Sri.H.Mahantesh @ Malathesh S/O. ... vs The Managing Director
2022 Latest Caselaw 4446 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.104597/19 [MV]
               (Lok Adalat No.297/2022)

BETWEEN:

1.    SRI.H.MAHANTESH @ MALATHESH S/O.
      FAKKIRAPPA HAVASI
      AGE : 32 YEARS,
      OCC : AGRICULTURE AND COOLIE WORK,
      R/O. BUDANUR VILLAGE,
      TQ : HADAGALI
      DIST : BALLARI

                                          ...APPELLANT

(BY     SRI.    CHANDRASHEKHAR      M     HOSAMANI,
ADVOCATE)
                        2




AND:

1.   THE MANAGING DIRECTOR
     NWKRTC CENTRAL OFFICE,
     HOSUR ROAD,
     HUBBALI-580 030
     REPTD. BY
     THE DEPOT MANAGER,
     BAGALKOT DIVISION,
     BAGALKOT-587101
     (OWNER AND SELF INSURER OF THE KSRTC BUS
     BEARING REG.NO.KA-29/F-1273)

                                 ...RESPONDENT

(BY SRI.S.C.BHUTI, ADVOCATE)

MFA FILED U/S.173(1) OF MOTOR VEHICLES ACT, 1988, AGAINST THE JUDGMENT AND AWARD DATED 12.07.2019 PASSED IN MVC NO.1677/2016 ON THE FILE OF THE ADDITIONAL SENIOR CIVIL JUDGE AND JUDICIAL MAGISTRATE FIRST CLASS, 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.1,40,000/- (Rupees One

lakh forty 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