Karnataka High Court
Henry George Katary vs National Insurance Co Ltd on 18 December, 2021
Bench: Lok Adalath
1
HIGH COURT LEGAL SERVICES COMMITTEE, BENGALURU
BEFORE THE MEGA LOK ADALAT
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF DECEMBER, 2021
CONCILIATORS PRESENT:
THE HON'BLE MR. JUSTICE G.NARENDAR
&
SRI. VIJAYKUMAR A. PATIL, MEMBER
M.F.A.No.3292/2021 (MV)
(Lok Adalat No.2795/2021)
BETWEEN:
HENRY GEORGE KATARY
S/O. LAZARUS KATARY
NOW AGED ABOUT 83 YEARS,
RESIDING AT NO.1002-C BLOCK,
AISHWARYA EXCELLENCY APARTMENT
OLD MADRAS ROAD,
OPP TO TIN FACTORY,
VIJINAPURA, BANGALORE NORTH,
BANGALORE -560 016
... APPELLANT
(BY SRI. RANGEGOWDA N.R, ADVOCATE)
AND:
1. NATIONAL INSURANCE CO. LTD.,
T.P. HUB, NO.114,
2
SUBHARAM COMPLEX,
M.G.ROAD,
BANGALORE- 560 001.
2. VENKATA RAMANA REDDY GUJJULA
S/O. G.THIUPAL REDDY
NO.120, 5TH CROSS ROAD,
KPN EXTENSION,
BANGALORE- 560 002.
... RESPONDENTS
(BY SRI. JANARDHAN REDDY, ADVOCATE FOR R1)
THIS MFA FILED U/S 173(1) OF MV ACT, AGAINST THE
JUDGMENT AND AWARD DATED:19.09.2019, PASSED IN
MVC NO.3119/2018, ON THE FILE OF THE MEMBER PRL. MACT, COURT
OF SMALL CAUSES, BENGALURU SCCH-1, PARTLY ALLOWING THE
CLAIM PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT
OF COMPENSATION.
THIS APPEAL COMING ON FOR CONCILIATION BEFORE MEGA
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 -
Insurance Company 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 - Insurance Company and its
authorized officer is filed. The appellant-claimant has agreed to receive
and the respondent-Insurance Company has agreed to pay a lump-
sum of Rs.50,000/- (Rupees Fifty Thousand only), in addition to what
has been awarded by the Tribunal, in full and final settlement of the
claim.
3. 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% 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
PK
