Section 19(5) in The Legal Services Authorities Act, 1987
(5)A Lok Adalat shall have jurisdiction to determine and to arrive at a compromise or settlement between the parties to a dispute in respect of—(i)any case pending before; or(ii)any matter which is falling within the jurisdiction of, and is not brought before,any court for which the Lok Adalat is organised:Provided that the Lok Adalat shall have no jurisdiction in respect of any case or matter relating to an offence not compoundable under any law.
