Sri S Muniswamy vs M/S Suguna Poultry Farm Ltd
2021 Latest Caselaw 6708 Kant

                              1

     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 B. VEERAPPA
                             &
              SRI. M.N. UMASHANKAR, MEMBER

                   M.F.A.No.4805/2020 (MV)
                  (Lok Adalat No.2844/2021)

BETWEEN
SRI S MUNISWAMY
S/O S GURURAPPA
AGED ABOUT 57 YEARS
R/O NO.2-82 KEELAPALLE VILLAGE
GANGAVARAM MANDAL
CHITTOR DIST., ANDHRA PRADESH.
                                              ... APPELLANT
(BY SRI. KAILAS SHANKAR P.S., ADVOCATE)

AND
1.    M/S SUGUNA POULTRY FARM LTD
      COLLEGE ROAD
      DODDAGATTIGANABI VILLAGE, HOSAKOTE TALUK
      BANGALORE RURAL DIST.

2.    THE MANAGER
      THE SBI GENERAL INSURANCE CO LTD.,
      RUKMANI TOWERS, PLOTFORM ROAD,
                                      2

     SHESHADRIPURAM,
     BANGALORE-560020.
                                                       ...RESPONDENTS

(BY SRI. B. PRADEEP., ADVOCATE FOR R1;

SRI. SHRIDHARA K., ADVOCATE FOR R2)

MFA FILED U/S.173(1) OF MV ACT, AGAINST THE JUDGMENT AND AWARD DT.04.02.2020 PASSED IN MVC NO.1504/2018 ON THE FILE OF THE VIII ADDITIONAL SMALL CAUSES JUDGE AND ACMM (SCCH-5), BENGALURU C/C XXIV ADDITIONAL SMALL CAUSE JUDGE AND ACMM, MEMBER, MACT, BENGALURU, 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. 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. 6,50,000/- (Rupees Six Lakhs Fifty Thousand only)

in addition to what has been awarded by the 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. Apportionment, deposit and release of the entire 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 off in terms of

the Joint Memo. The Judgment and Award of the Tribunal shall stand

modified accordingly. Draw up the Award accordingly.

Sd/-

JUDGE

Sd/-

MEMBER

NM/-