Smt.Parvatevva W/O Laxmjan ... vs Paramanand S/O Yallappa ...
2021 Latest Caselaw 6797 Kant

  HIGH COURT LEGAL SERVICES COMMITTEE DHARWAD
                     BENCH

     BEFORE THE LOK ADALAT IN THE HIGH COURT OF
             KARNATAKA DHARWAD BENCH

     DATED THIS THE 18TH DAY OF DECEMBER, 2021

                CONCILIATORS PRESENT

          THE HON'BLE MRS.JUSTICE M.G.UMA
                        AND
         MRS.ANURADHA DESHPANDE, MEMBER

              M.F.A.NO.104149/2019 (MV)
              (LOK ADALAT NO.1830/2021)

BETWEEN :

SMT.PARVATEVVA W/O LAXMAN SANKRATTI
AGE: 55 YEARS, OCC: HOUSEHOLD WORK,
R/O : BELAGALI,
TQ: MUDHOL,
DIST: BAGALKOT-587313

                                          .... APPELLANT
(BY SRI.G.R.TURAMARI, ADV.)

AND :

1.   PARAMANAND S/O YALLAPPA KANAKAPPANAVAR
     AGE: 50 YEARS, OCC: OWNER OF THE VEHICLE,
     R/O LAXANATTI, TQ: MUDHOL,
     DIST: BAGALKOT-587313

2.   THE DIVISIONAL MANAGER,
     ORIENTAL INSURANCE CO LTD.,
     MALLIKARJUN PLAZA, RANNA CIRCLE,
     MUDHOL, DIST: BAGALKOT-587313

3.   SMT. BANDAWWA /O RAMAPPA PATIL
     AGE: 43 YEARS, OCC: AGRICULTURE,
     R/O NAGARAL, TQ: MUDHOL,
     DIST: BAGALKOT-587313
                              2




4.   ALLAPPA S/O LAXMAN SANKRATTI
     AGE: 41 YEARS, OCC: AGRICULTURE,
     R/O BELAGALI, TQ: MUDHOL,
     DIST: BAGALKOT-587313

5.   MALLAPPA S/O LAXMAN SANKRATTI
     AGE: 39 YEARS, OCC: AGRICULTURE,
     R/O BELAGALI, TQ: MUDHOL,
     DIST: BAGALKOT-587313
     NOW AT PUNE, MAHARASHTRA STATE.

6.   MAHALING S/O LAXMAN SANKRATTI
     AGE: 37 YEARS, OCC: AGRICULTURE,
     R/O BELAGALI, TQ: MUDHOL,
     DIST: BAGALKOT-587313

7.   MAHADEV S/O LAXMAN SANKRATTI,
     AGE: 33 YEARS, OCC: AGRICULTURE,
     R/O BELAGALI, TQ: MUDHOL,
     DIST: BAGALKOT-587313

                                           ... RESPONDENTS

(BY SRI.M.G.GADGOLI & SRI.S.S.KOLIWAD, ADVS. FOR R2, R1, R3 TO R7 NOTICE DISPENSED WITH)

THIS MFA IS FILED U/S.173(1) OF MOTOR VEHICLES

ACT, 1988, AGAINST THE JUDGMENT AND AWARD DATED

16.4.2019 PASSED IN MVC NO.331/2014 ON THE FILE OF THE

PRINCIPAL SENIOR CIVIL JUDGE AND JUDICIAL MAGISTRATE

FIRST CLASS, MUDHOL, PARTLY ALLOWING THE CLAIM

PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT

OF COMPENSATION.

THIS APPEAL COMING ON FOR CONCILIATION BEFORE

LOK ADALAT AFTER BEING REFFERED BY THE COURT, THE

FOLLOWING CONCILIATION ORDER IS PASSED:

: CONCILIATION ORDER :

The learned counsel for the appellant and the

representative of Respondent-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 Rs.25,000/- (Rupees Twenty Five

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-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

MBS/-