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MEGA LOK ADALAT ORGANIZED BY KARNATKA GOVERNMENT
The Mega Lok Adalat held by the Karnataka State Legal Services Authority, which is on the verge of celebrating its silver jubilee, settled the highest number of cases in a single day in the country. A total of 3,88,981 cases were settled, across 943 benches in Karnataka. The cases were settled awarding a total compensation of Rs 907.65 crore and collecting penalties of Rs 25.75 crore at the Adalat. The Mega Lok Adalat was initiated by former Karnataka High Court judge, Justice AJ Sadashiva, who was also the first Executive Chairman of the KSLSA.
The Karnataka State Legal Services Authority (KSLSA) set a new record of settling 3,32,936 cases in a day at the mega Lok Adalat on March 27. A record 2,63,215 cases were settled at the mega Lok Adalat on December 19, 2020. Of the 3,32,936 cases settled, 3,13,823 were pending in courts and 19,113 are pre-litigation cases. While? 1,033 crore has been paid to litigants as compensation in cases related to land acquisition, cheque bounce, motor vehicle accidents claims, ?18.19 crore has been collected in fine towards compounding of offences, including traffic rules violations. The press note stated, “In one of the special cases at family court of Mysuru, a couple who had already annulled their marriage by a decree of court in a proceeding for maintenance, under the advice of Lok Adalat conciliator agreed to remarry in the presence of Principal District Judge, Mysuru”.
An insurance company agreed to pay? 72,00,000 in a Motor Vehicle Claim matter pending at the Additional District Judge Tumakaru district, after the intervention of Mega Lok Adalat. In another case pending before Senior Civil Judge Kunigal, the insurance company agreed to pay? 62,50,000 to the claimants
Justice Aravind Kumar, a judge of the Karnataka HC and executive chairperson of KSLSA, told presspersons on Monday that the KSLSA has set a new national record with the cooperation of advocates, litigants, judicial officers and staff of trial courts, and publicity given to the adalat by media. Chief Justice Abhay Shreeniwas Oka of the Karnataka High Court, Justice Aravind Kumar, who is the Executive Chairman of KSLSA, and Justice Alok Aradhe, who is Chairman of High Court Legal Services Committee, appreciated the efforts put in by all stakeholders for the success of the Lok Adalat.
A salient feature of this adalat was the settlement of 3,853 partition suits and 486 matrimonial disputes related to payment of maintenance and child custody as main focus of the previous one was cases related motor accident claims, cheque bounces, etc. Amicable settlement of disputes involving a private company for a mutually agreed payment of? 21 crore and payment of? 58 lakh as compensation by an insurance company to a victim of motor vehicle accident were among the cases involving high financial stakes put to rest in the Lok Adalat, he said.
Justice Kumar said that the? 122 crore has been saved for the state exchequer in the form of salary payable for judges and court staff due to settlement of cases on a single day. It would have taken 1,04,231 man-days for the 1,100 judges and around 6,600 court staff in the State to dispose of these 3.13 lakh cases considering that a judge disposes of an average three cases per day, he added.
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