- (1.) Heard counsel for the parties.
(2.) The petitioner in this writ application has prayed for quashing the order dated 27.02.2008 (Annexure-1) passed by the Permanent Lok Adalat, Jamshedpur, in PLA case No. 159 of 2007, whereby the Permanent Lok Adalat had directed the petitioner-Insurance Company to pay a sum of Rs. 4,45,000/- to the claimants, namely, the Respondent Nos. 1 to 4 by way of compensation.
(3.) From the facts stated, it appears that the claimants (Respondent Nos. 1 to 4) had filed the claim under the provisions of the Motor Vehicles Act, before the Permanent Lok Adalat, against the petitioner-Insurance Company as also against the owner of the offending truck which was involved in the motor accident resulting in the death of the deceased, husband of Respondent No. 1. Upon receipt of the notices, the petitioner-Insurance Company had appeared before the Permanent Lok Adalat and filed its written statement. In its pleadings, the Insurance Company appears to have refused to consent for any conciliation on the dispute on the grounds stated. Notwithstanding such refusal, the Permanent Lok Adalat proceeded to decide the dispute on merits and had passed the impugned order directing the petitioner-Insurance Company to pay the amount by way of compensation.;