Mr. Ravi Alias Raveendra S/O ... vs Shri Maruti S/O. Ningappa ...
2022 Latest Caselaw 4400 Kant

                           1




        HIGH COURT LEGAL SERVICES COMMITTEE
                  DHARWAD BENCH

                BEFORE THE LOK ADALAT

           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

       DATED THIS THE 12TH DAY OF MARCH, 2022

                CONCILIATORS PRESENT

          THE HON'BLE MR. JUSTICE P.N.DESAI

                          AND

               SHRI J.S.SHETTY, MEMBER

               MFA NO.101882/2021 (ECA)
               LOK ADALAT NO.391/2022



BETWEEN

MR. RAVI @ RAVEENDRA
S/O DUNDAPPA KAMATE
AGE: 27 YEARS
OCC. DRIVER, NOW NIL
R/O. ANKALI ROAD, SANKESHWAR
TQ. HUKKERI. DIST. BELAGAVI-593107.

                                        ...APPELLANT
(BY SRI. RAMESH I. ZIRALI AND
 SRI.S.S.HATTIKATAGI, ADVOCATES)

AND

1.    SHRI MARUTI
      S/O. NINGAPPA SOLLAPURE
                                 2




     AGE. MAJOR, OCC. BUSINESS
     R/O. 92, BABALESHWARI THOT DONAWAD
     TQ. CHIKODI, DIST. BELAGAVI-593107.

2.   SRI. SHRIRAM GENERAL INSURANCE
     COMPANY LTD.,
     E-8, EPIP RIICO INDUSTRIAL AREA
     SITAPURA, JAIPUR
     RAJASTHAN-580021.
                                       ...RESPONDENTS

(BY SRI. S. K. KAYAKAMATH, ADVOCATE FOR R2)

THIS MFA IS FILED U/S.30(1) OF THE WORKMENS COMPENSATION ACT, PRAYING TO MODIFY THE JUDGMENT AND AWARD PASSED BY THE SENIOR CIVIL JUDGE AND THE COMMISSIONER, EMPLOYEES COMPENSATION ACT, HUKKERI, IN E.C.A. NO.1/2016 DATED 04/05/2019 AND ENHANCE THE COMPENSATION AS PRAYED FOR IN THE CLAIM PETITION.

THIS APPEAL COMING ON FOR CONCILIATION BEFORE LOK ADALAT AFTER BEING REFERRED BY THE COURT, THE FOLLOWING CONCILIATION ORDER IS PASSED:

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 Rs.1,25,000/- (Rupees one

lakh twenty five 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 shall be released in favour of

the claimant.

4. The Respondent No.2 - 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 RH