Devamma vs Hanumanthe Gowda
2022 Latest Caselaw 4432 Kant

     HIGH COURT LEGAL SERVICES COMMITTEE, BENGALURU
               BEFORE THE MEGA LOK ADALAT

      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 12TH DAY OF MARCH 2022

                    CONCILIATORS PRESENT:

            THE HON'BLE MR. JUSTICE G NARENDAR

                              &

                 SRI. M B NARAGUND, MEMBER

                  M.F.A.No. 2329/2021 (MV)
                  (Lok Adalat No.358/2022)
BETWEEN:

1.    DEVAMMA
      W/O LATE DODDATHAMME GOWDA
      AGED ABOUT 48 YEARS

2.    ASHOK N D
      S/O LATE DODDATHAMME GOWDA
      AGED ABOUT 33 YEARS

3.    HARISH N D
      S/O LATE DODDATHAMME GOWDA
      AGED ABOUT 32 YEARS

      ALL ARE R/O NYAMANAHALLI VILLAGE
      MAVINAKERE POST HALLEKOTTE HOBLI
      HOLENARASIPURA TALUK
      HASSAN DISTRICT

      PRESENTLY R/O
      KITTANE VILLAGE KATTAYA HOBLI
      HASSAN DISTRICT-573201
                                             ... APPELLANTS
      (BY SRI. GIRISH B BADARE, ADVOCATE)
                                     2




AND:
1.      HANUMANTHE GOWDA
        S/O KALLEGOWDA
        MAJOR
        NYAMANAHALLI VILLAGE
        MAVINAKERE POST HALLEKOTTE HOBLI
        HASSAN DISTRICT 573201

2.      THE MANAGER
        NATIONAL INSURANCE COMPANY
        SRI MANJUNATHESHWARA COMPLEX
        OLD BUS STAND
        HASSAN-573201
                                                      ... RESPONDENTS

(BY SRI. B.A.RAMAKRISHNA ADV., FOR R-2)

THIS MFA FILED U/S.30(1) OF THE EMPLOYEES COMPENSATION ACT, AGAINST THE JUDGMENT AND AWARD DT.30.09.2019 PASSED IN ECA NO.16/2017 ON THE FILE OF THE 2ND ADDITIONAL SENIOR CIVIL JUDGE AND WORKMEN COMPENSATION COMMISSIONER, HASSAN, PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT OF COMPENSATION.

THIS APPEAL COMING ON CONCILIATION BEFORE MEGA LOK ADALAT, THE FOLLOWING CONCILIATION ORDER IS PASSED.

CONCILIATION ORDER

The learned Counsel appearing for the Appellants - Claimants is

present through video conferencing/Physical Hearing. The learned

Counsel appearing for the Respondent - Insurance Company along

with its representative are present.

2. After prolonged negotiations, the matter is settled. A joint memo

signed by the learned advocate appearing for the appellants/claimants

(being authorized by the appellants/claimants to sign) and the learned

advocate appearing for the respondent - Insurance Company and its

authorized officer is filed. The appellants-claimants has agreed to

receive and the respondent-Insurance Company has agreed to pay a

lump-sum of Rs.15,000/- (Rupees Fifteen Thousand only), in addition

to what has been awarded by the claims tribunal, in full and final

settlement of the claim.

3. 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.

4. The entire enhanced compensation amount shall be released in

favour of the appellants - claimants, on proper identification.

5. This Miscellaneous First Appeal stands disposed of in terms of

the Joint memo. The Judgment of the Tribunal shall stands modified

accordingly. Draw up the Award accordingly.

Sd/-

JUDGE

Sd/-

MEMBER

VS