Smt. Yallamma W/O Akkappa Konnur vs The Divisional Controller
2021 Latest Caselaw 6515 Kant

       HIGH COURT LEGAL SERVICES COMMITTEE,
                 DHARWAD BENCH

                    Before the Lok Adalat

           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

          Dated this the 18TH day of December, 2021

                     Conciliators Present

        THE HON'BLE MR . JUSTICE S.RACHAIAH

                               and

                 SRI M.C.HUKKERI, MEMBER

       Miscellaneous First Appeal No.100190/2021 (MV)
            Lok Adalat No.2023/2021

BETWEEN

SMT. YALLAMMA W/O.AKKAPPA KONNUR
AGE: 45 YEARS
OCC: AGRICULTURE, NOW NIL
R/O. SAMARTH NAGAR, BAILHONGAL
TQ: BAILHONGAL, DIST: BELAGAVI-591102
                                              ...APPELLANT

(BY SRI.H.R.LATUR, ADVOCATE)

AND:

THE DIVISIONAL CONTROLLER
NWKRTC, DIVISIOINAL OFFICE
BELAGAVI-590001
                                            ...RESPONDENT

(BY SRI.I.C.PATIL, ADVOCATE)

THIS MFA IS FILED U/S 173(1) OF MV ACT, 1988, AGAINST THE JUDGMENT AND AWARD DT.03.03.2020 PASSED IN MVC.No.509/2017 ON THE FILE OF THE SENIOR CIVIL JUDGE & ADDL. MACT, BAILHONGAL, PARTLY ALLOWING THE CLAIM

PETITION FOR COMPENSATION & SEEKING ENHANCEMENT OF COMPENSATION.

THIS MFA COMING ON FOR CONCILIATION BEFORE LOK ADALAT AFTER BEING REFERRED VIDE ORDER DATED 23.09.2021, THE FOLLOWING CONCILIATION ORDER IS PASSED:

CONCILIATION ORDER

The learned counsel for the appellant and the Officer of

Respondent - Corporation Company along with its counsel are

present.

2. After prolonged negotiations, the matter is settled.

The appellant-claimant has agreed to receive and the

respondent - Corporation has agreed to pay a global

compensation of Rs.85,000/- (Rupees Eighty Five Thousand

only), in addition to what has been awarded by the Tribunal,

in full and final settlement of the claim. A joint Memo is filed

on behalf of the parties to this effect. The same is accepted.

3. The said amount shall be released in favour of

appellant-claimant.

4. The respondent - Corporation has agreed to deposit

the said amount before the Tribunal within six weeks from the

date of preparation of Award, failing which the said amount

shall carry interest at the rate of 9% p.a. from the date of

default, till the date of deposit.

5. The Miscellaneous First Appeal stands disposed of in

terms of the Joint Memo. The award of the Tribunal shall

stand modified accordingly. Draw up the award accordingly.

Sd/-

JUDGE

Sd/-

MEMBER

Bss.