NEW INDIA ASSURANCE COMPANY LIMITED Vs. SANTOSH SAHU

JUDGEMENT

(1.) Heard on the office objection as to maintainability of writ petition filed against award of National Lok Adalat of this Court on 9-3-2019.

(2.) The petitioner Insurance Company calls in question legality, validity and correctness of the award passed by the National Lok Adalat (High Court) held on 9-3-2019 by which on account of compromise arrived into between the claimants and the petitioner herein, an additional sum of 2,10,000/- by way of compensation, has been awarded.

(3.) Mrs. Chitra Shrivastava, learned counsel for the petitioner Insurance Company, would submit that the writ petition as framed and filed questioning the award passed by the National Lok Adalat is maintainable and the office objection deserves to be overruled in view of the decision rendered by the Supreme Court in the matter of State of Punjab and another v. Jalour Singh and others 2008 AIR SCW 1196.