Channawwa W/O Rachayya @ Revayya ... vs The Divisional Manager
2023 Latest Caselaw 9912 Kant

Karnataka High Court

Channawwa W/O Rachayya @ Revayya ... vs The Divisional Manager on 9 December, 2023

       HIGH COURT LEGA L SERVI CES COMMITTEE,
                 DHARWAD BEN CH

               BEFORE THE LOK ADALATH

           IN THE HIGH COURT OF KARNATAKA,
                    DHARWAD BEN CH

    DATED THIS THE 9 T H DAY OF D ECEMBER, 2023

                CONCILIAT ORS PRESENT:

       HON'BLE MR.J USTI CE VIJAYKUMAR A . PATIL
                          AND
           SRI.PRAS HANT MATHAPATI, MEMBER

              M.F.A .No.100020/ 2015 [MVC]
               (Lok A dalat No .1789/ 2023)

BETWEEN:

CHANNAWWA W/O RACHAYYA @ REVAYYA
HIREMATH, AGE:49 YEARS, OCC:PRIVATE MESS
(NOW NIL), R/O:H.NO.4142, KANGRAL GALLI,
BELAGAVI.

                                              ...APPELLANT
(By SRI. SHRIHARSH A. NEELOPANT, ADVOCATE)

AND:

THE DIVISIONAL CONTROLLER,
N.W.K.R.T.C, BELGAUM DIVISION,
BELGAUM.
                                           ...RESPONDENT

(By SRI. P. R. BENTUR, ADVOCATE)

THIS MFA IS FILED U/S.173(1) OF MV ACT, AGAINST THE JUDGMENT & AWARD DATED:07.10.2014, PASSED IN MVC.NO.2753/2011, ON THE FILE OF THE I ADDITIONAL

DISTRICT JUDGE AND MEMBER MOTOR ACCIDENT CLAIM TRIBUNAL-II, BELGAUM, 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.90,000/- (Rupees

Ninety 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. The entire

amount shall be released in favour of the

appellant/claimant on proper identification.

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 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

SVH