Smt D Roopa vs The Managing Director
2024 Latest Caselaw 3966 Kant

Karnataka High Court

Smt D Roopa vs The Managing Director 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. 4283/2022 (MV)
                     (Lok Adalat No. 723/2024)
  BETWEEN:
  Smt. D. Roopa
  W/o K.J. Paul Simon,
  Aged about 51 years,
  R/o No.2031, Church Road,
  Bangarpete, Now R/a
  2nd Cross, Karanjikatte,
  Kolar Town - 563 101.                                  ...APPELLANT
                   (By Sri. P.S. Kailas Shankar, Advocate)

  AND:
  The Managing Director,
  Karnataka State Road
  Transport Corporation,
  K.H. Road, Shanthinagar,
  Bangalore and also at
  K.S.R.T.C., Kolar Division,
  Kolar, by its Divisional Controller.               ...RESPONDENT

(By Sri. Nagaraja K., Advocate)

MFA FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED 28.03.2018 PASSED IN MVC NO. 307/2015 ON THE FILE OF THE MACT AND II ADDL. SENIOR CIVIL JUDGE, KOLAR, 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. 3,00,000/- (Rupees Three

Lakhs 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