Harish S/O. Laxman Nagawadekar vs The Divisional Controller
2022 Latest Caselaw 4372 Kant

          H IG H C O U R T L E GA L S E R V IC ES C O MM IT T E E ,
                           D HA R WA D B EN C H
                      BE F OR E T H E L OK A D A LA T H
                IN T H E H IG H C O U R T OF K A R NA TA K A ,
                            D HA R WA D B EN C H
          DA T ED T H IS T H E 1 2 T H DA Y O F MA R C H , 2 0 2 2
                       CO N C IL IA T OR S PR E S E N T:
                 HON'BLE MRS.JUSTICE K.S. HEMALEKHA
                                      AND
                SMT. ANURADHA R.DESHAPANDE, M E MB ER
                         M.F .A . N o. 1 0 3 7 4 0 / 2 0 1 7
                        L ok A d al at N o .4 3 9 / 2 0 2 2
BE T W E E N:

HA R IS H S / O . L A X MA N NA G A W A D EK A R ,
A G E: 2 5 Y E A R S , O C C : TW O W H E EL E R ,
M EC HA N IC- N O W N IL ,
R / O . N H 4 S ER V IC E R O A D , YA MA NA PU R ,
BE L A G A V I- 5 9 0 0 0 5 .
                                                               ...A P P E L LA N T/ S
(BY SRI.SUBHASH J. BADDI, ADVOCATE)

AND:

THE DIVISIONAL CONTROLLER,
NWKSRTC BELAGAVI,
BELAGAVI DIVISION,
BELAGAVI-590 001.
                                                               ....RESPONDENTS

(BY SRI.M. K. SOUDAGAR, ADVOCATE)

THIS APPEAL IS FILED UNDER SECTION 173(1) OF THE MOTOR VEHICLES ACT, AGAINST THE JUDGMENT AND AWARD DATED 01.09.2016 PASSED IN MVC NO.1290/2013 ON THE FILE OF THE V ADDITIONAL DISTRICT AND SESSIONS JUDGE AND MEMBER MOTOR ACCIDENT CLAIMS TRIBUNAL VI, BELAGAVI, PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION ANDSEEKING 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- NWKRTC along with its

counsel are present.

2. After prolonged negotiations, the matter is

settled. The Appellant-claimant has agreed to receive

and the Respondent- NWKRTC has agreed to pay a

global compensation of Rs.35,000/- (Rupees 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. The said amount shall be released in favour of

the claimant.

4. The Respondent- NWKRTC 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 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

PJ