G.REKHA DEVI Vs. SUNIL AGARWAL

JUDGEMENT

(1.) Heard Mr. Vedula Srinivas, learned Senior Counsel appearing on behalf of Mr. Barla Mallesh Yadav, learned counsel for the petitioner; and Mr. Sankalp Pissay, learned counsel for the respondents.

(2.) The instant Civil Revision Petition has been filed by the petitioner under Article 227 of the Constitution of India challenging the docket order dtd. 7/3/2025, in E.A.(SR) No.8050 of 2024 in E.P.No.12 of 2003 in O.S.No.1784 of 2002, passed by the I Additional Senior Civil Judge, City Civil Court at Hyderabad.

(3.) Vide the impugned order, the Trial Court rejected the claim petition filed by the petitioner under Order XXI Rule 97 to 101 read with Sec. 151 of Civil Procedure Code, 1908 (for short 'CPC') seeking allowing of the said petition by declaring the petitioner as the possessor of the suit schedule property; and also to declare the compromise decree and Lok Adalat Award dtd. 21/12/2002 and amended Lok Adalat Award dtd. 21/6/2004 in O.S.No.1784 of 2002 as inexecutable, void and inoperative, and also to grant perpetual injunction restraining the respondents, their agents, nominees or any person(s) claiming through them from interfering with the possession and enjoyment of the petitioner over the suit schedule property.