Smg. Nagawwa W/O Lagamappa Pujeri vs Divisional Controller
2021 Latest Caselaw 6573 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.104038/2017 [MV]
            (Lok Adalat No.2047/2021)

BETWEEN

SMT. NAGAWWA W/O LAGAMAPPA PUJERI,
AGE: 58 YEARS,
OCC: HOUSEHOLD AND VEGETABLE VENDOR,
R/O: SHUKRAWAR PETH, SAMBRA,
TAL AND DIST: BELAGAVI.
                                   .....APPELLANT
(BY SRI SANTOSH.B.RAWOOT, ADV.)


AND

DIVISIONAL CONTROLLER,
NWKRTC, BELAGAVI DIVISION,
BELAGAVI.
                                   .....RESPONDENT

(BY SRI M H PATIL, ADV.)

THIS MFA IS FILED U/S.173(1) OF MOTOR VEHICLES ACT, AGAINST THE JUDGMENT AND AWARD DATED 01.06.2017 PASSED IN MVC NO.89/2016 ON THE FILE OF THE IX-ADDITIONAL DISTRICT AND SESSIONS JUDGE MEMBER, ADDITIONAL MOTOR ACCIDENT CLAIMS TRIBUNAL, BELAGAVI, 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 Respondent-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.50,000/- (Rupees Fifty

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