R P Udaya S/O Rama vs The Divl Controller Ksrtc on 31 August, 2009

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Karnataka High Court

R P Udaya S/O Rama vs The Divl Controller Ksrtc on 31 August, 2009

HIGH COURT LEGAL SERVICES COMMITTEE, BANGALORE
BEFORE THE LOK ADALAT
IN THE HIGH COURT OF KARNATAKA AT BANGALQ'§§ﬂEE 
DATED THIS THE 31st DAY OF AUGUST  " %
CONCILIATORS PRESENT: %% ' A  % T 1

HOIVPBLE MRS.JUS'1'ICE 3.viS,NAGA;RA,TTi_NA'   'V   I I'
AND   " = . .  '
sRI.E.R.D1wAKAR,_ MEIAEER

Miscellaneous First AppS?al:;yMO.72"S0
Lok Adalat No.«1'i'0()__l 2009 ' V

BETWEEN:

R.P.UDAYA, S/ORAMA, V
AGED ABOUT 23 YEARS, A  

R/O.CHIKKENSAL----ROA-9;' *1; ;;«.. ..

KUNDAPURA.  APPELLANT
(ET. SRI.'nEAHE;SH  ADVOCATE}

AND: ' A " '

I.  ~ A. THE IEI/IS_IONAL CONTROLLER,

 K.S.R;'T.CL--.,"MANGALEJRE.
2. 'THE LIi51*JI:S'§(a).NISLLZQNTROLLER,
K.S.R._'_I'«.C.'; RATACIIOOR. .. RES?0NDENTS

(BY SR1. ..;«*.S.DABALx AND N.B.PA'i'IL, ADVS. FOR R1 AND R2)

 ""r_ MFA PILEDU/S.1?3(1} OF MV ACT AGAINST THE JUDGMENT AND AWARD

,D£:\'i"E1:iS.vV3]'r£,'.2_O07 PASSED IN MVC NO.1272/2004 ON TEIE EILE OF THE CIVIL
  J_UD_{}E. (S.R.DIT.) 85 MACT, KUNDAPURA, PARTLY ALLOWING THE CLAIM PETITION
 . §'v'OR_ COMRERSATION AND SEEKING ENHANCEMENT OF COMPENSATION.

   THIS APPEAL COMING ON FOR COISCILIATION BEFORE LOK ADALAT AETER

. @.BEI'i'!,G REFERRED VIDE COURT ORDER DATED 11/S/2009, TEE EOLLOWINO
 ORDER IS PASSED.



CONCILIATION ORDER

The learned counsel for the appellant and the leamedeounsel

for respondent--KSR'I' C along with the representative are'  p

2. After Protracted negotiations, th5»A»vn1atte.1*""is«.::i'B¢ttledV. F16. appellant has agreed to receive and .

agreed to pay a global compensation"~Qf Rsi.'4=0i,OOO/ lilortf' Thousand only), in addition to arnount by the Tribunal, in full and ﬁnal settleinent A joint memo is ﬁled on behalf of the pa1"ties to"fhisl':effec:é:.__i

3. The '"has'i agreed to deposit the said amount, within date of preparation of award, failing shall carry interest at the rate of 9% p.al.'fro1n'thVe "default, till the date of payment. A," -

he "-..__said" enhanced compensation shall be apportioned T 'T Respondents 1 and 2 as per the ﬁndings of the Tribunal. ﬁr

5. This miscellaneous first appeal stands disposed of in terms of the Joint Memo. The award of the Tribunal shall stand.vl_im_:cdiﬁed accordingly. Draw up the Award accordingly.

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Karnataka High Court

R P Udaya S/O Rama vs The Divl Controller Ksrtc on 31 August, 2009