Revanna vs Divisional Controller
2021 Latest Caselaw 6627 Kant

                               1

     HIGH COURT LEGAL SERVICES COMMITTEE, BENGALURU
               BEFORE THE MEGA LOK ADALAT

       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 18TH DAY OF DECEMBER 2021

                     CONCILIATORS PRESENT:

             THE HON'BLE MRS. JUSTICE S.SUJATHA

                               &

               SMT. MANJULA N TEJASWI, MEMBER


                   M.F.A.No.4394/2021 (MV)
                  (Lok Adalat No. 2739 /2021)


BETWEEN:

REVANNA,
S/O NINGAPPA,
AGED ABOUT 43 YEARS,
R/AT DESIPURA VILLAGE,
GUNDLUPET TALUK,
CHAMARAJANAGAR DISTRICT,
NOW R/AT C/O MALLAIAH,
NIMISHAMBA TEMPLE ROAD,
GANJAM, SRIRANGAPATNA TOWN AND TALUK,
MANDYA DISTRICT - 571 438.
                                                ... APPELLANT
(BY SRI. SREENIVASAN M. Y., ADVOCATE)


AND:
1.     DIVISIONAL CONTROLLER,
       OWNER CUM CUSTODIAN
       INTERNAL INSURANCE FUND
       OF KSRTC BUS NO KA 10-F-0294,
                                 2

     K H DOUBLE ROAD,
     SHANTHINAGAR,
     BANGALORE - 560 027.

2.   DIVISIONAL CONTROLLER,
     OWNER CUM CUSTODIAN OF INTERNAL
     INSURANCE FUND OF KSRTC
     BUS NO KA 10-F-00067,
     K H DOUBLE ROAD,
     SHANTHINAGAR,
     BANGALORE - 560 027.
                                                 ... RESPONDENTS

(BY SMT. B.P.RADHA ADV.,)

MFA FILED U/S.173(1) OF MV ACT, AGAINST THE JUDGMENT AND AWARD DT.17.02.2021 PASSED IN MVC NO.1312/2018 ON THE FILE OF THE PRL. SENIOR CIVIL JUDGE AND MEMBER, MACT, SRIRANGAPATANA, PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT OF COMPENSATION.

THIS APPEAL COMING ON FOR CONCILIATION BEFORE MEGA LOK ADALAT, THE FOLLOWING CONCILIATION ORDER IS PASSED.

CONCILIATION ORDER

The learned Counsel appearing for the Appellant - Claimant is

present through video conferencing/Physical Hearing. The learned

Counsel appearing for the Respondent - KSRTC along with its

representative are present.

2. After prolonged negotiations, the matter is settled. A joint memo

signed by the learned advocate appearing for the appellant/claimant

(being authorized by the appellant/claimant to sign) and the learned

advocate appearing for the respondent - KSRTC and its authorized

officer is filed. The appellant-claimant has agreed to receive and the

respondent-KSRTC has agreed to pay a lump-sum of Rs.71,000/-

(Rupees Seventy One Thousand only), in addition to what has been

awarded by the claims tribunal, in full and final settlement of the

claim.

3. The Respondent - KSRTC 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.

4. The entire enhanced compensation amount shall be released in

favour of the appellant - claimant, on proper identification.

5. This Miscellaneous First Appeal stands disposed of in terms of

the Joint memo. The Judgment of the Tribunal shall stands modified

accordingly. Draw up the Award accordingly.

Sd/-

JUDGE

Sd/-

MEMBER

VS