H.R. Panwar, J. - (1.) By an application being I.A. No.6370/2008, the petitioner seeks to take on record the documents Annex.7 and Annex.8 annexed with the application.
(2.) Having heard learned counsel for the petitioner, the application is allowed. The documents annexed with the application are taken on record.
(3.) By the instant writ petition under Arts. 226 and 227 of the Constitution of India, the petitioner Insurance Company has challenged the Award Annex.6 dt. 28.07.2007 passed by the respondent Permanent Lok Adalat, Jodhpur (for short 'the Lok Adalat' hereinafter).;