Section 22E in The Legal Services Authorities (Amendment) Act, 2002
22E. Award of Permanent Lok Adalat to be final.-
(1)Every award of the Permanent Lok Adalat under this Act made either on merit or in terms of a settlement agreement shall be final and binding on all the parties thereto and on persons claiming under the.(2)Every award of the Permanent Lok Adalat under this Act shall be deemed to be a decree of a civil court.(3)The award made by the Permanent Lok Adalat under this Act shall be by a majority of the persons constituting the Permanent Lok Adalat.(4)Every award made by the Permanent Lok Adalat under this Act shall be final and shall not be called in question in any original suit, application or execution proceeding.(5)The Permanent Lok Adalat may transmit any award made by it to a civil court having local jurisdiction and such civil court shall execute the order as if it were a decree made by that court.'.
