Smt Panjali Raman vs Icici Lombard Gen. Ins. Co.Ltd
2022 Latest Caselaw 4524 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.4771/2020(MV)

              LOK ADALAT No. 864/2022

BETWEEN:

1. SMT PANJALI RAMAN
W/O LATE RAMAN
AGED 57 YEARS

2. SMT POONGODI RAMAN
W/O LATE RAMAN
AGED 43 YEARS

3. SRI MANICKAM RAMAN
S/O LATE RAMAN
AGED 24 YEARS

4. SRI MANI RAMAR
@ MANI RAMAN
S/O LATE RAMAN
AGED 22 YEARS
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5. SRI KRISHNAN RAMAR
@ KRISHNAN RAMAN
S/O LATE RAMAN
AGED 21 YEARS

ALL ARE R/AT NO.4/685
PUDUYERI PEYALMARI
DHARMAPURI DIST-636 701
TAMILNADU STATE
                                            ...APPELLANTS

(BY SRI. PRAKASH M.H., ADV.)


AND:

1. ICICI LOMBARD GEN. INS. CO.LTD.
NO.121
THE ESTATE BUILDING
9TH FLOOR
DICKSON ROAD
BENGALURU-560 001
REP BY ITS MANAGER.

2. SRI NAGARAJU N
S/O NARAYANAPPA
MAJOR
R/AT NO.198B
WARD NO.6
PADMAVATHI COMPLEX
SHANKAR NAGAR ROAD
NARAYANASWAMY LAYOUT
ANEKAL
BANGALORE RURAL DIST-562 107
                                           ...RESPONDENTS

(BY SRI A.N. KRISHNA SWAMY, ADV. FOR R1)

THIS MFA IS FILED U/S.173(1) OF MV ACT, AGAINST THE JUDGMENT AND AWARD DATED 27.05.2020 PASSED IN MVC NO.1705/2018 ON THE FILE OF THE IV ADDITIONAL JUDGE & ACMM, COURT OF SMALL CAUSES, BENGALURU, (SCCH-6), 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 appellants - claimants, 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

appellants / claimants (being authorised by the appellant/s

/claimant/s to sign) and the learned advocate appearing for the

respondent-Insurance Company and its authorised officer is

filed. The appellants - claimants have agreed to receive and the

respondent - Insurance Company has agreed to pay a lumpsum

of Rs.3,50,000/-(Rupees Three Lakh Fifty 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. Out of the entire enhanced compensation amount, a

sum of Rs.50,000/- each shall be kept in Fixed Deposit in any

nationalised / scheduled Bank, in the names of the appellant

Nos.3, 4 and 5 / claimant Nos.3, 4 and 5, for a period of three

years with liberty to the appellant Nos.3, 4 and 5 /claimant

Nos.3, 4 and 5 to withdraw the accrued interest periodically. The

remaining sum of Rs.1,00,000/- each shall be released in favour

of the appellant Nos.1 and 2 / claimant Nos.1 and 2, 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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