Sri Mahesh Kumar vs Prakash
2022 Latest Caselaw 4510 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.3553/2020(MV)

                LOK ADALAT No.498/2022

BETWEEN:

SRI MAHESH KUMAR
S/O. B.R.NARAYANASWAMY
AGED ABOUT 38 YEARS
R/AT CHAMUNDESHWARI EXTENSION
WARD NO.5,
RAMANAGARA TOWN - 562 159
                                         ...APPELLANT

(BY SRI TEJAS N., ADV.)


AND:

1.     SRI PRAKASH
       S/O. NARAYANAPPA
       AGE MAJOR
       R/AT. C/O NAGAMMA
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     RAYARADODDI, IJOOR
     RAMANAGARA TOWN - 562 159.
     (R.C.OWNER OF THE MOTOR CYCLE
      ENGINE NO.H10EDBGF 32207)

2.   THE MANAGER
     ICICI LAMBORD GENERAL
     INSURANCE CO. LTD.,
     PRESTIGE CORNICO, 2ND FLOOR
     RICHMOND ROAD
     BANGALORE - 560 025
     (POL.NO.3005/13814874/10104/000
     VALID FROM 22-07-2011 TO 21.07.2012)

3.   SRI NAGARAJU
     S/O. VENKATARAMANAIAH
     AGE MAJOR
     BASAPPANADODDI
     MADABAL HOBLI
     MAGADI TALUK
     RAMANAGARA DISTRICT - 562 120
                                        ... RESPONDENTS

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

THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED 20.06.2020 PASSED IN MVC NO.225/2012 ON THE FILE OF THE PRL. SENIOR CIVIL JUDGE AND CJM, MACT, RAMANAGARAM, 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.30,000/-(Rupees Thirty 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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