Prashanth Pandu vs New India
2021 Latest Caselaw 6690 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. 6519/2019 (MV)
                   (Lok Adalat No. 2577/2021)

BETWEEN:
       PRASHANTH PANDU
       S/O PARAMESHWAR
       AGEDA BOUT 25 YEARS
       R/O NO.106
       SAMPIGE ROAD
       MALLESHWARAM
       BANGALORE-3
                                                ... APPELLANT
       (BY SRI. VIJAY KUMAR T, ADVOCATE)
AND:
       1. NEW INDIA ASSURANCE CO.LTD,
          BY ITS MANAGER,
          REGIONAL OFFICE,
          NO.2-B, 1ST FLOOR,
          UNITY BUILDING ANNEXE,
          MISSION ROAD,
          BANGALORE - 560 027.

       2. RAMA SWAMY,
          AGED MAJOR,
          NO.22, 4TH CROSS,
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         MADRANAGAR,
         MOODALAPALYA,
         BANGALORE - 72.
                                                      ... RESPONDENTS

(BY SRI. P.B.RAJU, ADVOCATE FOR R1)

THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED:17.12.2015 PASSED IN MVC NO.4604/2014 ON THE FILE OF THE XII ADDITIONAL SMALL CAUSES JUDGE AND MEMBER, M.A.C.T., BENGALURU (SCCH-8), PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT OF COMPENSATION.

THIS APPEAL COMING 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.50,000/- (Rupees 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

RN