MUTHULAKSHMI Vs. T.SIVAGNANA RAJA

JUDGEMENT

(1.) The issue which is before this Court is regarding the legality of an award passed by the Lok Adalat. A perusal of the award would indicate that members of Lok Adalat have not verified the identity of the persons who appear before them and sign the compromise.

(2.) After perusing the award which is the subject matter of this Revision I am of the view that the members of the Lok Adalat have to be sensitized about the manner/procedure for settling the dispute, taking into account the provisions of the Legal Services Authorities Act and Sec. 89 of CPC. Coming to the case on hand, the award dtd. 12/4/2014 was passed in Lok Adalat case No. 64 of 2014 in the Mega Lok Adalat held in Tenkasi conducted under the auspices of the Taluk Legal Services Committee, Tenkasi, in respect of the suit O.S. No. 189 of 2010 on the file of the learned Additional District Munsif, Tenkasi. It is this award that is sought to be set aside on the ground of fraud and failure to comply with the provisions of the Legal Services Authorities Act (hereinafter referred to as "the Act").

(3.) The facts in brief are as follows:-