Karnataka High Court
V Chakradhar vs The Managing Director on 13 July, 2024
1
HIGH COURT LEGAL SERVICES COMMITTEE, BENGALURU
BEFORE THE NATIONAL LOK ADALAT
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF JULY 2024
CONCILIATORS PRESENT:
THE HON'BLE SRI JUSTICE K.V. ARAVIND
&
SRI I. S. PRAMOD CHANDRA, MEMBER
M.F.A.No.3704/2023 (MV)
(Lok Adalat No.2614/2024)
BETWEEN
V CHAKRADHAR,
S/O SRI VENKATESH,
AGED ABOUT 16 YEARS,
SINCE MINOR REPRESENTING BY HIS MOTHER
AND NATURAL GUARDIAN SMT. V RADHA,
W/O SRI N VENKATESH,
R/AT NO.42, 1ST MAIN, 1ST CROSS,
NEAR AMRUTHE COLLEGE,
KASAVANAHALLI,
CARMELLARAM POST,
BENGALURU - 35.
...Appellant
(BY SRI NAIK KRISHNA VENKATRAMAN, ADVOCATE)
AND
THE MANAGING DIRECTOR
BMTC,
K H ROAD,
2
SHANTHINAGAR,
BENGALURU-27.
REGISTERED OWNER OF BMTC BUS
BEARING NO.KA-57-F-3405.
......Respondent
(BY SRI DABALI FAKKIRAPPA SHIDRAMAPPA, ADVOCATE) THIS MFA IS FILED U/S.173(1) OF MV ACT, AGAINST THE JUDGMENT AND AWARD DT.15.11.2022 PASSED IN MVC NO.1905/2021 ON THE FILE OF THE XXIV ADDITIONAL SMALL CAUSES JUDGE AND ACMM, MEMBER, MACT, BENGALURU, (SCCH-26), PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT OF COMPENSATION.
THIS APPEAL COMING ON FOR CONCILIATION BEFORE NATIONAL 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 - BMTC along with its representative are present.
2. After prolonged negotiations, the matter is settled. 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 - BMTC and its authorized 3 officer is filed. The appellant-claimant has agreed to receive and the respondent - BMTC has agreed to pay a lump-sum of Rs.1,50,000/- (Rupees One Lakh Fifty Thousand only), in addition to what has been awarded by the Tribunal, in full and final settlement of the claim.
3. The Respondent - BMTC 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 released 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 THM