Praveen Veerappa Huddar vs Smt. Laxmi Arun Shringari
2022 Latest Caselaw 9641 Kant

       HIGH COU RT LEGAL SERVICES COMMITT EE
                  DHARWAD B ENCH

                B EFORE THE LOK ADALAT

            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD B ENCH

       DATED THIS THE 25 T H DAY OF JU NE, 2022

                CONCILIAT ORS PRESENT

        THE HON'B LE MR. JUSTICE M.G.S.KAMAL

                          AND

               SHRI M.C.HU KKERI, MEMB ER

              MFA NO 101099 OF 2022 (MV)
               LOK ADALAT NO.588/ 20 22
BET WEEN:

PRAVEEN VEERA PPA HU DDAR
AGE. 23 YEARS,OCC. AGRICULTURE
AND MILK VENDIN G WORK (NOW NIL )
R/O. MADANAB HAVI
TQ. B AILHONGAL- 59112 1
DIST. B ELAGAVI.
                                            ...APPELLANT

(BY SRI.VIJAYAKUMAR KOTIN, ADVOCATE)

AND:

1. SMT. LAXMI ARU N SHRINGARI.
AGE. MAJOR,OCC. B USINESS,
R/O.H.NO. 3109,K ADE B AZ AAR .
BELAGAVI,TQ AND DIST. B ELAGAVI- 5900 01.

2. THE DIV IS IONA L MANAGER,
ORIENTAL INSU RA NCE COMPANY LTD.,
THROU GH ITS B RANCH OFFICER,
SOGALAD B U ILDIN G,HOSU R ROAD,
BAILHONGAL,TQ. B AILHONGAL,
DIST. B ELAGAVI- 591102.
                                 2




                                               ...RESPONDENTS

(BY SRI.S.S.KOLIWAD, ADVOCATE FOR R2; NOT ICE T O R1 IS DISPENSED WITH)

THIS MFA FILED U/S.173 (1) OF MOTOR VEH ICLES ACT, 1988, AGA IN ST THE JUDGMENT AND AWARD DAT ED 04.01.2022 PASSED IN MVC NO.1662/2018 ON THE FIL E OF T HE SENIOR CIVIL JU DGE AND ADDITIONAL MO TOR ACCIDENT CLAIMS T RIBU NAL, BAIL HONGAL, PAR TLY ALLOWING THE CLAIM PET IT ION FOR COMPENSA TION AND SEEKING ENH ANCEMENT OF COMPENSATION.

THIS MFA COMING ON FOR CONCILIAT ION B EFORE LOK ADALAT AFTER BEING REFFER ED B Y THE COURT, THE FOLLOWING CONCIL IAT ION 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.1,40,000/- (Rupees One lakh

Forty 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 to 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 VB/-