THE EXECUTIVE ENGINEER (ELE) Vs. SHANTA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners and the learned counsel for the respondents.

(2.) THE petitioners representing the Hubli Electricity Supply Company have questioned the award passed by the Permanent Lok Adalat, Belgaum, in Petition No. 37/2011 whereby the Lok Adalat had awarded a sum of Rs. 8,34,000/ - in favour of the respondents by its award dated 26/07/2012.

(3.) THE respondents have entered appearance through counsel and have filed statement of objections seeking to justify the same.