Anjali vs The Divisional Controller
2024 Latest Caselaw 3967 Kant

Karnataka High Court

Anjali 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. 4350/2022 (MV)
                   (Lok Adalat No. 719/2024)
  BETWEEN:
  1.    Anjali
        W/o Late Vijay D.,
        Now aged about 28 years.

  2.    Lavanya V.
        D/o Late Vijay D.,
        Now aged about 9 years.

  3.    Vinod V.
        S/o Late Vijay D.,
        Now aged about 11 years.

  4.    Dore T.
        S/o Thapathi Raman,
        Now aged about 52 years.

  5.    Vasantha
        W/o Dore T.,
        Now aged about 45 years.
                                   2

    Appellant No.2 and 3 are minors
    Rep. by N/G and mother
    Appellant No.1. All are R/at
    M.G. Doddi Village,
    Kollegala Taluk,
    Chamarajanagara District.                           ...APPELLANTS

                        (By Sri. Pramod R., Advocate)
    AND:
    The Divisional Controller,
    Owner cum Custodian of
    Internal Insurance Fund of the
    KSRTC Bus No.KA-10/F-0215,
    K.H. Double Road,
    Shanthinagara,
    Bengaluru - 560 027.                            ...RESPONDENT

(By Sri. D. Vijay Kumar, Advocate)

MFA FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED 30.03.2022 PASSED IN MVC NO. 210/2019 ON THE FILE OF THE SENIOR CIVIL JUDGE AND ADDL. MACT, KOLLEGALA, 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. 6,00,000/- (Rupees Six 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 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