Chandan vs K Manjunatha
2021 Latest Caselaw 6541 Kant

  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 MRS. JUSTICE S.SUJATHA
                                 &

               SMT. MANJULA N TEJASWI, MEMBER
                   M.F.A.No. 2248/2021 (MV)
                  (Lok Adalat No. 3206/2021)

BETWEEN:

       CHANDAN
       S/O DEVARAJ URS
       AGED ABOUT 28 YEAWRS
       R/AT HONNAVALLI (HOBLI)
       TIPTUR TALUK 572201
                                                 ... APPELLANT

           (BY SRI. K.SHANTHARAJ, ADVOCATE)
AND:
       1. K MANJUNATHA
          S/O H KRISHNAIAH SHETTY
          AGED ABOUT 60 YEARS
          RESIDING AT DOOR NO. 942
          SHANKAR ROAD,
          TIPTUR TOWN 572201

       2. ORIENTAL INSURNACE COMPANY LIMITED
          BY ITS MANAGER
          JAYADEVA COMPLEX B H ROAD,
          TIPTUR 572201
                                               ... RESPONDENTS

(BY SRI. JANARDHAN REDDY ADV., FOR R-2)

THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED 30.01.2021 PASSED IN MVC NO.1100/2015 ON THE FILE OF THE SENIOR CIVIL JUDGE AND JMFC, TIPTUR, PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT OF COMPENSATION.

THIS APPEAL COMING ON CONCILIATION BEFORE MEGA LOK ADALAT, THE FOLLOWING CONCILIATION ORDER IS PASSED.

CONCILIATION ORDER

The learned Counsel appearing for the Appellant - Claimant is

present through video conferencing/Physical Hearing. 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.1,00,000/- (Rupees One Lakh only), in addition to what has

been awarded by the claims 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 of the Tribunal shall stands modified

accordingly. Draw up the Award accordingly.

Sd/-

JUDGE

Sd/-

MEMBER

VS