PRAMILA DEVI Vs. MAHESH KUMAR SHARMA

JUDGEMENT

(1.) Heard. The petitioners have filed this petition against the order dated 29-04-2011 (Annexure P-1) passed by Fifth Additional Motor Accident Claims Tribunal, Gwalior. By the aforesaid order, the application submitted by the petitioners for setting aside the order of settlement dated 11-12-2010 (Annexure P-2) passed by Lok Adalat, has been rejected.

(2.) The petitioners made a complaint before the Claims Tribunal that their Advocate entered into an agreement before the Lok Adalat in regard to settlement of their claim filed under Motor Vehicles Act, however, the petitioners had not authorized their Advocate to enter into an agreement which is against their interest. Their application has been rejected by the Claims Tribunal.

(3.) It is an admitted fact that the petitioners did not sign the settlement before the Lok Adalat and it was signed by the Advocate who had Vakalatnama on behalf of the petitioners.