Lolakshi vs Sathisha
2021 Latest Caselaw 6656 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. 6539/2021 (MV)
                 (Lok Adalat No. 3233/2021)

BETWEEN:

        1. LOLAKSHI
           W/O LATE MAHADEVAPPA
           AGED ABOUT 48 YEARS
           R/O 355, DEVEGOWDA NAGARA
           HASSAN - 573 201

        2. MADHU H M
           S/O LATE MAHADEVAPPA
           26 YEARS
           R/O 355, DEVEGOWDA NAGARA
           HASSAN - 573 201
                                                ... APPELLANTS
           (BY, SRI. GIRISH B BALADARE ADVOCATE)
AND:
        1. SATHISHA
           S/O SIDDEGOWDA
           NEAR RAMA MANDIRA
           H N PURA ROAD, CHANNAPATNA
           HASSAN - 573 201
                                        2




         2. MANAGER SRIRAM GENERAL INSURANCE CO LTD.,
            NO.55, MUNIREESH CHAMBER
            2ND FLOOR, INBRENT ROAD
            BANGALORE - 560 001
                                          ... RESPONDENTS

(BY SRI. B.PRADEEP ADVOCATE FOR R-2)

THIS MFA FILED U/S 173(1) OF MV ACT, AGAINST THE JUDGMENT AND AWARD DT.13.01.2017 IN MVC NO.338/2015 ON THE FILE OF THE PRL. SENIOR CIVIL JUDGE, ADDITIONAL MACT, MEMBER, HASSAN, 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 has agreed to

receive and the respondent-Insurance Company has agreed to pay a

lump-sum of Rs.6,30,000/- (Rupees Six Lakh Thirty 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

VS