KRISHNA RANI Vs. RAM KISHAN

JUDGEMENT

(1.) THIS application has been filed under Section 151 of the Code of Civil Procedure with a prayer that order passed by Permanent Lok Adalat of this Court on 6.5.2002, be ignored and revision petition be ordered to be heard on merits.

(2.) RECORDS of the case indicate that one time, this matter was referred to Permanent Lok Adalat for adjudication and after hearing both the parties, it was proposed by the Lok Adalat that revision petition be dismissed. Petitioner, aggrieved by that order, has moved this application and has prayed that Lok Adalat has no jurisdiction to pass such an order and to support his contentions he has relied upon judgment of this Court in FAO No. 798 of 1999 decided by a Division Bench titled as Kamal Mehta v. General Manager, Rajasthan Roadways Transport Corporation and another, decided 7.11.2001. Contention raised by counsel for the petitioner seems to be justified. Division Bench of this Court, while dealing with a similar matter, came to a conclusion that the Lok Adalat has no jurisdiction to pass an order on merits. Relevant portion of that judgment reads as under: -

(3.) REVISION petition has been filed by the petitioner against an order dated 14.9.1998, vide which her application under Order 6 Rule 17 of the Code of Civil Procedure for amendment of plaint has been declined.