Priya vs Icici Lombard General Insurance ...
2021 Latest Caselaw 6552 Kant

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   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 B. VEERAPPA
                            &
             SRI. M.N. UMASHANKAR, MEMBER

                  M.F.A.No.1617/2021 (MV)
                 (Lok Adalat No.3043/2021)

BETWEEN
PRIYA
S/O THIMMAIAH
AGED ABOUT 26 YEARS
R/AT SULTHAN BUILDING
3RD CROSS, R K LAKE VIEW
VIDYANAGAR
BANGALORE - 560 099

PERMANENT ADDRESS
3/140 A, CHINNA PILLAYAR
KOIL STREET
THENKUCHIPALAM
VILLUPURAM POST
TAMILNADU - 605 602
                                             ... APPELLANT
(BY SRI. JAGADEESH H.T., ADVOCATE)
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AND
1.    ICICI LOMBARD GENERAL
      INSURANCE CO. LTD.,
      9TH FLOOR, THE ESTATE
      121, DICKENSON ROAD
      M G ROAD,
      BANGALORE - 560 001.

2.    SHIVASSHARANAYYA PATIL
      S/O RAMANAGOUD
      NO.101, 1ST CROSS,
      VBC EXTEN
      HORAMAVU, BANSAWADI
      BANGALORE - 5600064

3.    THE MANAGER
      RELIANCE INSURANCE
      COMPANY LTD.,
      1ST FLOOR, KRUTHIKA ARCADE
      N R CIRCLE
      HOLENARSHIPURA ROAD
      HASSAN - 573 201.
                                          ...RESPONDENTS

(BY SRI. B.C. SHIVANNE GOWDA, ADVOCATE FOR R1)

MFA FILED U/S.173(1) OF MV ACT, AGAINST THE JUDGMENT AND AWARD DT. 15.11.2018 PASSED IN MVC NO.4376/2017 ON THE FILE OF THE MEMBER, PRL. MACT, CHIEF JUDGE, COURT OF SMALL CAUSES, BENGALURU, 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. 1,75,000/- (Rupees One Lakh Seventy Five

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 off 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

NM/-