Smt. Iravva W/O Basappa ... vs M/S Gvr Construction Private ...
2022 Latest Caselaw 4427 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. 102912/2016 [MV]
             (LOK ADALAT NO. 17/2022)
BETWEEN:

SMT. IRAVVA,
W/O BASAPPA TEGGIHALLI,
AGE: 54 YEARS,
OCC: HOUSEHOLD WORK,
R/O: DESHPANDE NAGAR,
HUBBALLI-580 029.
                                     -   APPELLANT
(BY SRI. ANJANEYA M, ADVOCATE)

AND:

1.     M/S GVR CONSTRUCTION PRIVATE
       LIMITED, REPRESENTED BY ITS
       PROPRIETOR, R.C. HOLDER OF
       VEHICLE NO. KA-04/C-1515,
       ANDAL KRUPA, NO.416, 1ST FLOOR,
       12TH CROSS, 3RD MAIN,
       SADASHIV NAGAR,
                           2




     BENGALURU-580 002.

2.   NATIONAL INSURANCE COMPANY LIMITED,
     CHENNAI BY ITS DIVISIONAL MANAGER,
     DIVISIONAL OFFICE, SUJATA COMPLEX,
     NEAR OLD BUS STAND,
     HUBBALLI-580 029.

3.   SHARANAPPA,
     S/O BHEEMAPPA KODAGANUR,
     AGE: MAJOR, OCC: DRIVER,
     R/O JAKKALI, TQ: RON,
     DIST: GADAG-582 123.
                                 -   RESPONDENTS

(BY SMT. PREETI SHASHANK, ADVOCATE FOR R2, NOTICE TO R1 & R3 IS DISPENSED WITH)

THIS MISCELLANEOUS FIRST APPEAL IS FILED

UNDER SECTION 173(1) OF THE M.V. ACT AGAINST THE

JUDGMENT AND AWARD DATED 30.05.2016 PASSED IN

M.V.C. NO. 1128/2012 BY THE LEARNED II ADDL. SR.

CIVIL JUDGE AND MEMBER, AMACT, HUBBALLI & ETC.

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 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 `7,00,000/-

(Rupees seven 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 order of apportionment and deposit ordered

by the Tribunal shall hold good for the compensation

awarded in this appeal.

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

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