Sri. Chandan C vs New India Assurance Company Ltd
2021 Latest Caselaw 6720 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 P.S.DINESH KUMAR

                                 &

                    SMT. S.SUSHEELA, MEMBER


                     M.F.A.No.4557/2020 (MV)
                    (Lok Adalat No.2574/2021)


BETWEEN:
    SRI. CHANDAN C.,
    S/O. CHIKKAMUNIYAPPA,
    AGED ABOUT 22 YEARS,
    R/O. NO.175, KEMPEGOWDANAGAR,
    NEAR RAILWAY STATION,
    6TH WARD, DODDABALLAPURA,
    BENGALURU RURAL DISTRICT - 561 203.
                                                   ... APPELLANT
       (BY SRI. VIJAY KUMAR T, ADVOCATE)
AND:
       1.    NEW INDIA ASSURANCE CO.LTD.,
             REP BY ITS MANAGER,
             REGIONAL OFFICE, NO.2-B, 1ST FLOOR,
             UNITY BUILDING ANNEXE,
             MISSION ROAD,
             BENGALURU - 560 027.

       2.    B.S.SHIVAKUMAR,
             S/O. LATE SUBBARAYAPPA,
             KISSAN MOTOR SERVICE,
                                    2

            NO.76, 3RD MAIN ROAD,
            CHAMARAJPET,
            BENGALURU - 560 018.
                                                      ... RESPONDENTS

(BY SRI. ASHOK N PATIL, ADV FOR R1)

THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED: 08.01.2020 PASSED IN MVC NO.293/2018 ON THE FILE OF THE X ADDITIONAL JUDGE, COURT OF SMALL CAUSES, MACT, 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.1,20,000/- (Rupees One Lakh Twenty 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