The Divisional Controller vs Neha Kouser
2024 Latest Caselaw 19159 Kant

Karnataka High Court

The Divisional Controller vs Neha Kouser on 31 July, 2024

Author: H.T. Narendra Prasad

Bench: H.T. Narendra Prasad

                                                 -1-
                                                                NC: 2024:KHC:30218
                                                           MFA No. 4657 of 2019




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 31ST DAY OF JULY, 2024

                                              BEFORE
                         THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                      MISCELLANEOUS FIRST APPEAL NO. 4657 OF 2019 (MV)
                      BETWEEN:
                      THE DIVISIONAL CONTROLLER
                      KSRTC, KSRTC BUS STAND
                      MANDYA 571401
                      REPRESENTED BY ITS
                      CHIEF LAW OFFICER
                                                                      ...APPELLANT
                      (BY SRI. DABALI F S.,ADVOCATE)

                      AND:
                      1. NEHA KOUSER
                         D/O ALLA BAKSH
                         AGED ABOUT 22 YEAR
                         SINCE DEAD REP BY HER LR'S

                      1(a) SRI. ALLA BAKSH
                           S/O LATE MOHAMMED HAYATH
                           AGE MAJOR
Digitally signed by
HEMALATHA A                MUSLIM BLOCK
Location: HIGH             BAZAR STREET AT MALAVALLI TOWN
COURT OF
KARNATAKA                  MANDYA DISTICT-571430.
                                                                   ...RESPONDENTS
                      (NOTICE TO R1(a) IS SERVED AND UNREPRESENTED)

                           THIS MFA IS FILED UNDER SECTION 173(1) OF MV ACT
                      AGAINST THE JUDGMENT AND AWARD DATED:28.11.2018
                      PASSED IN MVC NO.437/2016 ON THE FILE OF THE I
                      ADDITIONAL   SENIOR    CIVIL     JUDGE,    MACT,   MANDYA,
                      AWARDING COMPENSATION OF RS.20,000/- WITH INTEREST
                                 -2-
                                               NC: 2024:KHC:30218
                                           MFA No. 4657 of 2019




AT 6% P.A. FROM THE DATE OF PETITION TILL THE DATE OF
DEPOSIT IN COURT.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:     HON'BLE MR JUSTICE H.T. NARENDRA PRASAD


                         ORAL JUDGMENT

1. In the light of the decision rendered in MFA

Nos.4490/2018 c/w 2817/2018, this appeal, which has

been filed challenging the very same judgment and decree

of the Tribunal, is also liable to be dismissed.

2. Accordingly, the appeal is dismissed.

3. The amount in deposit, if any, shall be transferred to

the Tribunal for disbursement.

Sd/-

(H.T. NARENDRA PRASAD) JUDGE

DM