Sri. Shivakumar S/O. Basavaraj ... vs The Divisional Controller
2021 Latest Caselaw 6560 Kant

      HIGH COURT LEGAL SERVICES COMMITTEE,
                DHARWAD BENCH

              BEFORE THE LOK ADALATH

         IN THE HIGH COURT OF KARNATAKA,
                  DHARWAD BENCH

     DATED THIS THE 18 T H DAY OF DECEMBER, 2021

               CONCILIATORS PRESENT:

          HON'BLE MR.JUSTICE S. RACHAIAH
                         AND
              SRI.M.C. HUKKERI, MEMBER

             M.F.A.No.102695/2018 [MV]
              (Lok Adalat No.2045/2021)

BETWEEN:

SRI.SHIVAKUMAR S/O. BASAVARAJ VARUR,
AGE: 27 YEARS,
OCC: AGRICULTURE ANIMAL HUSBANDRY
AND MILK VENDING, AT PRESENT NIL,
R/O & TQ: RANEBENNUR
DIST: HAVERI                      ... APPELLANT

(BY SRI. C.M.HOSAMANI, ADV.)


AND

1.      THE DIVISIONAL CONTROLLER
        NWKRTC, P.B.ROAD, HAVERI
        DIST: HAVERI - 581 110

2.      THECONTROLLER
                             2




     NWKRTC, RANEBENNUR BUS DEPOT
     RANEBENNUR, DIST: HAVERI-581115
                             ...RESPONDENTS

(BY SRI.SHIVAKUMAR S.BADAWADAGI, ADV. FOR R1 & R2)

THIS MFA IS FILED U/S.173(1) OF MOTOR VEHICLES ACT, AGAINST THE JUDGMENT AND AWARD DATED 17.01.2018 PASSED IN MVC NO.811/2016 ON THE FILE OF THE ADDITIONAL SENIOR CIVIL JUDGE AND MEMBER, ADDITIONAL MOTOR ACCIDENT CLAIMS TRIBUNAL, RANEBENNUR, PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT OF COMPENSATION.

THE APPEAL BEING REFERRED TO LOK ADALAT, COMING ON FOR CONCILIATION, THIS DAY, THE LOK ADALAT PASSED THE FOLLOWING:

CONCILIATION ORDER

The learned counsel for the appellant and the

representative of Respondents - Corporation 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.80,000/- (Rupees Eighty

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. Same is accepted.

3. The said amount shall be released in favour of

the claimant.

4. The Respondent- Corporation has agreed to

deposit the said amount before the Tribunal within

four months from the date of preparation of Award,

failing which the said amount shall carry interest at

the rate of 6% 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

Naa