Sri M Vinod Kumar vs The Oriental Insurance Company ...
2021 Latest Caselaw 6666 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. 4111/2020 (MV)
                 (Lok Adalat No. 2680/2021)

BETWEEN:

    SRI M VINOD KUMAR
    S/O VITTALA KUNDAR
    AGED ABOUT 47 YEARS
    RESIDING AT NO.32,
    VIJAYASHREE LAYOUT
    HULIMAVU
    BANNERUGATTA ROAD
    BENGALURU-560076.

    PERMANENT ADDRESS
    NO.29-19 SHIVA KRUPA
    SASITHOTA MALPE
    BEHIND GEETHA SAW MILL
    POST MALPE
    UDUPI-576108.

                                               ... APPELLANT

           (BY SRI. GIRIMALLAIAH, ADVOCATE)
                                   2




AND:
       1. THE ORIENTAL INSURANCE COMPANY LTD.,
          REGIONAL OFFICE,
          T. P. HUB
          NO.44/45, LEO SHOPPING COMPLEX
          RESIDENCY ROAD
          BENGALURU-560023
          BY ITS MANAGER

       2. SRI. PRASAD BALLAL
          S/O LATE SUBODH BALLAL
          M/S SUGAMA TOURIST
          NO.237, A/1, HOSUR MAIN ROAD
          BOMMASANDRA INDUSTRIAL AREA
          BENGALURU-560099.
                                                   ... RESPONDENTS

(BY SRI. ASHOK N PATIL ADV., FOR R-1)

THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED 12.12.2019 PASSED IN MVC NO.5534/2018 ON THE FILE OF THE X ADDITIONAL JUDGE, COURT OF SMALL CAUSES, BENGALURU (SCCH-16), 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.1,50,000/- (Rupees One Lakh Fifty 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