S. ELUMALAI Vs. LOK ADALAT BENCH

JUDGEMENT

(1.) This writ petition is filed seeking a Writ of Certiorari to exercise the extraordinary original jurisdiction vested in the High Court by virtue of Article 226 of the Constitution of India to declare the award dtd. 8/2/2020 passed by the Lok Adalt Bench, Puttur in O.S.No.24 of 2019 on the file of the Senior Civil Judge, Puttur as illegal, improper, without jurisdiction and against the procedure established by law, contrary, contrary to the Legal Services Authority Act and rules thereon and consequently to set aside the same.

(2.) The facts leading to the filing of this writ petition are as under:

(3.) While the suit was pending before the Senior Civil Judge, Puttur, the parties entered into compromise and to record compromise, at the request of both the parties, the Mandal Legal Services Committees referred O.S.No.24 of 2019 for settlement under Sec. 20 of the Legal Services Authority Act, 1987. The terms of compromise were reduced to writing. Placed before the Mandal Legal Services Committee, requesting to record compromise, and in view of the settlement, they appeared before the Mandal Legal Services Committee, duly signed by the writ petitioner and respondent 2 to 4. In terms of the compromise, award dtd. 8/2/2020 was passed by the Mandal Legal Services Committee in Lok Adalat Bench, Puttur. In Lok Adalat case No.2 of 2020 and thus in view of the settlement, suit was disposed of.