Vs. HONOURABLE LOK ADALAT

JUDGEMENT

(1.) Heard Sri Kaluvala Venkata Vara Prasad, learned counsel for the petitioners and Sri Shashi Kiran Pusluri, learned Standing Counsel appearing for respondent Nos.1 to 3.

(2.) The present Writ Petition is filed assailing the Award dtd. 16/4/2015 passed by the Lok Adalat, Zaheerabad, in Lok Adalat No.223/2025 in O.S.No.120 of 2014, as illegal, arbitrary, null and void and consequently, to set aside the same.

(3.) The brief facts leading to the filing of this Writ Petition are that Smt. Bathini Rachamma, the grandmother of the 1st petitioner, was the absolute owner and possessor of agricultural land bearing Sy.No.297/A, admeasuring Acs.3.31 guntas, situated at Bilalpur Village, Koheer Mandal, Sangareddy District (then Medak District). Smt. Bathini Rachamma died intestate in the year 2000, leaving behind four sons, namely late B. Vittal - the father of the 1st petitioner - and respondent Nos.4 to 6. The father of the 1st petitioner died in the year 2003, leaving behind the 1st petitioner, the 2nd petitioner (mother of 1st petitioner) and a younger son as legal heirs. It is further stated that after the death of Smt. Bathini Rachamma and the death of B. Vittal, respondent Nos.4 to 6, with malicious and fraudulent intent to appropriate the agricultural land falling to the share of B. Vittal, colluded with one another and managed to mutate their names in the revenue records for the year 2005-2006 without the knowledge or notice of the petitioners.