The National Lok Adalat was organised in the State of West Bengal on 11.09.2021 by the Legal Services Authorities under the aegis of the State Legal Services Authority, West Bengal and the National Legal Services Authority. A total number of 229 benches were constituted in the State for amicable settlement of disputes in the Lok Adalat.
38,795 pre-litigation matters were taken up in the Lok Adalat out of which 10,600 matters were disposed of with the awarded amount of Rs. 25,22,31,749/-.
20,781pending cases were taken up in the Lok Adalat out of which 14,102 cases disposed of with the awarded amount of Rs. 1345,32,21,886/-.
Total no. 59,576 cases were taken up out of which 24,702 cases were settled with Awarded Amount of Rs. 1370,54,53,635/-.
29,752 pre-litigation bank loan recovery cases were taken up out of which 4472 cases were settled and the total settlement amount is Rs. 24,98,40,1481/-.
The Hon’ble Patron-in-Chief & Executive Chairman, State Legal Services Authority, West Bengal had laid great emphasis on settlement of Motor Accident Claims Cases and Cheque Bounce Cases under the Negotiable Instruments Act as a result of which 139 pending cases under section 138 the Negotiable Instruments Act (total settlement amount Rs. 1,72,04,132/-) and 893 Motor Accident Claim Cases were settled (total settlement amount Rs. 43,01,82,490/-).
In another major breakthrough, a suit for infringement of trade-mark and copyright pending before the Commercial Court, Alipore was settled in the Lok Adalat Bench of DLS& South 24-Parganas, Alipore. The Plaintiff claimed Rs. 1300 Crores towards loss and damages in the pleading which was settled amicably
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