MAHADEV TRAVELS Vs. JODHPUR CITY TRANSPORT SERVICE LTD

JUDGEMENT

(1.) The petitioner has preferred this writ petition claiming the following reliefs:

(2.) Brief facts of the case as noticed by this Court are, that a claim petition was preferred by the petitioner under Sec. 22B under the Public Utility Service of Legal Services Authorities Act, 1987 (hereinafter 'the Act of 1987') before the respondent No.4 to release its pending claim amount of Rs.67,79,355.00 along with the interest and compensation.

(3.) The permanent Lok Adalat dismissed the claim, while granting liberty to the petitioner to appear before the Arbitrator.