PRITAM SINGH Vs. CHAIRMAN

JUDGEMENT

(1.) Through the present petition filed under Section 104 and 103 of the Constitution of J&K State read with Article 227 and 226 of Constitution of India, petitioner seeks quashment of order dated 09.03.2019 passed by the Chairman, Tehsil Legal Services Committee,, Basohli by virtue of which petitioner has been directed to pay maintenance to the tune of Rs.14,000- per month to his wife Asha Devi from the date of filing of the petition.

(2.) The grievance of the petitioner is that impugned order dated 09.03.2019, passed by the Lok Adalat is not according to the provisions of Regulation 17 of J&K State Legal Services Authority (Lok Adalats) Regulations, 2010, because this Regulation clearly provides that when both the parties in a case sign or affix their thumb impressions and the members of the Lok Adaklat countersign it, only then the award will become final. It is stated that in the present case, from bare perusal of the impugned award would reveal that there is no signatures of the parties as well as of their counsel.

(3.) The further grievance of the petitioner is that the impugned award has been passed in contravention of Regulation 6 and it does not disclose, who is a member and who has signed the impugned orderaward.