Allahabad High Court
Life Insurance Coporation Of India And ... vs Dr. Santosh Kumar Tripathi And Another on 24 September, 2014
Author: Sunita Agarwal
Bench: Sunita Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 7 Case :- WRIT - C No. - 52029 of 2014 Petitioner :- Life Insurance Coporation Of India And Another Respondent :- Dr. Santosh Kumar Tripathi And Another Counsel for Petitioner :- Prakash Padia Counsel for Respondent :- Sanjeev Kumar Singh Hon'ble Mrs. Sunita Agarwal,J.
Heard learned counsel for the parties.
The submission is that no effort for conciliation has been made by the permanent Lok Adalat. It has illegally entered into the controversy . The question is of jurisdiction the permanent Lok Adalat to decide the claim petition of respondent no.1.In the impugned award permanent Lok Adalat has wrongly interpreted terms of the insurance policy. Moreover respondent no.1 has a remedy to approach the Ombudsman under the Redressal of Public Grievances Rules, 1998.
The matter requires consideration.
Shri Sanjeev Kumar Singh has put in appearance on behalf of respondents. He prays for and is granted two weeks' time to file counter affidavit.
One week thereafter for filing rejoinder affidavit.
List thereafter.
Until further orders, the effect and operation of the award dated 21.6.2014 shall remain stayed Order Date :- 24.9.2014 Atul kr. sri.