Viney Mittal,J. - (1.) The award dated February 11, 2004 passed by the Lok Adalat has been challenged by the petitioner through the present petition. The only grievance made by the petitioner is that the aforesaid award had been passed by the Lok Adalat without the consent of the petitioner and, therefore, the same was not legally sustainable.
(2.) After hearing the learned counsel for the petitioner and having perused the award dated February 11, 2004 passed by the Lok Adalat, we are satisfied that the grievance made by the petitioner is wholly without any basis. The award of the Lok Adalat reads as under: "As agreed, as per statements of the representative of the insurance company and counsel for the appellants, separately recorded, a sum of Rs.25,000/- (Rupees Twenty Five Thousand only) over and above the amount awarded by the Tribunal, is allowed to the appellants in full and final settlement of the claim. Two months time is allowed to the Insurance Company to make disbursed to the parents of the deceased, namely, Manjit Kaur and Joginder Singh (appellants No.1 and 2) in equal share in cash by the Motor Accident Claims Tribunal. The appeal is disposed of accordingly. Copy of the order be supplied/sent to the counsel/ parties."
(3.) It is apparent from the perusal of the aforesaid award that the award was passed by the Lok Adalat as per the statements of the representative of the Insurance Company and counsel for the appellants, which were recorded separately. In view of the aforesaid fact, there is absolutely no justification to interfere in the present petition and set aside the impugned award passed by the Lok Adalat. The present writ petition is consequently dismissed.;