UNITED INDIA INSURANCE Vs. MASTER IMRAN KHAN AND

JUDGEMENT

(1.) THE appellant is aggrieved with the impugned award mainly on the ground that prior to the passing of this award, the matter was settled before the Lok adalat for a total sum of Rs. 30,000. 00 vide order dated 26-8-2001.

(2.) THE contention of the counsel for the appellant is that once the settlement took place before the Lok Adalat, the same could not be re-opened by the Tribunal. Counsel for the appellant has placed reliance on Section 21 of the Delhi Legal Service Authorities Act, 1987 and contends that every award of the Lok Adalat is a deemed decree of the civil Court. The counsel further contends that such an order passed by the Lok Adalat is not appealable in any Court of law.

(3.) FOR better appreciation of the contention raised by the counsel for the appellant, section 21 of the Delhi Legal Service Authorities act, 1987 is referred to as under:-