N D NAIR Vs. GEORGE MARTIN

JUDGEMENT

(1.) This petition filed under section 482 of the Code of Criminal Procedure, raises an interesting question for consideration.

(2.) Petitioner is the complainant, in a prosecution under section 138 of the Negotiable Instruments Act. The complaint filed by the petitioner against respondent No. 1 herein, was referred to the Lok Adalath being organized by the District Legal Services Authority as agreed by the parties. The matter was settled and an award was passed.

(3.) Annexure - II Award will show that the dispute between the petitioner and respondent No. 1 was settled in the following terms.