SURENDRAN NAIR Vs. DOMINIX

JUDGEMENT

(1.) THE petitioner is aggrieved by Ext.P3 order passed by the Permanent Lok Adalath who has refused to entertain the review petition on the plea that there is no power of review. It is a case where the dispute between the parties was settled in the Adalath.

(2.) THE petitioner was injured in a motor accident on

(3.) I cannot agree with the above submission. A power of review can be exercised only if there is a specific conferment of power which legal position is well settled. Admittedly, no such specific power is conferred on the Permanent Lok Adalath and therefore, the view taken in Ext.P3 cannot be assailed. Apart from the same, already there is a settlement between the parties which settlement is binding on both parties. Apart from that there is no provision under the Legal Service Authority Act to re- open the same based on a subsequent claim. In that view of the matter also, the claim now raised by the petitioner cannot be entertained by the Permanent Lok Adalath. I do no find any reason to interfere with the order Ext.P3. This writ petition is dismissed. No costs.