BACHAN KOUR Vs. MEGA LOK ADALAT

JUDGEMENT

(1.) The petitioners are the parents, sisters and brother of Jasbir Singh alias Kala, who succumbed to the injuries received in motor vehicular accident on October 30, 2005. They preferred Claim for Rs. 42,15,000/- as compensation for death of Jasbir Singh, who according to them had died because of the rash and negligent driving of Bus bearing Registration No. JK02C-8139, which hit the deceased's Scooter at Langotia Morh, Kotli Mian Fateh-R.S. Pura, before the Motor Accidents Claims Tribunal, Jammu.

(2.) The petitioners are aggrieved by the Award. They have approached this Court questioning the Settlement arrived at by their learned Advocate and the Award made by the Mega Lok Adalat on the basis of the Settlement.

(3.) Petitioners' learned counsel submits that the petitioners had not authorized their learned Advocate for any mediation, negotiation or conciliation; And the Award of Lok Adalat, which, looked from any angle, was not just and reasonable compensation for the death of Jasbir Singh, was even otherwise unsustainable as reference to Lok Adalat itself was in contravention of the provisions of Section 19 of the Jammu and Kashmir Legal Services Authorities Act, 1997.