- (1.) Heard Sri K.N. Mishra, learned counsel for the petitioner and perused the record.
(2.) The writ petition is directed against order dated 30th August, 2011 passed by Permanent Lok Adalat, Aligarh holding petitioner liable for payment of damages to the tune of Rs. 5,000/- besides expenses to respondent No. 1.
(3.) The facts in brief given rise to the present dispute are as under:;