ABHAYA ENTERPRISES Vs. CORPORATION BANK

JUDGEMENT

(1.) THIS writ petition is directed against the order in PLD No. 14/2011 dated 12.4.2011 passed by the Permanent Lok Adalath, Mangalore, Dakshina Kannada District.

(2.) THE first respondent -Bank moved an application under Section 22 -C(1) of the Legal Services Authorities Act, 1987 (for short 'the Act') before the Permanent Lok Adalath for awarding a sum of Rs. 3,65,297/ - with future interest from the date of the petition at the rate of 6% per annum till the realization of the award amount from the petitioner and the second respondent herein (respondent Nos. 1 and 2 before the Permanent Lok Adalath). The Permanent Lok Adalath placed the petitioner and the second respondent herein exparte since they failed to appear in the said proceedings. An exparte order was passed awarding a sum of Rs. 3,65,297/ - with interest at 6% per annum from the date of the said order till the date of realization.

(3.) ON the other hand, learned Counsel appearing for the first respondent -Bank has sought to justify the impugned order.