Sinchan Guddad vs Suresh J H
2021 Latest Caselaw 6768 Kant

        HIGH COURT LEGAL SERVICES COMMITTEE,
                  DHARWAD BENCH

                 BEFORE THE LOK ADALATH

           IN THE HIGH COURT OF KARNATAKA,
                    DHARWAD BENCH

       DATED THIS THE 18 T H DAY OF DECEMBER, 2021

                 CONCILIATORS PRESENT:

        HON'BLE MR.JUSTICE S. SUNIL DUTT YADAV
                          AND
             SRI.S.S. BADAWADAGI, MEMBER

                M.F.A.No.100352/2021 [MV]
                (Lok Adalat No.2090 /2021)
BETWEEN:

SINCHAN GUDDAD W/O PRAMOD S . HEBBALLI,
AGE: 33 YEARS , OCC.: COMPUT ER PROFESSIONA L,
R/O: 112, 6 T H C MAIN, RAMCO LAYOUT,
VIJAYANAGAR II S TAGE, BEN GALURU, N OW AT
SHIVAPPA GUDDA D, MAHISHI ROAD ,
MALAMADDI, DHA RWAD, REPRESENT ED BY HER
SPECIA L POWER OF ATTORNEY HOLD ER
S.B. HEBBALLI, AD VOCATE, 121, 5 T H MAIN ROAD,
RANICHANNAMMA NAGAR, DHARWAD .
                                           -    APPELLANT
(BY SRI. S.C. HIREMATH, ADVOCATE)

AND:

1.     SURESH J.H S/O HANUMANTHA SETTY J.R,
       AGE-50, HARDWARE AND PAINTS MERCHANTS,
       DVG ROAD, JAGALUR, DIST: DAVANAGERE-577 528.

2.     THE BRANCH MANAGER,
       NATIONAL INSURANCE CO. LTD,
       SHIVA NARADAMUNY PLAZA, MCC BLOCK,
       DENTAL COLLEGE ROAD, PB NO. 74,
                                2




     DAVANAGERE-577 004.
                                             -     RESPONDENTS

(BY SRI. RAJESH B.R, ADVOCATE FOR R2, NOTICE TO R1 IS DISPENSED WITH)

THIS APPEAL IS FILED UNDER SECTION 173(1) OF THE MOTOR VEHICLES ACT, 1988 CHALLENGING THE JUDGMENT AND AWARD DATED 22.05.2020 PASSED IN M.V.C. NO. 148/2017 PASSED BY THE III ADDL. SR. CIVIL JUDGE AND MACT, DHARWAD & ETC.

THE APPEAL BEING REFERRED TO LOK ADALAT, COMING ON FOR CONCILIATION, THIS DAY, THE LOK ADALAT PASSED THE FOLLOWING:

CONCILIATION ORDER

The learned counsel for the appellant and the

representative of Respondent No.2-Insurance Company

along with its counsel are present.

2. After prolonged negotiations, the matter is settled.

The Appellant-claimant has agreed to receive and the

Respondent-Insurance Company has agreed to pay a global

compensation of `15,000/-(Rupees fifteen thousand only),

in addition to what has been awarded by the Tribunal, in

full and final settlement of the claim. A joint Memo is filed

on behalf of the parties to this effect. Same is accepted.

3. The said amount shall be released in favour of the

claimant.

4. The Respondent No.2-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.

5. The Miscellaneous First Appeal stands disposed of in

terms of the Joint Memo. The award of the Tribunal shall

stand modified accordingly. Draw up the award accordingly.

Sd/-

JUDGE

Sd/-

MEMBER bvv