NATIONAL INSURANCE CO. LTD. THROUGH ASSTT. MANAGER HAVING ITS OFFICE AT S.N. GANGULY ROAD, RANCHI Vs. NIWAS CHANDRA CHAKRAVARTY

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondent No. 4.

(2.) Earlier notices were issued upon the respondents and as per the office note, service of notice on respondent Nos. 1, 2 and 5 were effected. Service of notice on respondent No. 3 was thereafter effected by the petitioner through paper publication as per provision of Order 5, Rule 20 CPC. However, no one has entered appearance on behalf of these respondents.

(3.) The Award dated 06.03.2010 (Annexure 2) passed by Permanent Lok Adalat, Ranchi in P.L.A. Case No. 905 of 2007 is under challenge by the petitioner - National Insurance Company on the ground that in a motor vehicle accident claim raised by the claimant/respondent Nos. 1 and 2, the learned Permanent Lok Adalat has awarded interim compensation to the tune of Rs. 25,000/under Sec. 140 of the Motor Vehicles Act, 1988 while also awarding the same amount to be paid by respondent No. 4 - Oriental Insurance Company Ltd. in teeth of the procedure prescribed under Sec. 22(C) (4) to (7) of the Legal Services Authority Act, 1987 and the law laid by the Court.