ARUN KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) BY the present application, petitioner has challenged the purported award passed by the Permanent Lok Adalat, Sitamarhi in Miscellaneous Case No 2 of 2003 filed by respondent No 2 Mina Sinha as against the petitioner.

(2.) PURSUANT to notice issued by this Court, respondent No 2 has appeared and has been heard.

(3.) I fail to understand under what authority would such an order be passed? Learned counsel for the petitioner rightly submits that marriage or matrimony is not a public utility service and can, by no stretch of imagination, be said so. Fortunately, learned counsel for respondent No 2 is unable to support the order or the jurisdiction of Lok Adalat to entertain the dispute and pass such an order. The order is, thus, clearly without jurisdiction and rather an abuse of jurisdiction. It is, therefore, set aside.