Manjunatha N vs The Depot Manager
2023 Latest Caselaw 9031 Kant

Karnataka High Court

Manjunatha N vs The Depot Manager on 1 December, 2023

                                1

HIGH COURT LEGAL SERVICES COMMITTEE, BENGALURU
            BEFORE THE LOK ADALAT

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 01ST DAY OF DECEMBER 2023

                  CONCILIATORS PRESENT:

THE HON'BLE MR. JUSTICE T.G.SHIVASHANKARE GOWDA
                                &
         SMT. PARINEETA S. CHANAL, MEMBER

                   M.F.A.No. 3056/2022 (MV)
                  (Lok Adalat No. 2294/2023)
  BETWEEN:
  Manjunatha N., Now aged 36 years,
  S/o Neelappa, Coolie work, Arekatte,
  Sogane Village,
  Shivamogga - 577 201.                          ...APPELLANT
        (BY SRI. K. VISHWANATHA POOJARY, ADVOCATE)
  AND
  The Depot Manager,
  KSRTC Bus No.KA-06/F-984,
  Turuvekere Depot,
  Tumkur District-572 101.                     ...RESPONDENT

Note: Respondent No.1 before the Tribunal has been deleted by the Tribunal. Hence, respondent No.1 Before the Tribunah has not made party In this appeal.

(BY SRI. F.S. DABALI, ADVOCATE)

MFA FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED 08.02.2018 PASSED IN MVC NO. 737/2016 ON THE FILE OF THE III ADDL. DISTRICT JUDGE AND MACT-III, SHIVAMOGGA, PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT OF COMPENSATION.

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

CONCILIATION ORDER The learned Counsel appearing for the Appellant - Claimant is present.

The learned Counsel appearing for the Respondent - Corporation 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-Corporation and its authorized officer is filed. The appellant-

claimant has agreed to receive and the respondent-Corporation has agreed to pay a

lump-sum of Rs.1,20,000/- (Rupees One Lakh Twenty Thousand only), in

addition to what has been awarded by the Tribunal, in full and final settlement

of the claim.

3. 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.

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*