Rohith K N vs Ramakrishna
2022 Latest Caselaw 4454 Kant

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 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 B. VEERAPPA

                           AND

            SRI M.N. UMASHANKAR, MEMBER

                  MFA No.56/2022(MV)

               LOK ADALAT No.1041/2022

BETWEEN:

ROHITH K N
S/O NAGARAJU
NOW AGED ABOUT 34 YEARS
R/AT KHB COLONY
KUNIGAL TOWN
TUMKUR DISTRICT
                                          ...APPELLANT
(BY SRI. RAGHU R., ADV.)


AND:

1. RAMAKRISHNA
MAJOR S/O LATE GOVINDAPPA
R/AT NO.467 4TH MAIN 4TH CROSS
KAMALANAGARA
BANGALORE 560 079
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2. THE MANAGER
ICICI LOMBARD GEN INSURANCE CO. LTD.,
ICICI LOMBARD HOUSE, 414
VEER SAVARKAR MARG
NEAR SIDDIVINAYAKA TEMPLE
PRABHADEVI
MUMBAI 400 025.
                                                ...RESPONDENTS

(BY SRI. B. PRADEEP, ADV. FOR R2)

THIS M.F.A. IS FILED UNDER SECTION 173(1) OF THE M.V.ACT, AGAINST THE JUDGMENT AND AWARD DATED 09.08.2018 PASSED IN MVC NO. 2860/2017 ON THE FILE OF THE XXI ACMM AND XXIII ADDITIONAL SMALL CAUSES JUDGE, MOTOR ACCIDENT CLAIMS TRIBUNAL, COURT OF SMALL CAUSES, BENGALURU, SEEKING ENHANCEMENT OF COMPENSATION.

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

CONCILIATION ORDER

The learned Counsel for the appellant - claimant, and 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

appellant / claimant (being authorised by the appellant/claimant

to sign) and the learned advocate appearing for the respondent-

Insurance Company and its authorised officer is filed. The

appellant - claimant has agreed to receive and the respondent -

Insurance Company has agreed to pay a lumpsum of

Rs.3,36,000/-(Rupees Three Lakh Thirtysix Thousand only) in

addition to what has been awarded by the Tribunal as 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 9% per annum from the date of

default, till the date of deposit.

4. The entire enhanced compensation amount shall be

released in favour of the appellant - claimant, on proper

identification.

5. The Miscellaneous First Appeal stands disposed of in

terms of the Joint Memo. The Judgment and Award passed by

the Tribunal shall stand modified accordingly. Draw the award

accordingly.

Sd/-

JUDGE

Sd/-

MEMBER

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