Br. Manager, New India Assurance ... vs Permanent Lok Adalat, Knagar And 3 ...
2023 Latest Caselaw 4163 Tel

                   THE HON'BLE SRI JUSTICE P.SAM KOSHY

AND THE HON'BLE SRI JUSTICE N.TUKARAMJI

W.P. No. 4776 of 2008 ORDER:(per Hon'ble Sri Justice P.SAM KOSHY)

Heard Mr. T. Ramulu, learned counsel for the petitioner.

Perused the entire record.

2. The challenge in the present writ petition is to the Award

dated 30.01.2008 passed in Permanent Lok Adalat Case No.04

of 2007 by the learned Permanent Lok Adalat, Karimnagar.

3. Having gone through the contents of the pleadings, we are of

the considered opinion that the objections so raised by the

petitioner company would no longer sustain in the light of the

recent landmark decision of the Hon'ble Supreme Court in the case

of Canara Bank Vs. G.S. Jayarama 1, whereby, the Hon'ble

Supreme Court has emphatically held that the Permanent Lok

Adalat also have got wider power in deciding the case on merits.

4. The Writ Petition, thus in the teeth of the aforesaid judgment

of the Hon'ble Supreme Court in the case of Canara Bank (Supra),

does not survive and the same stands dismissed accordingly. No

order as to costs.

(2022) 5 ALD 57 (SC)

Consequently, miscellaneous petitions pending, if any, shall

stand closed.

___________________ P.SAM KOSHY, J

__________________ N.TUKARAMJI, J Dated: 18.11.2023 Pvt