Shri. Mallikarjun S/O Vitthal ... vs Shri Chandrashekhar S/O Goudapap ...
2021 Latest Caselaw 6808 Kant

                            -1-




         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 MR.JUSTICE HEMANT CHANDANGOUDAR

                            and

            SRI LAXMAN T.MANTAGANI, MEMBER

   MISCELLANEOUS FIRST APPEAL NO.100473 OF 2021 (MV)
               LOK ADALAT NO.1755/2021

BETWEEN
SHRI. MALLIKARJUN
S/O. VITTHAL REVANNAVAR
AGE. 25 YEARS,
OCC. PRIVATE SERVICE, NOW NILL,
R/O. YARAGATTI,
NOW AT BAILHONGAL
TQ. BAILHONGAL,
DIST. BELAGAVI, PIN-591102
                                                ... APPELLANT

(BY SRI. HANAMANT R LATUR, ADVOCATE)

AND
1.  SHRI CHANDRASHEKHAR
    S/O GOUDAPPA LAMANI
    AGE. 58 YEARS, OCC. BUSINESS,
    R/O. 886, BATAKURKI, TQ. RAMADURG,
    DIST. BELAGAVI, PIN-591112
                                   -2-




2.    THE GENERAL MANAGER/MANAGER LEGAL
      RELIANCE GENERAL INSURANCE CO.LTD.,
      "MAHADEV PLAZA", CTS NO-10719,
      SY.NO-135/A, NEAR KOLHAPUR CIRCLE,
      NEHARU NAGAR, BELAGAVI, AT. BELAGAVI,
      TQ AND DIST. BELAGAVI, PIN. 590001
                                                        ...RESPONDENTS

(BY SRI. S. V YAJI, ADVOCATE FOR R2; R1- DISPESNED WITH)

THIS MFA IS FILED U/S.173 (1) OF MOTOR VEHICLES ACT, AGAINST THE JUDGMENT AND AWARD DATED 09.10.2020 PASSED IN MVC NO.489/2018 ON THE FILE OF THE SENIOR CIVIL JUDGE AND ADDITIONAL MOTOR ACCIDENT CLAIMS TRIBUNAL, BAILHONGAL, PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT OF COMPENSATION.

THIS MFA COMING ON FOR CONCILIATION BEFORE LOK ADALAT THE FOLLOWING ORDER IS PASSED:

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

No.2-Insurance Company has agreed to pay a global

compensation of Rs.52,000/- (Rupees Fifty Two 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. The same is accepted.

3. The entire 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

yan