Somaram S/O Anandaram Patel vs The Divisional Manager
2022 Latest Caselaw 4478 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.102590/2019 [MV]
             (Lok Adalat No.334/2022)

BETWEEN:

1.   SOMARAM S/O ANANDARAM PATEL
     AGE: 43 YEARS,
     OCC: BUSINESS,
     R/O: #29,
     PINJAR ONI,
     HUBBALLI,
     NOW AT: GANDHI CHOWK,
     DHARWAD.

                                     ... APPELLANT

(BY SRI. CHANDRASHEKHAR.S.NAGASHETTI,
ADVOCATE)
                         2




AND:

1.   THE DIVISIONAL MANAGER
     NWKRTC,
     NEW BUS STAND,
     P.B.ROAD,
     DHARWAD.

                                   ...RESPONDENT

(BY SRI. S C BHUTHI, ADVOCATE FOR R1)

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

ACT, AGAINST THE JUDGMENT AND AWARD DATED

30.11.2017 PASSED IN MVC NO.122/2016 ON THE

FILE OF THE II ADDITIONAL SENIOR CIVIL JUDGE

AND MOTOR ACCIDENT CLAIMS TRIBUNAL,

DHARWAD, 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.50,000/- (Rupees fifty

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

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 Vmb