Sri. Vinayak Sadanand Naik vs Shri. Anand Basaprabhu Honnalli
2021 Latest Caselaw 6488 Kant

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          HIGH COURT LEGAL SERVICES COMMITTEE,
                    DHARWAD BENCH

                  BEFORE THE LOK ADALAT

              IN THE HIGH COURT OF KARNATAKA
                      DHARWAD BECNH

             ON THE 18TH DAY OF DECEMBER 2021

                     Conciliators Present

      THE HON'BLE MR. JUSTICE HEMANT CHANDANGOUDAR

                            AND

             SRI.LAXMAN T. MANTAGANI, MEMBER


     MISCELLANEOUS FIRST APPEAL NO.101956 OF 2020 (MV)
                 LOK ADALAT NO.1702/2021
BETWEEN:
SRI. VINAYAK SADANAND NAIK,
AGE: 22 YEARS, OCC: MILK VENDING, NOW NIL,
R/O. H. NO. 7448, SHIVASHAKTI NAGAR,
ANGOL, BELAGAVI-590001
                                             ... APPELLANT
(BY SRI. HARISH MAIGUR, ADVOCATE)

AND
1.      SHRI. ANAND BASAPRABHU HONNALLI,
        AGE: MAJOR, OCC: AUTO DRIVER,
        R/O PLOT NO.469/123,
        SHIVASHAKTI NAGAR,
        ANGOL, BELAGAVI-590001

2.      THE DIVISIONAL MANAGER
        NEW INDIA ASSURANCE COMPANY LTD.,
        DIVISIONAL OFFICE,
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      CLUB ROAD, BELAGAVI-590001
                                                     ... RESPONDENTS

(BY SRI. R. S. ARANI, ADV., FOR R2; R1- NOTICE DISPENSED WITH)

THIS MFA IS FILED UNDER SECTION 173(1) OF THE MOTOR VEHICLES ACT, AGAINST THE JUDGMENT AND AWARD DATED 13/02/2020 IN MVC NO.1237/2018 PASSED BY THE VI-ADDITIONAL DISTRICT JUDGE & M.A.C.T., BELAGAVI, PARTLY ALLOWING THE CLAIM PETITON AND SEEKING ENHANCEMENT OF COMPENSATION.

THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR CONCILIATION BEFORE LOK ADALAT, THE FOLLOWING ORDER IS PASSED:

CONCILIATION ORDER

The learned counsel for the appellant and the

representative of respondent-Insurance Company along with

its counsel are present.

2. After prolonged negotiations, the matter is settled.

The appellant-claimant has agreed to receive and the

respondent-Insurance Company has agreed to pay a global

compensation of Rs.80,000/- (Rupees Eighty Thousand only),

in addition to what has been awarded by the Tribunal, in full

and final settlement of the claim. A joint memo is filed on

behalf of the parties to this effect. The same is accepted.

3. The entire amount shall be released in favour of

the claimant.

4. The respondent-Insurance Company 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% per annum from

the date of default, till the deposit.

5. The Miscellaneous First Appeal stands disposed of

in terms of the Joint Memo. The award of the Tribunal shall

stand modified accordingly. Draw up the award accordingly.

Sd/-

JUDGE

Sd/-

MEMBER yan