KAPIL KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioner against the order dated August 29, 2008 of the Judge, Family Court No. l, Jaipur whereby the compromise petition submitted between the petitioner and the respondent No. 3 was attested and Rs. 3,000/ - per month was allowed as maintenance and cost of litigation Rs. 1,000/ - was also granted.

(2.) ON reading the petition filed by the petitioner and the orders passed by the Judge, Family Court, it appears that the parties i.e. petitioner and the respondent, who are husband and wife compromised the matter and their compromise was attested by he Judge Family Court, Jaipur on August 29, 2008. On the basis of the compromise the application filed by the respondent was also decided on August 29, 2008 and she was allowed maintenance in the amount of Rs. 3,000/ - per month as per the compromise and further Rs. 1,000/ -as cost of litigation. The application of the parties under Section 20 of the Legal Services Authorities Act, 1987 was submitted to the Lok Adalat constituted as per the provisions of the Legal Services Authorities Act. Sub -section (2) of Section 21 of the legal Services Authorities Act, provides that every award made by a Lok Adalat shall be final and binding on all the parties to the dispute, and no appeal shall lie to any court against the award. The order/award passed by the Judge Family Court which constituted Lok Adalat on August 29, 2008 is final and binding on all the parties to the dispute and no appeal shall lie to any court against the award. Thus the order of the Judge Family Court passed as per the provisions of the Legal Services Authorities Act as mentioned above is a final order and the same is not appealable and thus become final. The revision petition filed against the said order is not maintainable. The revision petition being devoid of merit is liable to be rejected.