Sri A P Sathish vs Sri Siddalingaiah
2021 Latest Caselaw 6711 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. 4708/2020 (MV)
                 (Lok Adalat No.3047/2021)

BETWEEN:

1 . SRI A P SATHISH
    S/O PUTTASWAMY
    AGED ABOUT 30 YEARS,
    R/O APPANAHALLI VILLAGE
    SANTHEBACHALLI HOBLI
    KR PETE TALUK
    MANDYA DISTRICT
    NOW R/AT
    4TH CROSS CHANNABASAVE
    SHWARANAGARA
    TUMAKURU - 572 101

                                               ... APPELLANT

(BY SRI. SATHISHA T, ADVOCATE)
AND:

1.     SRI SIDDALINGAIAH
       S/O SIDDAGANGAIAH,
       AGED ABOUT 48 YEARS,
                                        2




      R/AT NIMBEKATTE
      BIDARE POST, GUBBI TALUK
      TUMAKURU DISTRICT - 572 101
2.    SHRIRAM GENERAL INSURANCE COMPANY LTD.,
      B.H.ROAD, NEAR BHADRAMMA CHOUTRY,
      TUMAKURU
      NOW REPRESENTED BY
      SHRIRAM GENERAL INSURANCE COMPANY LTD.,
      NO.8/5, 2ND FLOOR, INFANTRY ROAD
      BENGALURU - 560 006
                                                  ... RESPONDENTS

(BY SRI. B.C.SHIVANNE GOWDA ADV., FOR R-2)

THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED 19.03.2018 PASSED IN MVC NO. 1028/2016 ON THE FILE OF THE II ADDITIONAL DISTRICT JUDGE AND MACT, TUMAKURU, 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.1,00,000/- (Rupees One Lakh 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