Lakshmi vs Praveen Kumar S
2022 Latest Caselaw 4490 Kant

                              1

     HIGH COURT LEGAL SERVICES COMMITTEE, BENGALURU
               BEFORE THE MEGA LOKADALAT

      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 12TH DAY OF MARCH, 2022

                   CONCILIATORS PRESENT:

             THE HON'BLE MRS. JUSTICE M.G.UMA

                             &

                  SMT. S.SUSHEELA, MEMBER


                  M.F.A.No.1610/2021 (MV)
                  (Lok Adalat No.829/2022)


BETWEEN

1.    LAKSHMI
      W/O. S.NAGESH
      AGED ABOUT 48 YEARS.

2.    BHARATH KUMAR
      S/O. S.NAGESH
      AGED ABOUT 28 YEARS.

3.    BHAVANA L.N
      D/O. S.NAGESH
      AGED ABOUT 25 YEARS.

      ALL ARE RESIDING AT NO.279
      EWS LAKSHMIKANTHANAGARA,
      HEBBALA 1ST STAGE, HINKAL POST
      VIJAYANAGARA, MYSURU-570017.

                                                ...APPELLANTS
(BY SRI. SHANTHARAJ.K, ADVOCATE)
                                   2

AND

1.    PRAVEEN KUMAR S
      S/O SURESH GOWDA
      AGED MAJOR
      R/AT NO.25, WARD NO.16
      MEGALAKERI
      CHANNARAYAPATNA TALUK -573116.

2.    BAJAJ ALLIANZ GENERAL INSURANCE CO.LTD.,
      BY ITS MANAGER
      GOLDEN HEIGHTS, 4TH FLOOR,
      NO.1/2, 59TH 'C' CROSS
      4TH ' M' BLOCK, RAJAJINAGAR
      BENGALURU-560010.

                                                     ...RESPONDENTS

(BY SRI. B.PRADEEP, ADVOCATE FOR R2 R1- NOTICE D/W)

THIS MFA FILED U/S.173(1) OF MV ACT, AGAINST THE JUDGMENT AND AWARD DT.23.03.2019 PASSED IN MVC NO.677/2016 ON THE FILE OF THE JUDGE, PRL. SMALL CAUSES AND SENIOR CIVIL JUDGE, MYSURU, PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT OF COMPENSATION.

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

CONCILIATION ORDER

The learned Counsel appearing for the Appellants - Claimants are

present. 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 have agreed to

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

lump-sum of Rs.2,80,000/- (Rupees Two Lakhs and Eighty Thousand

only), in addition to what has been awarded by the 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 deposit and release of the enhanced compensation amount

shall be made as per the Judgment and Award passed by the Claims

Tribunal.

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

the Joint memo. The Judgment and Award of the Tribunal shall stand

modified accordingly. Draw up the Award accordingly.

Sd/-

JUDGE

Sd/-

MEMBER

PK