Manjunath S/O Ningappa ... vs Venkatesh Ramanna Kalal
2022 Latest Caselaw 4405 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. 101727/2021 [ECA]
             (LOK ADALAT NO.2186/2021)
BETWEEN:

MANJUNATH S/O N INGAPPA BASANAY KAR,
AGE: 28 YEARS , OCC: NIL,
R/O HOSALLI, TQ & DIST: KOPPA L.
                                     -    APPELLANT
(BY SRI. CHANDRASHEKHAR M. HOSAMANI, ADVOCATE)

AND:

1.     VENKATESH RAMANNA KALAL,
       AGE: 42 YEARS, OCC: BUSINESS,
       R/O BEERABANDA ONI, HALEHUBALI,
       TQ: HUBALLI, DIST: DHARWAD-580 012.

2.    THE MANAGER, SRI RAM GENERAL INSURANCE
      CO. LTD., E-8, EPIP, REEKO, INDUSTRIAL AREA,
      RAMPUR, JAIPUR, STATE-RAJASTHAN-302 022
      (POLICY NO. 10003/31/10/143868 VALID
      FROM 23.10.2009 TO 22.10.2010)
                                        -     RESPONDENTS

(BY SRI. NAGARAJ C. KOLLOORI, ADVOCATE FOR R2, NOTICE TO R1 IS DISPENSED WITH)

THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER SECTION 173(1) OF THE M.V. ACT AGAINST THE JUDGMENT AND AWARD DATED 15.09.2021 PASSED IN ECA NO. 66/2014 ON THE FILE OF THE PRL. SR. CIVIL JUDGE AND CJM, GADAG & ETC.

THE 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 `50,000/-

(Rupees 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 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 bvv