LAKSHMIPRIYA Vs. NEW INDIA ASSURANCE CO.

JUDGEMENT

(1.) This writ appeal is filed by the respondent in W.P.(C)No.29393 of 2019, invoking the provisions under Sec. 5(i) of the Kerala High Court Act, 1958, challenging the judgment dtd. 5/3/2025 passed by the learned Single Judge in that writ petition.

(2.) The facts which led to the filing of this writ appeal are as follows:

(3.) Being aggrieved by Ext.P6 award of the Permanent Lok Adalath, the respondent approached this Court by filing W.P.(C)No.29393 of 2019 under Article 226 of the Constitution of India, seeking an order to set aside that award.