NAGARAPU VENKATA RAMA RAO Vs. NAGARAPU LAKSHMIPATHI RAO

JUDGEMENT

(1.) These three Civil Revision Petitions are filed against the common order made in I.A.Nos. 1651/93,1653/93 and 1655/93 in O.S.Nos. 685/91, 687/91 and 99/92, respectively, on the file of Principal Junior Civil Judge, Rajahmundry.

(2.) The facts in brief are that the parties to the litigation referred supra filed compromise petitions on 21-9-1992 and on 22-9-1992 and all the parties appeared before the Court and their Advocates also appeared and the parties admitted the terms and conditions of the compromise and as per the docket order dated 22-9-1992, the compromise was not recorded on the same day and it was posted for hearing from time to time and the matters were adjourned. While the matters were being adjourned, after some time, the respondents filed I.A.No. 1651/93 in O.S.No. 685/91, I.A.No. 1653/93 I.A.No. 687/91 and I.A. No. 1655/93 in O.S.No. 99/92, not to record compromise and also I.A.Nos. 1652/93 in O.S.NO. 685/91, I.A.No. 1654/93 in O.S. No. 684/91 and I.A.No. 1656/95 in O.S. No. 99/92 to declare that the respondents had played fraud in getting the compromise petitions and the Court below by an order dated 16-11-1998 had allowed the applications. But as far as the applications where the relief was to declare the fraud in getting the compromise petitions which were dismissed, the said orders became final as no separate Revisions had been filed. The evidence of P.W. 1 and R.W. 1 had been recorded and after detailed discussion the applications not to record compromise were allowed, but however, the Court below had observed as follows:

(3.) The Revision Petitioners aggrieved by the said common order had preferred the present Civil Revision Petitions.