Smt Geetha G B vs Shivanna S B
2022 Latest Caselaw 4472 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. 4671/2020(MV)
                  (Lok Adalat No. 346/2022)
BETWEEN:
SMT GEETHA G B
W/O SHVIANNA S B
AGED ABOUT 54 YEARS
OCC.BUSINESS AND HOSEWIFE
R/O KEREKONDAPURA VILLAGE
RAMPURA HOBLI, MOLAKALMURU TALUK
CHITRADURGA DISTRICT
NOW R/O NO.207/28
C/O G CHIDANANDA B.E CIVIL CLASS-1 CONTRACTOR
2ND CROSS, SIDDAVEERAPPA LAYOUT
DAVANAGERE-577004
                                                 ... APPELLANT

       (BY SRI. HIREMATHAD MAHESHAIAH RUDRAYYA, ADVOCATE)
AND:
1.     SHIVANNA S B
       S/O LATE BASANNA
       AGED ABOUT 60 YEARS
       OCC.DRIVER CUM OWNER OF THE CAR BEARING
       NO.KA.16/M.6994
       R/O KEREKONDAPURA VILLAGE
       RAMPURA HOBLI
       MOLAKALMURU TALUK
       CHITRADURGA DISTRICT
                                        2




      NOW R/O NO.207/28
      C/O G CHIDANANDA B E CIVIL CLASS-1 CONTRACTOR
      2ND CROSS
      SIDDAVEERAPPA LAYOUT
      DAVANAGERE-577004

2.    THE DIVISIONAL MANAGER
      NATIONAL INSURANCE CO.LTD.
      DIVISIONAL OFFICE. MELGIRI PLAZA
      OPPOSITE DENTAL COLLAGE
      M C C B. BLOCK, DAVANAGERE-577004
                                                ... RESPONDENTS

(BY SRI/SMT. GEETHA RAJ ADV., FOR R-2 )

THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED. 20.01.2020, PASSED IN MVC NO.847/2018, ON THE FILE OF THE III-ADDITIONAL SENIOR CIVIL JUDGE AND JMFC., AND VI-MACT, DAVANAGERE, 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 Appellant - Claimant 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 appellant/claimant

(being authorized by the appellant/claimant to sign) and the learned

advocate appearing for the respondent - Insurance Company and its

authorized officer is filed. The appellant-claimant has agreed to receive

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

sum of Rs.1,15,000/- (Rupees One Lakh 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 appellant - claimant, 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