ANANTH KUMAR S C Vs. BASAMMA @ BINDU

JUDGEMENT

(1.) These Criminal Revision Petitions have been filed by the petitioner challenging the order dated 27.10.2017 passed by LXVIII Additional City Civil and Sessions Judge, Bengaluru City (CCH-69) in Criminal Appeal No.1530/2015 and Criminal Appeal No.801/2015.

(2.) Heard the learned counsel for petitioner and learned counsel for respondent Nos.1 to 3.

(3.) It is the submission of the learned counsel for petitioner that the court below without there being any jurisdiction and opposed to the provisions of the Legal Services Authorities Act,1987 and has passed the impugned order which is not sustainable in law. He further submitted that once the award has been passed before the Lok Adalat, then the said order is final and bound on all parties to the dispute and the said Section creates a bar to exercise any of the powers to settle or set aside the said award passed before the Lok Adalat. Ignoring the said aspect the impugned order has been passed. He also relied upon the decision of STATE OF PUNJAB AND ANOTHER VS. JALOUR SINGH and Others reported in, (2008) AIR SC 1209 and submitted that the jurisdiction of the court is excluded under Section 21, if an award has been passed before the Lok Adalat. He also submitted that Section 21 puts a seal and it cannot be adjudicated and set aside in the law. He further submitted that if at all the matter which has been settled before the Lok Adalat, it has to be challenged under the limited power and it can be challenged through the writ petition not in other proceedings. On these grounds, he prays to allow these revision petitions and set aside the impugned order.