Shri.Kadappa vs Shri.Shivagouda
2021 Latest Caselaw 6583 Kant

           HIGH COURT LEGAL SERVICES COMMITTEE
                     DHARWAD BENCH

                   BEFORE THE LOK ADALAT

              IN THE HIGH COURT OF KARNATAKA
                      DHARWAD BENCH

         DATED THIS THE 18TH DAY OF DECEMBER, 2021

                   CONCILIATORS PRESENT

           THE HON'BLE MR. JUSTICE RAVI V.HOSMANI
                             AND
            SHRI MRUTYUNJAY TATA BANGI, MEMBER


       MISCELLANEOUS FIRST APPEAL NO.101834/2016 (MV)
                  LOK ADALAT NO.1408/2018


BETWEEN:

SHRI KADAPPA
S/O BASAVANNI BASTAWAD,
AGE: 36 YEARS, OCC: NOW NIL,
R/O: BENIWAD-591309,
TQ: HUKERI, DIST: BELAGAVI.

                                               ...APPELLANT.

(BY SMT. SUNANDA P PATIL, ADVOCATE.)


AND:

1 . SHRI.SHIVAGOUDA
    S/O BASAPPA TOPAGOL,
    AGE: 38 YEARS, OCC: BUSINESS,
    R/O: JAINAPUR-591226,
    TQ: CHIKODI, DIST: BELAGAVI,

   (OWNER OF HERO HONDA SPLENDOR
   MOTORCYCLE NO.KA-23/EB-8534).
                                2




2 . THE DIVISIONAL MANAGER,
    UNITED INDIA INSURANCE CO. LTD.,
    MARUTI GALLI, BELAGAVI-591001,

                                              ...RESPONDENTS.

(BY SHRI M.K.SOUDAGAR, ADVOCATE, FOR R2; R.1 - NOTICE SERVED.)

THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER SECTION 173 (1) OF MOTOR VEHICLES ACT, 1988, PRAYING TO MODIFY JUDGMENT AND AWARD DATED 01.03.2016 PASSED IN MVC NO.615/2015 ON THE FILE OF THE MEMBER, ADDITIONAL MOTOR ACCIDENT CLAIMS TRIBUNAL, HUKKERI, BY ENHANCING COMPENSATION, ETC.,.

THIS APPEAL COMING ON FOR CONCILIATION BEFORE LOK ADALAT AFTER BEING REFFERED BY THE COURT, THE FOLLOWING CONCILIATION ORDER IS PASSED:

CONCILIATION ORDER

Learned counsel for claimant and representative of

Insurance Company along with its counsel are present.

2. After prolonged negotiations, matter is settled.

Claimant has agreed to receive and the Insurance Company

has agreed to pay a global compensation of Rs.1,35,000/-

(one lakh thirty-five thousand rupees 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. Same is accepted.

3. The said amount shall be released in favour of

claimant.

4. Insurance Company has agreed to deposit the

said amount before 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.

5. Miscellaneous First Appeal stands disposed of in

terms of Joint Memo. Award of Tribunal shall stand modified

accordingly. Draw up the award accordingly.

Sd/-

JUDGE

Sd/-

MEMBER Mrk/-