NATIONAL INSURANCE CO. LTD. Vs. RAJOBLA DEVI
LAWS(JHAR)-2018-4-215
HIGH COURT OF JHARKHAND
Decided on April 17,2018

NATIONAL INSURANCE CO. LTD. Appellant
VERSUS
Rajobla Devi Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.) Heard Mr. P C. Roy, Counsel appearing on behalf of the petitioner.
(2.) Heard Mr. Navneet Sahay, Counsel appearing on behalf of the respondents.
(3.) This writ petition has been filed for the following relief : "For quashing/setting aside the Judgment dated 9.9.2008 and Award dated 20.9.2008 contained in Annexure-1 and 1/A passed by the Permanent Lok Adalat, Jamshedpur in P.L.A. Case No. 361 of 2007 whereby and whereunder the Permanaent Lok Adalat, Jamshedpur (hereinafter referred to as the Court below for the sake of brevity) has directed the petitioner to pay Rs. 2,26,000/- in exercise of its power under section 22C(8) and 22D of the Legal Services Authorities Act 1987." ;


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