ORIENTAL INSURANCE COMPANY LIMITED Vs. URMILA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned standing counsel for the State.

(2.) The present writ petition has been preferred by the petitioner for quashing of the order dtd. 31/8/2018 passed by the Permanent Lok Adalat, Lucknow in P.L.A. Case No. 178 of 2016 (Smt. Urmila and others Vs. Oriental Insurance Company Limited and others) by which the Permanent Lok Adalat has awarded a sum of Rs.2,50,000.00 with 9% simple interest along with Rs.5000.00 litigation expenses against the petitioner-insurance company.

(3.) Learned counsel for the petitioner-insurance company has submitted that the judgment passed by the Permanent Lok Adalat is against Clause 4 of the Agreement dtd. 19/11/2009 entered into between the Government of Uttar Pradesh and the petitioner-insurance company.