G S LOKESHWARAPPA Vs. MANAGEMENT OF KSRTC

JUDGEMENT

(-1.) 1. Ms.H.R.Renuka, learned counsel for respondent - Karnataka State Road Transport Corporation states that she has received instructions from her client -Karnataka State Road Transport Corporation to settle the dispute with Sri G.S.Lokeshwarappa for a total sum of Rs.70,000/ -. This figure has been agreed upon by the counsel for Sri G.S.Lokeshwarappa.

(-1.) 2. These appeals are accordingly disposed of with a direction to the Karnataka State Road Transport Corporation to pay a sum of Rs.70,000/ - (Rupees seventy thousand only) in full and final settlement of all the claims of Sri G.S.Lokeshwarappa within four weeks from today.