AIR 2008 SUPREME COURT 2398 ::2008 AIR SCW 3970 ::2008 (2) Arbi LR 425 ::(2009) 2 CivilCourtC 429 ::(2008) 2 ArbiLR 425 ::2008 (7) SCC 454 ::2009 (1) RecCivR 726 ::(2008) 8 Scale 509 ::2008 (6) MadLJ832 ::2009 (1) SCT 347 ::(2008) 3 MPHT 329 ::2008 (7) SRJ 133

Supreme Court Of India

(From : AIR 2006 Jharkhand 113)

Hon'ble Judge(s): Satya Brata Sinha, V. S. Sirpurkar , JJ

Legal Services Authorities Act (39 of 1987) , S.22C— Cognizance of cases by Permanent Lok Adalat - Provisos to S.22-C(1) must be interpreted in expansive manner - Terms "relating to an offence" - Should be given wider meaning - Claim against Insurance Company for loss of goods in burglary - Determination before Permanent Lok Adalat involving question as to whether or not offence, which is non-compoundable in nature, has indeed been committed - Case falls outside jurisdiction of Permanent Lok Adalat. AIR 2006 Jharkhand 113, Reversed. (Para 36 37 39)