KATARU ANJAMMA Vs. CHAIRMAN LOK ADALAT BENCH

JUDGEMENT

(1.) The writ petition is filed challenging the Award dated 27-10-2009 of Lok Adalat Bench, Guntur in Succession OP No. 18 of 2004 on the file of the court of IV Additional District Judge, Guntur insofar as it relates to the depriving of the Petitioner's right from family pension as illegal and arbitrary and against principles of natural justice.

(2.) The award was signed by all the parties and accepted by the Bench and recorded the same from the terms of the compromise.

(3.) Aggrieved by the Clause (iv) of the Award passed by the Lok-Adalat, which is under challenge is vitiated by illegalities and against the provisions of the Act. It is useful to refer to Section 21(2) of the Act, which reads as under: