Sri Sharanau @ Sharanabasappa vs The Divisional Controller
2022 Latest Caselaw 4328 Kant

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HIGH COURT LEGAL SERVICES COMMITTEE, KALABURAGI
              BEFORE THE LOK-ADALAT

           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

       DATED THIS THE 12TH DAY OF MARCH, 2022
                CONCILIATORS PRESENT

       THE HON'BLE MR. JUSTICE K.SOMASHEKAR
                           AND
                 SRI. A.M.PATIL, MEMBER
                M.F.A. 200047/2021 (MV)
                 Lok Adalat No.125/2021
Between:
Sri Sharanu @ Sharanabasappa
S/o Parameshwar Melkundi,
Age: 28 years, Occ: Agriculture Now nil,
R/o Kolkur Village, Tq: Jewargi,
Dist: Kalaburagi-585 310
                                              ... Appellant
(By Sri Anand Ture, Advocate)

And:

The Divisional Controller,
NEKRTC, Sarige Sadan,
Opp: KBN Hospital,
Station Road, Kalaburagi-585 102
                                            ... Respondent

(By Smt. Sangeetha Bhadrashetty, Advocate)

This Miscellaneous First Appeal is filed under Section 173(1) of M.V.Act, praying to allow the appeal by modifying the impugned judgment and award dated

20.02.2018 passed by the Senior Civil Judge and JMFC Jewargi in MVC No.19/2016 and consequently to enhance the compensation.

This appeal coming on for Conciliation before Lok Adalat, this day, the following order is passed:

CONCILIATION ORDER

The learned counsel for the appellant/claimant 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.2,35,000/- (Rupees Two Lakh Thirty

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.

Same is accepted.

3. Entire enhanced amount shall be released in

favour of the 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

swk