Sri Ranganatha T vs The Manager, The Oriental ...
2021 Latest Caselaw 6615 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. 4980/2020 (MV)
                  (Lok Adalat No. 2704/2021)

BETWEEN:

       1. SRI RANGANATHA T
          S/O BAJAJI THIMMAPPA,
          AGED ABOUT 32 YEARS,
          R/AT NO 44, 12TH MAIN, 12TH CROSS,
          DEFENCE COLONY, BAGALUGUNTE,
          BENGALURU 560073
          AND ALSO
          R/AT PILLIGUNDLU VILLAGE,
          DODDERI POST, ANANTHAPUR DISTRICT,
          STATE OF ANDHRAPRADESH 515001
                                                ... APPELLANT

       (BY SRI. VIJAY KUMAR,T ADVOCATE)
AND:
       1. THE MANAGER
          THE ORIENTAL INSURANCE CO. LTD.,
          NO 6, ANNAPOORNA COMPLEX,
          80 FEET ROAD, 3RD BLOCK,
          KORAMANGALA, BENGALURU 560034
                                        2




      2. MR SHARDUL NARAYANA SINGH
         MAJOR, R/AT 101, 1ST FLOOR, 10TH CROSS,
         AGB LAYOUT, HESSARAGHATTA MAIN ROAD,
         BENGALURU 560090                     ... RESPONDENTS

(SRI. JANARDHAN REDDY ADVOCATE FOR R-1)

THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED 08.6.2018 PASSED IN MVC NO.2586/2015 ON THE FILE OF THE MEMBER, MACT, XVIII ADDITIONAL JUDGE, COURT OF SMALL CAUSES, BENGALURU SCCH-4, 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 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.1,40,000/- (Rupees One Lakh Forty 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 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