SYED TAJAMUL BASHIR Vs. MOHAMMAD AYOUB KHAN

JUDGEMENT

(1.) Through the medium of the present petition, the petitioner has challenged Order dated 11th of September, 2021 passed by the Lok Adalat constituted in terms of the provisions of Legal Services Authority Act which was presided over by the learned Judicial Magistrate 1 st Class, Magam, whereby the complaint of the petitioner filed under Sec. 138 of the Negotiable Instruments Act has been dismissed for want of prosecution.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The only question that is required to be determined in this petition is as to whether Lok Adalat constituted under the Legal Services Authority Act has jurisdiction to dismiss a case in default for non-appearance of a party.