Vineet Kothari, J. - (1.) THIS writ petition is directed against the order of Permanent Lok Adalat Annex.3 dated 4.2.2006 on an application filed by the National Insurance Company against M/s Popular Carriers, the present petitioner.
(2.) BY this order, the Permanent Lok Adalat directed the respondent No. 1, M/s Popular Carriers, the present petitioner to pay a sum of Rs. 1,17,537/ - with interest at the rate of 9% per annum from 27.11.2001. The learned Counsel for the petitioner submits that the Permanent Lok Adalat has failed to undertake any process for settlement between the parties which was the mandatory duty cast upon the Permanent Lok Adalat in terms of Section 22C(5) of the Legal Services Authorities Act, 1987.
(3.) MR . Sanjeev Johari on the side opposite submits that the petitioner was given full opportunity by the Permanent Lok Adalat in the matter and on the other hand he has admitted his fault of non - delivery of goods to the consignee vide Annex.R/2/3, letter dated 5.2.2001 of the petitioner addressed to the consigner M/s Mundewala Industries, Sri Ganganagar.;