ORIENTAL INSURANCE CO LTD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioner and for the different sets of respondents, including respondents 5 and 6, the claimants.

(2.) THE petitioner M/s Oriental Insurance Company Limited has filed this petition under Arts. 226 and 227 of the Constitution challenging the order, dated 25.4.2000 passed by the Additional Dist. and Session Judge I, Katihar in Claim Case No. 21 of 1994. By the impugned order, the Court below has directed the petitioner to pay to the claimants (respondents 5 and 6) the balance amount of Rs. 62,500/ - under the award of the Lok Adalat in purported 'corection'/amendment of the Adalat's award.

(3.) THIS Court can only hope and trust that in future the officers presiding over Lok Adalats would be more careful and mindful of the records and will not pass an order or reward that would make the proceeding before the Lok Adalats a waste of time and energy and a travesty of justice.