Basavaraj Shivalingappa ... vs Maruti Laxman Jingi
2022 Latest Caselaw 4282 Kant

     HIGH COURT LEGAL SERVICES COMMITTEE,
               DHARWAD BENCH

              BEFORE THE LOK ADALATH

         IN THE HIGH COURT OF KARNATAKA,
                  DHARWAD BENCH

     DATED THIS THE 12 T H DAY OF MARCH, 2022

               CONCILIATORS PRESENT:

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

             M.F.A.NO.100398/2022 [MV]
             (LOK ADALAT NO. 44/2022)
BETWEEN:

BASAVARAJ SHIVA LINGAPPA SA LIMATH,
AGE: 40 YEARS , OCC: MEDICA L REPRESENTATIVE,
R/O J .H. PATEL NA GAR, GADA G,
TQ & DIST: GADA G.
                                     -    APPELLANT
(BY SRI. CHANDRASHEKHAR M. HOSAMANI, ADVOCATE)

AND:

1.     MARUTI LAXMAN JINGI,
       AGE: 34 YEARS, OCC: BUSINESS,
       R/O MARUTI NAGAR, NAKA NO.1,
       GOKAK-591 218, TQ: GOKAK, DIST: BELAGAVI.

2.    THE MANAGER,
      SHRIRAM GENERAL INSURANCE CO. LTD.,
      E-8, RIICO SITAPUR, RAJASTAN-302 022.
                                      -     RESPONDENTS

(BY SRI. NAGARAJ C. KOLLOORI, ADVOCATE FOR R2)

THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER SECTION 173(1) OF THE M.V. ACT AGAINST THE JUDGMENT AND AWARD DATED 03.03.2020 PASSED IN M.V.C. NO. 55/2013 BY THE LEARNED MACT, GADAG & ETC.

THIS MISCELLANEOUS FIRST 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 No.2-Insurance Company has

agreed to pay a global compensation of `1,00,000/-

(Rupees One Lakh 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

bvv