- (1.) By this writ petition, a challenge has been made to the order dated 30.11.2010.
(2.) It is a case where Permanent Lok Adalat was approached by the Respondents when they were not extended the benefit of insurance policy. The insurance policy was issued by the Petitioner in favour of the Respondent's husband. Regular premium was paid and during the period of insurance, Respondent's husband died on account of heart attack. When the claim made by the Respondent was not settled, rather vide the order dated 29.09.2009, her claim was rejected, she approached Permanent Lok Adalat.
(3.) Permanent Lok Aadalat issued notice to the Petitioner herein. The Petitioner thereupon made an application raising objection regarding jurisdiction of the Permanent Lok Aadalat. It was stated that no agreement or consent exists to give jurisdiction to Permanent Lok Aadalat. It was narrated that without consent of the Petitioner, Permanent Lok Aadalat cannot proceed in the matter.;