Punjab-Haryana High Court
Pnb Metlife India Insurance Co. Ltd vs Permanent Lok Adalat (Public Utility ... on 9 August, 2017
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No.17282 of 2017
Date of Decision: 09.08.2017
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PNB Metlife India
....Petitioner
Vs.
Permanent Lok Adalat (Public Utility Services), Patiala and others
....Respondents
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CORAM: HON'BLE MR.JUSTICE RAKESH KUMAR JAIN
Present: Mr.Umesh Kumar Kanwar, Advocate,
for the petitioner.
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RAKESH KUMAR JAIN, J.
This petition is filed by the petitioner to challenge the award of the Permanent Lok Adalat (Public Utility Services), Patiala [for short 'the PLA'] by which application filed by respondents No.2 and 3 under Section 22(C) of the Legal Services Authorities (amendment) Act, 2002 [for short 'the Act'], for grant of insurance amount, has been allowed.
Learned counsel for the petitioner has argued only on the issue of pecuniary jurisdiction of the PLA stating that the jurisdiction of the PLA was of `10 lacs whereas the amount awarded by it is more. However, he himself at later on found that the jurisdiction of the PLA has been enhanced to `1 crore.
Thus, in view thereof, I do not find any merit in the present petition and as such the same is hereby dismissed.
(RAKESH KUMAR JAIN)
09.08.2017 JUDGE
Vivek
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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