B.Shantharaju vs The Divisional Controller
2021 Latest Caselaw 6715 Kant

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   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.4433/2020(MV)
                 (Lok Adalat No.2754/2021)


BETWEEN:

B. SHANTHARAJU,
S/O BASAVASHETTY,
AGED ABOUT 36 YEARS,
R/AT MANGALA VILLAGE,
CHAMARAJANAGAR TQ
AND DISTRICT- 571 441.
                                              ... APPELLANT
(BY SRI. SREENIVASAN M. Y., ADVOCATE)


AND:
THE DIVISIONAL CONTROLLER
OWNER CUM CUSTODIAN INTERNAL
INSURANCE FUND OF KSRTC,
K. H. DOUBLE ROAD,
SHANTHINAGARA,
BENGALURU - 560 027.
                                             ...RESPONDENT

(BY Smt. RADHA B. P., ADVOCATE)

THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED 02.01.2020 PASSED IN MVC NO.267/2015 ON THE FILE OF THE SENIOR CIVIL JUDGE AND CHAMARAJANAGAR, 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.1,00,000/-

(Rupees One Lakhs 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