Mr Karim vs The Managing Director K S R Tc
2022 Latest Caselaw 4583 Kant

                           1

HIGH COURT LEGAL SERVICES COMMITTEE, BENGALURU
         BEFORE THE MEGA LOK ADALAT

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 12th DAY OF MARCH, 2022

                CONCILIATORS PRESENT:

        THE HON'BLE MRS. JUSTICE S.SUJATHA
                          &
          SMT. MANJULA N TEJASWI, MEMBER

                M.F.A.No. 3784/2021 (MV)
                (Lok Adalat No. 842/2022)

  BETWEEN

  MR. KARIM, NOW 48 YEARS,
  S/O LATE USMAN,
  R/AT KOLPE HOUSE, KONALU POST AND
  VILLAGE, PUTTUR TALUK, DAKSHINA
  KANNADA DISTRICT-573 201.                 ... APPELLANT

            (BY SRI. VISHWANATHA POOJARY K., ADVOCATE)
  AND

  1.    THE MANAGING DIRECTOR,
        KSRTC, PUTTUR DIVISION,
        PUTTUR TALUK, DAKSHINA KANNADA
        DISTRICT - 574 201.

  2.    MR. ABDUL HAMEED, AGED MAJOR,
        S/O USMAN SHAFI, R/O KOLPE
        HOUSE, KONALU VILLAGE,
        PUTTUR TALUK, DAKSHINA
        KANNADA DISTRICT-574 201.
                                2

3.    THE MANAGER,
      SHRI RAM GENERAL INSURANCE CO. LTD.,
      E-8, RIICO INDUSTRIAL AREA,
      SITA PURA, JAIPUR,
      RAJASTHAN - 302 022. .         ... RESPONDENTS

(BY SRI. G. LAKSHMEESHA RAO, ADVOCATE FOR R-1)

THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED 25.06.2020 PASSED IN MVC NO.281/2018 ON THE FILE OF THE V ADDL. DISTRICT AND SESSIONS JUDGE & MEMBER, ADDL. MACT-XI, D.K., MANGALURU, SITTING AT PUTTUR, D.K., PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT OF COMPENSATION.

THIS APPEAL COMING ON FOR CONCILIATION BEFORE MEGA LOK ADALAT, THE FOLLOWING CONCILIATION ORDER IS PASSED.

CONCILIATION ORDER

The learned Counsel appearing for the Appellant - Claimant is

present through video conferencing/physical hearing. The learned

Counsel appearing for the Respondent - KSRTC along with its

representative are present.

2. After prolonged negotiations, the matter is settled. A joint memo

signed by the learned advocate appearing for the appellant/claimant

(being authorized by the appellant/claimant to sign) and the learned

advocate appearing for the respondent - KSRTC and its authorized

officer is filed. The appellant-claimant has agreed to receive and the

respondent - KSRTC has agreed to pay a lump-sum of Rs.70,000/- (Rupees

Seventy Thousand only), in addition to what has been awarded by the

Tribunal, in full and final settlement of the claim.

3. The Respondent - Insurance Company 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.

4. The entire enhanced compensation amount shall be released in

favour of the appellant / claimant, on proper identification.

5. This Miscellaneous First Appeal stands disposed of in terms of

the Joint memo. The Judgment and Award of the Tribunal shall stand

modified accordingly. Draw up the Award accordingly.

Sd/-

JUDGE

Sd/-

MEMBER Rbv