NARENDRA NATH TIWARI, J. - (1.) THE petitioner, in this writ petition, has prayed for setting aside the award dated 28th August, 2007 passed by Permanent Lok Adalat, Hazaribagh in P.L.A. No. 1 of 2006, whereby learned Permanent Lok Adalat has directed the opposite parties/petitioners to pay Rs. 5.00 lacs (rupees five lacs) to the applicant/respondent as insurance claim within two months.
(2.) THE said award has been assailed broadly on the ground that the Permanent Lok Adalat has got no jurisdiction to pass the impugned award and that the Permanent Lok Adalat has also not considered the facts, materials and evidences properly and on that ground also, the award is vitiated. Learned Counsel appearing on behalf of the petitioner in support of his contention has relied on a decision of the Supreme Court in State of Punjab and Anr. v. Jalour Singh and Ors. : [2008]296ITR257(SC) and unreported judgment of the Supreme Court in S.L.P (C) No. 17758 of 2006 (United India insurance Ltd. v. Ajay Sinha and Anr.).
(3.) I have heard learned Counsel and perused the said decisions and also the Impugned award.;