Smt Vimala vs M/S Welfare Food Supply
2021 Latest Caselaw 6572 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 P.S.DINESH KUMAR
                                   &
                    SMT. S.SUSHEELA, MEMBER

                    M.F.A.No. 338/2021 (MV)
                   (Lok Adalat No. 2912/2021)

BETWEEN:
1.  SMT. VIMALA
    W/O. LATE SUNDAR RAJ,
    AGED ABOUT 43 YEARS,

2.     S.RAJASHEKAR,
       D/O. LATE. S.SUNDAR RAJ,
       AGED ABOUT 30 YEARS,

3.     KUMARI. S.RAJESHWARI,
       S/O. LATE. S. SUNDAR RAJ,
       AGED ABOUT 27 YEARS,

ALL ARE R/O:
KAMMASANDRA VILLAGE & POST,
BANGARPET TALUK,
KOLAR DISTRICT.
                                                ... APPELLANTS
(BY SRI. KAILAS SHANKAR P S, ADVOCATE)


AND:
1.     M/S. WELFARE FOOD SUPPLY
       NO.85/1, SRI. ANJANADRI COMPLEX SHOP,
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      OPPOSITE TO M.G.COMPLEX,
      APMC YARD, YESHWANTHPUR,
      BANGALORE - 560 022
      REPRESENTED BY ITS PROPRIETOR

2.    THE MANAGER,
      BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD.,
      GOLDEN HEIGHTS, 4TH FLOOR,
      59TH 'C' CROSS,
      4TH M BLOCK, RAJAJINAGAR,
      BANGALORE - 560 010.

                                                    ... RESPONDENTS

(BY SRI. B PRADEEP, ADVOCATE FOR R2)

THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED 10.02.2020 PASSED IN MVC NO. 3409/2018 ON THE FILE OF THE IV ADDITIONAL JUDGE AND ACMM, COURT OF SMALL CAUSES, BENGALURU SCCH-6, 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 Appellants - Claimants 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 appellants/claimants (being authorized by the appellants/claimants to sign) and the learned

advocate appearing for the respondent - Insurance Company and its authorized officer is filed. The appellants-claimants have agreed to receive and the respondent-Insurance Company has agreed to pay a lump-sum of Rs.2,60,000/- (Rupees Two Lakhs and Sixty Thousand 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 apportionment, deposit and release of the enhanced compensation amount shall be made in terms of the Judgment and Award passed by the Claims Tribunal.

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

RN