Ritu Bahri, J. - (1.) THE instant petition has been filed under Article 226/227 of the Constitution of India for issuing a writ in the nature of certiorari for quashing the impugned order dated 16.03.2012(P -3) passed by respondent No. 2.
(2.) PETITIONER Banwari Lal was a manual labourer by profession and working in the field of his employer. While working, he was electrocuted on 25.03.2009. He was admitted and treated in Civil Hospital Kaithal, Dev Nursing Home and PGI Chandigarh. Both arms of the petitioner were amputated and he has become 100% disabled, as per certificate issued by SMO, Kaithal (P -1). The petitioner approached SDO, Kaithal for compensation for the disability who vide letter No. 2340 -2341/SDCII forwarded claim in the office of Branch Manager, Reliance General Insurance Co. Ltd., who paid a cheque of Rs. 50,000/ - only to the petitioner.
(3.) AT this stage, the petitioner appeared before respondent No. 2 for enhancing the compensation. However during the course of the proceedings of the case before the Lok Adalat, it was held that as per the requirement of the provisions of Sub Section 7 of 22 -C of Chapter VI -A of the Act, opportunities to compromise and settle the dispute between the parties were afforded but the compromise between the parties for the settlement of dispute in question could not be arrived at. At this stage, the Lok Adalat proceeded with the case finding no other alternative as per Sub Section 8 of Section 22 -C of the Act.;