Smt. Saroja vs The Divisional Controller
2024 Latest Caselaw 3931 Kant

Karnataka High Court

Smt. Saroja vs The Divisional Controller on 8 February, 2024

                                  1

HIGH COURT LEGAL SERVICES COMMITTEE, BENGALURU
            BEFORE THE LOK ADALAT

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 08TH DAY OF FEBRUARY 2024

                    CONCILIATORS PRESENT:

  THE HON'BLE MR. JUSTICE PRADEEP SINGH YERUR
                                 &
                    SMT. KAVERI, MEMBER
                    M.F.A.No. 1299/2023 (MV)
                     (Lok Adalat No. 725/2024)
  BETWEEN:
  1.     Smt. Saroja
         W/o Krishnegowda,
         Aged about 47 years.

  2.     Krishnegowda,
         S/o Late Rajegowda,
         Aged about 52 years.

  3.     Vimalakshi
         D/o Krishnegowda,
         Aged about 23 years.
  All are R/at Joditattekere
  Village, Kasaba Hobli,
  Hassan Taluk-573 201.                               ...APPELLANTS
                     (By Sri. H.T. Jagadeesh, Advocate)
  AND:
  The Divisional Controller,
  K.S.R.T.C.,
                                          2

      Hassan Division,
      Hassan - 573 201.                                     ...RESPONDENT

(By Sri. K. Nagaraja, Advocate)

MFA FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED 11.10.2022 PASSED IN MVC NO. 1237/2020 ON THE FILE OF THE ADDL. SENIOR CIVIL JUDGE AND ADDL. MACT, HASSAN, 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 Appellants - Claimants is present.

The learned Counsel appearing for the Respondent - K.S.R.T.C. along with its

representative are present.

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

memo signed by the learned advocate appearing for the appellants/claimants

(being authorized by the appellants/claimants to sign) and the learned advocate

appearing for the respondent-Corporation and its authorized officer is filed.

The appellants - claimants have agreed to receive and the respondent -

Corporation has agreed to pay a lump-sum of Rs. 4,44,000/- (Rupees Four

Lakhs Forty Four Thousand only) in addition to what has been awarded by the

Tribunal, in full and final settlement of the claim. Hence, the Joint Memo is

accepted.

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 enhanced compensation amount shall be disbursed in accordance

with the terms and conditions stipulated in the Judgment and Award passed by

the Claims Tribunal.

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