Section 18(4) in Jammu and Kashmir Legal Services Authorities Act, 1997
(4)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 of matter relating to an offence not compoundable under any Law.
