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NATIONAL LOK ADALAT
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PERMANENT LOK ADALAT(PUBLIC UTILITY SERVICE)
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MOBILE LOK ADALAT
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LOK ADALAT
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Lok Adalat is a forum where the disputes/cases pending in the court of law or at
pre-litigation stage are settled/compromised amicably. The Lok Adalat has been given
statutory status under the Legal Services Authorities Act, 1987. Under the said
Act, the award made by the Lok Adalats is deemed to be the decree of a civil court
and is final and binding on all parties. No appeal lies before any court against
its award.
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NATURE OF CASES TO BE REFERRED TO LOK ADALAT
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1.) Any compoundable cases pending before court
2.) Any dispute which has not been brought before any court and is likely to be
filed before the court. Provided that any matter relating to an offence not compoundable
under the law shall not be settled in Lok Adalat.
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HOW TO GET THE CASE REFERRED TO THE LOK ADALAT FOR SETTLEMENT
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A) Case pending before the court
1.) If the parties agree to settle the dispute in Lok Adalat or.
2.) One of the parties makes an application to the court or .
3.) The court is satisfied that that the matter is an appropriate one for settlement
in Lok Adalat.
B) Any dispute at pre-litigative stage
The State Legal Services Authority or District Legal Services Authority as the case
may be on receipt of an application from any one of the parties to any pre-litigation
stage matter refer such matter to the Lok Adalat for amicable settlement
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- Permanent Lok Adalat:
Permanent Lok Adalat is organized under Section 22-B of The Legal Services Authorities
Act, 1987. Permanent Lok Adalats have been set up as permanent bodies with a Chairman
and two members for providing compulsory pre-litigative mechanism for conciliation
and settlement of cases relating to Public Utility Services like transport, postal,
telegraph etc. Here, even if the parties fail to reach to a settlement, the Permanent
Lok Adalat gets jurisdiction to decide the dispute, provided, the dispute does not
relate to any offence. Further, the Award of the Permanent Lok Adalat is final and
binding on all the parties. The jurisdiction of the Permanent Lok Adalats is upto
Rs. One Crore. Here if the parties fail to reach to a settlement, the Permanent
Lok Adalat has the jurisdiction to decide the case. The award of the Permanent Lok
Adalat is final and binding upon the parties. The Lok Adalat may conduct the proceedings
in such a manner as it considers appropriate, taking into account the circumstances
of the case, wishes of the parties like requests to hear oral statements, speedy
settlement of dispute etc.
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- Continuous LokAdalat:
A LokAdalat bench sits continuously for a set number of days to facilitate settlements
by deferring unsettled matters to the next date and encouraging parties to reflect
on the terms of the mutually accepted settlement before actual settlement.
- Mobile LokAdalat:
These are organised by taking the LokAdalat set up in a Multi-utility van to different
areas for resolving petty cases and also spreading legal awareness in the area.
- National LokAdalat:
National Level Lok Adalats are held for at regular intervals where on a single day Lok Adalats
are held throughout the country, in all the courts right from the Supreme Court till the Taluk
Levels wherein cases are disposed off in huge numbers.
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