Mohammed Jafar Abdulrashid Mulla vs The Divisional Controller
2022 Latest Caselaw 4511 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.103741/2017 [MV]

             (Lok Adalat No.333/2022)


BETWEEN:

1.   MOHAMMED JAFAR ABDULRASHID MULLA,
     AGE: 24 YEARS,
     OCC: SUPERVISOR (CIVIL WORK)- NOW NIL,
     R/O: 133, T.V. ROAD, YAMANAPUR,
     BELAGAVI-590005.

                                        ... APPELLANT
(BY SRI. SUBHASH J. BADDI.,ADVOCATE)

AND:


1.   THE DIVISIONAL CONTROLLER
                         2




   NWKSRTC BELAGAVI,
   BELAGAVI DIVISION,
   BELAGAVI-590001.


                                 ...RESPONDENT

(BY SRI. M K SOUDAGAR, ADVOCATE FOR R1)

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

ACT, AGAINST THE JUDGMENT AND AWARD DATED

01.09.2016 PASSED IN MVC NO.1291/2013 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 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.32,000/- (Rupees thirty

two 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