Sri Prasad @ Shriprasad vs Ravindra P
2022 Latest Caselaw 4480 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. 2148/2021(MV)
                   (Lok Adalat No.405/2022)
BETWEEN:


SRI PRASAD @ SHRIPRASAD
@ SHRIPRASAD
NOW AGED ABOUT 25 YEARS,
S/O ANANTHA PRADMANABHA BHAT
R/O ADYATTHIMAR HOUSE
BETTANPADY VILLAGE
THAMBUTHADKA POST
PUTTUR TALUK DAKSHINA
KANNADA DISTRICT- PIN-574201
                                                   ... APPELLANT
       (BY SRI. VISHWANATHA POOJARY K, ADVOCATE)
AND:


1.     RAVINDRA P
       NOW AGED MAJOR
       S/O JINNAPPA GOWDA
       R/O KALPADA HOUSE
       KODIYALA VILLAGE
       SULLIA TALUK DAKSHINA
       KANNADA DISTRICT
       PIN-574 239
                                        2




2.    THE MANAGER
      M/S NATIONAL INSURANCE CO. LTD
      BRANCH OFFICE, IST FLOOR
      SHRI KSHETHRA DHARMASTHALA
      BUILDING MAIN ROAD, PUTTUR,
      PUTTUR TALUK, DAKSHINA KANNADA DISTRICT
      PIN-574 201
                                              ... RESPONDENTS

(BY SRI. K.SRIDHAR ADV., FOR R-2 )

THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED. 16.08.2019, PASSED IN MVC NO.2067/2017, ON THE FILE OF THE ADDITIONAL SENIOR CIVIL JUDGE AND JMFC., AND MEMBER, MACT, PUTTUR, D.K. 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.30,000/- (Rupees Thirty 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