Karnataka High Court
Smt Mallavva W/O. Fakkirapa ... vs Bansidhar S/O. Gopinath Ghopade on 12 March, 2022
Bench: Lok Adalath
H IG H C O U R T L E GA L S E R V IC ES C O MM IT T E E ,
D HA R WA D B EN C H
BE F OR E T H E L OK A D A LA T H
IN T H E H IG H C O U R T OF K A R NA TA K A ,
D HA R WA D B EN C H
DA T ED T H IS T H E 1 2 T H DA Y O F MA R C H , 2 0 2 2
CO N C IL IA T OR S PR E S E N T:
HON'BLE MRS.JUSTICE K.S. HEMALEKHA
AND
SMT. ANURADHA R.DESHAPANDE, M E MB ER
M.F .A . N o. 1 0 2 6 2 5 / 2 0 2 0
L ok A d al at N o .4 3 7 / 2 0 2 2
BE T W E E N:
1. S M T. M A L LA V V A W/ O . F A K K IR A P PA NA IK A R ,
A G E: 4 7 Y E A R S , O C C : H OU S E H O L D,
R / O . M U M M IGA T T I V IL LA G E ,
TA LU K & D IS T: D HA R WA D- 5 8 0 0 0 7 .
2. K U MA R I. K A V ER I D/ O . F A K K IR A P PA NA IK A R ,
A G E: 1 7 Y EA R S , O C C: S T U D E N T,
R / O . M U M M IGA T T I V IL LA G E ,
TA LU K & D IS T: D HA R WA D- 5 8 0 0 0 7 .
( A P P E LL A N T N O .2 IS M IN OR , R EP R ES E NT E D B Y H ER
NA TU R A L G U A R D IA N MO T H ER A P P EL LA NT N O. 1 )
...A P P E L LA N TS
(BY SRI.R. H. ANGADI, ADVOCATE)
AND:
1. BANSIDHAR S/O. GOPINATH CHOPADE,
AGE: ABOUT 52 YEARS, OCC: BUSINESS,
R/O. NAGALAPUR, KOLLAPUR,
MAHARASHTRA STATE, 416 003.
2. DIVISIONAL MANAGER,
THE NEW INDIA ASSURANCE COMPANY LIMITED.,
ANKOLA ARCADE, JUBLIEE CIRCLE, DHARWAD-580 001.
(POLICY NO.15110231170300008037)
(PERIOD 18/2/2018 TO MIDNIGHT OF 17/2/2019)
....RESPONDENTS
(BY SRI.M. Y. KATAGI, ADVOCATE FOR R-2)
THIS APPEAL IS FILED UNDER SECTION 173(1) OF THE MOTOR
VEHICLES ACT, AGAINST THE JUDGMENT AND AWARD DATED
20.03.2020 PASSED IN MVC NO.752/2018 ON THE FILE OF THE IV
ADDITIONAL DISTRICT AND SESSIONS JUDGE AND ADDITIONAL
MOTOR ACCIDENT CLAIMS TRIBUNAL, DHARWAD, PARTLY ALLOWING
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.7,75,000/-
(Rupees Seven Lakhs Seventy 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 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
