Sri. Sanjeev vs Mrs. Ushabai
2022 Latest Caselaw 4357 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

           MFA NO.100625 OF 2022 [MV]
             (Lok Adalat No.31/2022)
BETWEEN

SRI SANJEEV
S/O SIDDAPPA SATYAMMANAVAR,
AGE: 27 YEARS, OCC: STUDENT,
R/O: ISHWARNAGAR, APMC,
HUBBALLI - 580 030.
                                   ...PETITIONER
(BY SRI ANJANEYA M., ADVOCATE)

AND

1.    MRS. USHABAI
      W/O SHANKARBHAT PUJAR
      AGE: 44 YEARS, OCC: BUSINESS,
      R/O: NO. 100, MANJUNATH NAGAR,
      GOKUL ROAD, UDYAMNAGAR,
      HUBBALLI - 580 030.
                            2




2.    NATIONAL INSURANCE CO. LTD,
      MUMBAI, REPRESENTED BY ITS
      DIVISIONAL MANGER,
      KUSUGAL ROAD, KESHWAPUR
      HUBBALLI - 580 029.
                               ...RESPONDENTS

(BY SRI G. N. RAICHUR, ADVOCATE FOR R2, NOTICE FOR R1 DISPENSED WITH)

MFA FILED U/S.173 (1) OF MOTOR VEHICLES ACT, AGAINST THE JUDGMENT AND AWARD DATED 08.12.2021 PASSED IN MVC NO.588/2018 ON THE FILE OF THE 1 ADDITIONAL SENIOR CIVIL JUDGE AND ADDITIONAL MOTOR ACCIDENT CLAIMS TRIBUNAL, HUBBALLI ALLOWING THE CLAIM PETITION FILED UNDER SECTION 166 OF MOTOR VEHICLES ACT.

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 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.2,00,000/-

(Rupees Two 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

SSP