H V VENKATESH Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) THE appellant has filed a memo for referring the matter to the Lok adalat. The learned Counsel for appellant submitted that this is a fit case for reference to Lok Adalat.

(2.) THE learned Counsel for respondents 2 (a) to 2 (c), submitted that unless all parties agreed, the appeal cannot be referred to Lok Adalat. He relied on the decision of a learned Single Judge of this Court in basappa and Another v Shobha and Others, in particular, the following observations:

(3.) WE have examined the said decision. It does not lay down any proposition as contended by the learned Counsels for respondents 2 (a) to 2 (c ).