Manager (Legal Dept) vs Mr Ayub
2025 Latest Caselaw 5740 Kant

Karnataka High Court

Manager (Legal Dept) vs Mr Ayub on 18 August, 2025

                                          -1-
                                                        NC: 2025:KHC:32030
                                                  MFA No. 3809 of 2025


               HC-KAR




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 18TH DAY OF AUGUST, 2025

                                        BEFORE
                        THE HON'BLE MRS. JUSTICE P SREE SUDHA
                MISCELLANEOUS FIRST APPEAL NO. 3809/2025 (ECA)


               BETWEEN:

               MANAGER (LEGAL DEPT),
               SHRIRAM GENERAL INSURANCE COMPANY LTD.,
               NO.4/5, S.V.ARCADE, 3RD FLOOR,
               BILEKAHALLI MAIN ROAD,
               OPP. TO BANNERUGHATTA ROAD,
               BENGALURU-560 076,
               REP. BY ITS MANAGER.
                                                              ...APPELLANT
               (BY SRI. ANUP SEETHARAM RAO., ADVOCATE)
               AND:

               1.    MR AYUB,
                     AGED ABOUT 30 YEARS,
                     W/O MR. REHAMATHULLA,
                     RESIDENT OF RAJEEV GANDHI NAGAR,
Digitally
                     TUMAKURU TOWN, KASABA HOBLI,
signed by            TUMAKURU TALUK PIN-572 105.
MADHURI S
Location:      2.    MR. ASLAM,
High court           AGED ABOUT 46 YEARS,
of Karnataka         S/O MR. MAQBUL,
                     RESIDENT OF BADAGI KOPPALU,
                     KUSHALNAGAR, SAKALESHPURA TALUK,
                     HASSAN DISTRICT PIN-571 234.
                                                           ...RESPONDENTS

               (BY SRI. MALLIKARJUN .B RYAKHA, ADVOCATE FOR R1)
                              -2-
                                          NC: 2025:KHC:32030
                                       MFA No. 3809 of 2025


HC-KAR




     THIS MFA IS FILED U/S 30(1) EMPLOYEE COMPENSATION
ACT AGAINST THE JUDGMENT AND AWARD DATED 20.12.2024
PASSED IN ECA NO. 14/2020 ON THE FILE OF THE PRL.
SENIOR CIVIL JUDGE AND CJM, TUMAKURU, AWARDING
COMPENSATION OF RS.9,98,304 WITH INTEREST AT 12
PERCENT PA. FROM 25.02.2020 TILL REALIZATION.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:     HON'BLE MRS. JUSTICE P SREE SUDHA

                     ORAL JUDGMENT

This appeal is filed by the appellant/claimant under

Section 173(1) of Motor Vehicles Act, 1988 challenging the

judgment and award dated 20.12.2024 passed in

ECA No. 14/2020 on the file of the Prl. Senior Civil Judge

and CJM, Tumakuru, to examine and modify the award

and to assess the compensation.

2. Learned counsel for the appellant submits that

the appellant who is a workman sustained injuries and

filed claim petition, claiming compensation of Rs.10 lakhs

and the tribunal granted Rs.9,98,304/- with interest at the

rate of 12% p.a., from 20.5.2020, i.e., one month

subsequent to the accident till the realization.

NC: 2025:KHC:32030

HC-KAR

3. During the pendency of the appeal, both parties

appeared before the Court along with their counsels and

filed joint compromise petition under XXIII Rule 3 of the

CPC.

4. Learned counsel for both sides are present.

Vakalath filed by learned counsel for respondent No.1

before this court, is hereby accepted.

5. Submission of both the parties is placed on

record.

In view of joint compromise between the parties and

in terms of the compromise, this appeal is disposed of .

SD/-

(P SREE SUDHA) JUDGE

AKV