SHANTIDEVI W/O KAILASHCHANDRA SHARMA & 15 OTHERS Vs. INDORE CLOTH MARKET GRAH NIRMAN SAHAKARI SANSTHA M

JUDGEMENT

(1.) The present first appeal has been filed by the appellants against award dated 31.08.2013 passed in Civil Suit No.32-A/2010 by the Permanent Lok Adalat, District Court, Indore.

(2.) The first appeal has been admitted for final hearing on 07.08.2014. Legal representatives of respondent No.5 orally raised a preliminary objection regarding maintainability of the appeal on the ground that the award has been passed by the Lok Adalat under Section 21 of the Legal Services Authority Act, 1987 (herein after referred to as the Act of 1987).

(3.) Considering the aforesaid, this Court by order dated 16.07.2015 directed for listing the matter on the question of maintainability of the appeal.