The E-Court concept was extended to Lok Adalat in Odisha & the first e-Lok Adalat was held in all the 30 District Courts of the state & in Hugh Court of Orissa on Saturday. Keeping in view the safety of the litigants & complying with Coronavirus guidelines, at least 2,061 cases were disposed of by different e-Lok Adalats & a record 171 pre-litigation cases were also settled, sources in the Odisha State Legal Services Authority said.
Sources further said that Odisha is one of the few states in the country to have conducted e-Lok Adalat considering the difficulties of the litigants during this ongoing pandemic. Rajasthan, Delhi, Chhattisgarh & Jammu & Kashmir have done so earlier, they added.
The entire process of adjudication was conducted through video conferencing among the judges, lawyers, litigants, insurance companies & bank representatives. At least 107 motor accident claim appeals were settled on the day by the e-Lok Adalat of the HC in which nearly Rs 7 crore was awarded to the claimants.
Similarly, the district-level e-Lok Adalats settled as many as 665 Motor Accident Claim Tribunal cases in which nearly Rs 30 crore claims were settled & awarded. Under the Legal Services Authorities Act, the awards made by the Lok Adalats are deemed to be a decree of a civil court & is final & binding on all parties.
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