Smt. Hamida W/O Rafiksab Jamdar ... vs The Divisional Manager
2022 Latest Caselaw 4355 Kant

   IN THE HIGH COURT LEGAL SERVICES COMMITTEE,
   HIGH COURT OF KARNATAKA, KALABURAGI BENCH,
              BEFORE THE LOK-ADALAT
       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.NO.200798/2017 (MV)
             LOK ADALAT NO.174/2022
BETWEEN:
01. SMT. HAMIDA W/O RAFIKSAB JAMADAR
     AGE: 41 YEARS OCC: HOUSEHOLD WORK
02. KHALIL S/O RAFIKSAB JAMADAR
     AGE: 25 YEARS OCC: NIL
03. SADDAM S/O RAFIKSAB JAMADAR
     AGE: 23 YEARS OCC: NIL
     ALL R/O: NANDYAL TQ: VIJAYAPURA-586 101.
                                    ... APPELLANTS
(BY SRI.KOUJALAGI CHANDRAKANT LAXMAN, ADV.,)
AND:
THE DIVISIONAL MANAGER, NEKRTC
KALABURAGI -585 102.               ... RESPONDENT

(BY SMT. SANGEETA BHADRASHETTY, ADVOCATE) THIS MFA IS FILED UNDER SECTION 173 (1) OF MV ACT, PRAYING TO ALLOW THE APPEAL, MODIFY THE IMPUGNED JUDGMENT AND AWARD DATED 13.02.2014 PASSED BY THE COURT OF THE III ADDITIONAL SESSIONS JUDGE AND MACT IV VIJAYAPURA AT VIJAYAPUR IN MVC.NO.919/2013 AND ENHANCE THE COMPENSATION AS PRAYED FOR.

THIS APPEAL COMING ON FOR CONCILIATION BEFORE LOK ADALAT THIS DAY, THE FOLLOWING ORDER CAME TO BE PASSED:

CONCILIATION ORDER

Learned counsel for the appellants and the

representative of Respondent - The Divisional Manager,

NEKRTC, Kalaburagi along with its counsel are present.

2. The learned counsel Smt. Sangeeta

Bhadrashetty, is directed to accept notice for the

respondent - NEKRTC.

3. On negotiations, the appellants and the

respondent have settled the matter for lump-sum

compensation of Rs.06,50,000/- (Rupees Six Lakhs Fifty

Thousand Only), in addition to the compensation awarded

by the Tribunal, in full and final settlement of the claim of

the claimants. A Joint Memo is filed on behalf of the parties

to that effect. The same is recorded.

4. The respondent has agreed to deposit the said

amount before the Tribunal within six weeks from the date

of drawing of the 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. Award of the Tribunal with regard to

apportionment, investment and release is maintained.

6. The Miscellaneous First Appeal stands disposed

of in terms of the Joint Memo. The award of the Tribunal

stands modified accordingly. Draw up the award

accordingly.

Sd/-

JUDGE

Sd/-

MEMBER

KJJ