Vratendra Reddy S/O Late Chukka ... vs Yashapal Reddy And Ors
2022 Latest Caselaw 4314 Kant

      IN THE HIGH COURT LEGAL SERVICES COMMITTEE,

      HIGH COURT OF KARNATAKA, KALABURAGI BENCH,

                BEFORE THE LOK-ADALAT

         DATED THIS THE 12TH DAY OF MARCH, 2022

                 CONCILIATORS PRESENT

       THE HON'BLE MR. JUSTICE K. SOMASHEKAR

                         AND

               SRI A. M. PATIL, MEMBER

              M.F.A.No.202106/2019 (MV)

               LOK ADALAT NO.155/2022

BETWEEN:

VRATENDRA REDDY S/O LATE CHUKKA REDDY
AGE: 47 YEARS OCC: AGRICULTURE AND BUSINESS
R/O: DEGALMADI TQ: CHINCHOLI
DIST: KALABURAGI,
NOW AT PLOT NO.108, VIJAYENDRA NILAYA,
KALYAN NAGAR,
KALABURAGI.
                                    ... APPELLANT
(BY SMT. SHRIDEVI S. TUPPAD , ADVOCATE)

AND:
01.    YASHAPAL REDDY S/O VITHAL REDDY
       AGE: MAJOR OCC: RIDER OF MOTOR-CYCLE
       BEARING REG.NO.32-Y-3886
       R/O: MUTTANGI TQ: HUMNABAD
       DIST: BIDAR-584 111.
                             2




02.    DR. RAVINDRA KUMAR S/O LATE CHUKKA REDDY
       AGE: 65 YEARS OCC: MEDICAL PRACTITIONER
       R/O: BUS-STAND ROAD, CHINCHOLI
       TQ: CHINCHOLI DIST: KALABURAGI
       (OWNER OF MOTORCYCLE BEARING
       REG.NO.KA-32/Y-3886)

03.    THE DIVISIONAL MANAGER
       NATIONAL INSURANCE CO. LTD.,
       DIVISIONAL OFFICE, OPP: MINI
       VIDHANA SOUDHA, STATION ROAD,
       KALABURAGI-585 102.

                                            ... RESPONDENTS

(NOTICE TO R1 & R2 IS DISPENSED WITH BY SRI. RAHUL R. ASTURE, ADVOCATE FOR R3)

THIS MFA IS FILED UNDER SECTION 173 (1) OF MV

ACT, PRAYING TO CALL FOR THE RECORDS AND SET-

ASIDE THE JUDGMENT AND AWARD DATED 15.06.2019

PASSED BY THE III ADDL. SENIOR CIVIL JUDGE AND

MACT AT KALABURAGI IN MVC.NO.434/2016 BY

ALLOWING THE APPEAL AND ENHANCE THE

COMPENSATION.

THIS APPEAL COMING ON FOR CONCILIATION

BEFORE LOK ADALAT THIS DAY, THE FOLLOWING ORDER

CAME TO BE PASSED:

CONCILIATION ORDER

Learned counsel for the appellant and the

representative of Respondent - Insurance Company along

with its counsel are present.

2. On negotiations, the claimant and the insurer

have settled the matter for lump-sum compensation of

Rs.01,50,000/- (Rupees One-Lakh Fifty-Thousand Only), in

addition to the compensation awarded by the Tribunal, in

full and final settlement of the claim of the claimant. A

Joint Memo is filed on behalf of the parties to that effect.

The same is recorded.

3. The insurer has agreed to deposit the said

amount before the Tribunal within six weeks from the date

of drawing of the 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.

4. The amount settled shall be released to the

appellant - claimant with proper identification of the

appellant - claimant.

5. The Miscellaneous First Appeal stands disposed

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

stands modified accordingly. Draw up the award

accordingly.

Sd/-

JUDGE

Sd/-

MEMBER KJJ