TATA TELESERVICES LTD. Vs. KULWINDER SINGH AND ORS.

JUDGEMENT

(1.) The petitioner is aggrieved against the order dated 8.7.2015 passed by the Permanent Lok Adalat for Public Utility Services, Rupnagar (for short 'the PLA').

(2.) The solitary argument raised by learned counsel for the petitioner is that if the party has not reached at compromise, the PLA should have stayed away from deciding the dispute on merits. It is also submitted that though there are some zimini orders passed by the PLA but there was no compromise or settlement between the parties.

(3.) In support of his submission, learned counsel for the petitioner has relied upon two decisions of this Court rendered inUttar Haryana Bijli Vitran Nigam and another Vs. Kusum Jain, 2015 3 RCR(Civ) 690 and Reliance General Insurance Company Limited Vs. Vijay Kumar and another, 2013 5 RCR(Civ) 226.