Ravi T vs The Manager
2024 Latest Caselaw 3933 Kant

Karnataka High Court

Ravi T vs The Manager 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. 5674/2023 (MV)
                    (Lok Adalat No. 712/2024)
    BETWEEN:
    Ravi T S/o Late Thimmegowda,
    Aged about 53 years,
    R/at Mandyada Koppalu Village,
    Arakere Hobli,
    Srirangapatna Taluk,
    Mandya District - 571 438.                           ...APPELLANT
                    (By Sri. M.Y. Sreenivasan, Advocate)

    AND:
    The Manager,
    K.S.R.T.C., Main Depot,
    Bannimantapa, Mysore-570 001.                    ...RESPONDENT

(By Sri. F.S. Dabali, Advocate)

MFA FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED 30.03.2023 PASSED IN MVC NO. 231/2020 ON THE FILE OF THE ADDL. SENIOR CIVIL JUDGE AND MEMBER, MACT, SRIRANGAPATANA, 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 - 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 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. 75,000/- (Rupees Seventy

Five 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 entire enhanced compensation amount shall be disbursed 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