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Shri.Bharatesh S/O Timmappa ... vs Raghunath S/O Govind Mutalik
2022 Latest Caselaw 4436 Kant

Citation : 2022 Latest Caselaw 4436 Kant
Judgement Date : 12 March, 2022

Karnataka High Court
Shri.Bharatesh S/O Timmappa ... vs Raghunath S/O Govind Mutalik on 12 March, 2022
Bench: Lok Adalath
                            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.100121 OF 2016(MFA)
                           C/W
               MFA NO.101581 OF 2016
               LOK ADALAT NO.419/2022
IN MFA NO.100121 OF 2016

BETWEEN

SHRI.BHARATESH
S/O TIMMAPPA BELAVI
AGE:25 YEARS OCC:COOLIE(NOW NIL)
R/O:KONNUR, NOW R/O MABANUR
TQ:SAUNDATTI, DIST:BELAGAVI
                                          ...APPELLANT
(BY SRI.G R TURAMARI, ADVOCATE)

AND

1. RAGHUNATH S/O GOVIND MUTALIK
AGE:MAJOR, OCC:BUSINESS
R/O:PLOT NO.744, R.C.NAGAR,
                            2




2ND STAGE, TILAKWADI, BELAGAVI
DIST:BELAGAVI

2. THE DIVISIONAL MANAGER
THE BAJAJ ALLIANZ GENERAL
INSURANCE COMPANY LIMITED
DIVISIONAL OFFICE,
MADIWAL ARCADE, 1ST FLOOR,
CLUB ROAD, BELAGAVI,
DIST:BELAGAVI
                                         ...RESPONDENTS

(BY SRI.S K KAYAKAMATH FOR R2) (R1- NOTICE DISPENSED WITH)

THIS MFA IS FILED U/S 173(1) OF MV ACT, AGAINST THE

JUDGMENT AND AWARD DATED 31.10.2015 PASSED IN MVC

NO.2165/2012 ON THE FILE OF THE SENIOR CIVIL JUDGE AND

MEMBER ADDITIONAL MOTOR ACCIDENT CLAIM TRIBUNAL,

SAUNDATTI, PARTLY ALLOWING THE CLAIM PETITION FOR

COMPENSATION AND SEEKING ENHANCEMENT OF

COMPENSATION.

MFA NO.101581 OF 2016

BETWEEN

THE DIVISIONAL MANAGER THE BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LIMITED, DIVISIONAL OFFICE, MADIWAL ARCADE, IST FLOOR CLUB ROAD, BELAGAVI, NOW REP. BY ITS AUTHORIZED SIGNATORY 4TH FLOOR, V A KALBURGI MANSION, LAMINGTON ROAD, OPP:

MUNICIPAL CORPORATION, HUBLI.

...APPELLANT

(BY SRI.S K KAYAKAMATH, ADVOCATE)

AND

1. BHARATESH S/O TIMMAPPA BELAVI AGE: 24 YEARS, OCC: COOLIE, (NOW NIL), R/O: KONNUR, NOW RESIDING AT MABANUR, TALUK: SAUNDATTI, DIST: BELAGAVI.

2. RAGHUNATH S/O GOVIND MUTALIK AGE: MAJOR, OCC: BUSINESS, R/O: PLOT NO.744, R.C. NAGAR, 2ND STAGE, TILAKWADI, BELAGAVI, (OWNER OF MARUTI ALTO CAR BEARING REG.NO.KA-22/N-4266) ...RESPONDENTS (SRI.G.R.TURUMARI, ADV, FOR R1 AND R2- SERVED WITH NOTICE)

THIS MFA IS FILED U/S 173(1) OF MV ACT, 1988,

AGAINST THE JUDGMENT AND AWARD DATED 31.10.2015

PASSED IN MVC NO.2165/2012 ON THE FILE OF THE SENIOR

CIVIL JUDGE AND MEMBER, ADDL. MACT, SAUNDANTTI

AWARDING COMPENSATION OF RS.3,23,400/- WITH INTEREST

AT 9% P.A. FROM THE DATE OF PETITION TILL ITS DEPOSIT.

THESE APPEALS COMING ON FOR CONCILIATION BEFORE

LOK ADALAT AFTER BEING REFFERED BY THE COURT, THE

FOLLOWING CONCILIATION ORDER IS PASSED:

CONCILIATION ORDER

Learned counsel for the appellant has filed a memo

for withdrawal of appeals.

Memo is placed on record.

In view of the memo, appeals are dismissed as

withdrawn.

The amount in deposit if any may be ordered to be

transmitted to the tribunal.

Sd/-

JUDGE

Sd/-

MEMBER

HMB

 
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