Karnataka High Court
Smt.Shivamma W/O Late ... vs Selvaraj S/O Annamalai on 12 March, 2022
Bench: Lok Adalath
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 MRS.JUSTICE K.S. HEMALEKHA
AND
SMT. ANURADHA R.DESHAPANDE, MEMBER
M.F.A.No.100205/2020
Lok Adalat No.324/2022
BE T W E E N:
1. S M T. S H IV A MM A
W/ O. LA T E , HA NU M A N T HA PPA NA IK ,
A L IA S HA NU MA NA I K , 5 7 Y E A R S ,
H OU S E W IF E, R / O . N O. 1 6 A V A MB H A V I,
BA L L A R I- 5 8 3 1 0 1 .
2. S M T. LA K S H M I B A I W/ O. LA T E H E MA G I R I NA IK ,A L IA S
M. G IR I N A IK ,
3 5 Y EA R S , H OU S E W IF E.
3. M IN OR A N NA P PA S W A MY A L IA S
K . A N NA P PA S W A M Y N A IK
S / O . L A T E H E MA G IR I NA IK ,
A L IA S M . G IR I NA IK , 1 5 Y EA R S , S T U D E NT .
4. M IN OR K . H . C HA ND R A NA IK
S / O . L A T E H E MA G IR I NA IK ,
A L IA S M . G IR I NA IK , 1 2 Y EA R S , S T U D E NT .
5. K U M . R U K K U B A I D / O . LA T E
HA NU MA N TH A NA IK ,
A L IA S HA NU MA NA I K ,
3 5 Y EA R S , H OU S E H O LD W OR K .
2
T H E A P P E LL A N TS N OS .3 A ND 4 A R E M IN OR S ,
R E P/ B Y T H E IR M O T H ER A ND NA TU R A L GU A R D IA N
A PP E L LA N T N O .2 , T H E A PP E L LA NT S N O S .2 T O 5
A R E R / O . BA ND E BA S A P U R A T HA N DA , K U DL IG I- TA LU K ,
BA L L A R I- D IS T R ICT , PR ES E N T,
R / O . N O .1 6 , A V A M B HA V I, BA LL A R I- 5 8 3 1 0 1 .
...A P P E L LA N TS
(BY SRI.MANJUNATH G. PATIL, ADVOCATE)
AND:
1. SELVARAJ S/O. ANNAMALAI, 36 YEARS,
DRIVER OF THE LORRY BEARING
REG. NO.TN-52/J-2944, R/O. PERERIPUDUR VILLAGE,
SURIYAKADAI-POST, PAPPIREDDIPATTI- TALUK, DHARMAPURI-
DISTRICT.
TAMIL NADU-STATE-520 001.
2. K.P. PURUSHOTHAM S/O. KANDASAMY,
42 YEARS OWNER OF THE LORRY
BEARING REG. NO.TN-52/J-2944,
R/O. NO.15/88, KUNJIPALLIKADU-VILLAGE,
SANKARI (RS) SANKARI POST,
SANKARIDURG-TALUK,
SELAM DISTRICT, TAMIL NADU-520 001.
3. M/S. NEW INDIA ASSURANCE
COMPANY LIMITED, BY ITS DIVISIONAL
MANAGER, EDIGA HOSTEL COMPLEX,
COURT ROAD, BALLARI-583 101.
....RESPONDENTS
(BY SRI.M. K. SOUDAGAR & SRI. N.R. KUPPELUR, ADVOCATE FOR R3)
(R1 & R2-NOTICE DISPENSED WITH)
THIS APPEAL IS FILED UNDER SECTION 173(1) OF THE MOTOR
VEHICLES ACT, AGAINST THE JUDGMENT AND AWARD DATED
06.05.2019 PASSED IN MVC NO.864/2018 ON THE FILE OF THE
MOTOR ACCIDENT CLAIMS TRIBUNAL-II, BALLARI, PARTLY ALLOWING
THE CLAIM PETITION FOR COMPENSATION AND SEEKING
ENHACEMENT OF COMPENSATION.
THE 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 appellants and the
representative of Respondent-Insurance Company
along with its counsel are present.
2. After prolonged negotiations, the matter is
settled. The Appellants-claimants have agreed to
receive and the Respondent-Insurance Company has
agreed to pay a global compensation of
Rs.11,50,000/- (Rupees Eleven Lakhs Fifty 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 order of apportionment and deposit ordered
by the Tribunal shall hold good for the compensation
awarded in this appeal.
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
PJ
