Shivakka D/O Hanumanthappa ... vs The Depot Manager
2022 Latest Caselaw 4374 Kant

     HIGH COURT LEGAL SERVICES COMMITTEE,
               DHARWAD BENCH

            BEFORE THE LOK ADALATH

        IN THE HIGH COURT OF KARNATAKA,
                 DHARWAD BENCH

     DATED THIS THE 12 T H DAY OF MARCH, 2022

             CONCILIATORS PRESENT:

       HON'BLE MRS.JUSTICE K.S. HEMALEKHA
                       AND
     SMT. ANURADHA R.DESHAPANDE, MEMBER

            M.F.A.No.100098/2021 [MV]
             (Lok Adalat No.2283/2021)

BETWEEN:

1.   SHIVAKKA D/O HANUMANTHAPPA YADALLI
     ALIAS YADEHALLI, AGE: 23 YEARS,
     OCC.AGRICULTURE AND COOLIE (NOW NIL),
     R/O.GUTTAL-581108
     TQ.HAVERI, DIST: HAVERI.

                                     ... APPELLANT

(BY SRI. CHANDRASHEKHAR M HOSAMANI, ADV.)

AND:

1.   THE DEPOT MANAGER
     RANEBENNUR KSRTC DEPOT,
     MAGOD ROAD,
                        2




   RANEBENNUR-581115
   DIST.HAVERI

                                  ...RESPONDENT

(BY SMT. VAISHALI, K.KALADAGI, ADV.)

MFA FILED U/S.173 (1) OF MOTOR VEHICLES

ACT, 1988, AGAINST THE JUDGMENT AND AWARD

DATED 01.09.2020 PASSED IN MVC NO.1344/2017

ON THE FILE OF THE PRINCIPAL SENIOR CIVIL JUDGE

AND ADDITIONAL MOTOR ACCIDENT CLAIMS

TRIBUNAL, RANEBENNUR, PARTLY ALLOWING THE

CLAIM PETITION FOR COMPENSATION AND SEEKING

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- 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.55,000/- (Rupees Fifty 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- 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 Vmb