Nagavva @ Nagaratna W/O Chinnappa ... vs The Manager
2022 Latest Caselaw 4526 Kant

Citation : 2022 Latest Caselaw 4526 Kant
Judgement Date : 12 March, 2022

Karnataka High Court

Nagavva @ Nagaratna W/O Chinnappa ... vs The Manager on 12 March, 2022

Bench: Lok Adalath

       HIGH COURT LEGAL SERVICES COMMITTEE
                 DHARWAD BENCH

               BEFORE THE LOK ADALAT

          IN THE HIGH COURT OF KARNATAKA
                  DHARWAD BENCH

      DATED THIS THE 12TH DAY OF MARCH, 2022

                CONCILIATORS PRESENT

          THE HON'BLE MR. JUSTICE P.N.DESAI

                          AND

               SHRI J.S.SHETTY, MEMBER

              MFA NO.22122 OF 2012 (MV)
                          C/W
              MFA CROB.NO.754 OF 2013
               LOK ADALAT NO.398/2022
IN MFA NO.22122 OF 2022
BETWEEN

THE MANAGER
BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD.
4TH FLOOR, V.A.KALBURGI MANSION,
OPPOSITE MUNICIPAL CORPORATION
LAMINGTON ROAD, HUBLI,
REP.BY ITS AUTHORIZED SIGNATORY.
                                           ...APPELLANT
(BY SRI.RAVINDRA R MANE, ADVOCATE)

AND

1. NAGAVVA @ NAGARATNA
W/O CHINNAPPA CHANNOJI,
AGE: 28 YEARS, OCC: HOUSEHOLD,
R/O: KUSUGAL,TALUK: HUBLI, DIST.DHARWAD
                               2




2. KUMARI. SOWBAHAGYA
D/O CHINNAPPA CHANNOJI,
AGE: 9 YEARS, OCC: STUDENT,
R/O: KUSUGAL,TALUK: HUBLI, DIST.DHARWAD

SINCE MINOR, REPD. BY MINOR GUARDIAN
AND NATURAL MOTHER RESPONDENT NO.1.

3. SHIVAPUTRAPPA S/O CHINNAPPA CHANNOJI, AGE: 61 YEARS, OCC: AGRICULTURE, R/O: KUSUGAL, TALUK: HUBLI, DISTRICT:DHARWAD

4. SMT. IRAVVA W/O SHIVAPUTRAPPA CHANNOJI, AGE: 55 YEARS, OCC: HOUSEHOLD, R/O: KUSUGAL, TALUK: HUBLI, DIST:DHARWAD.

...RESPONDENTS

(BY SMT. SHAILA BELLIKATTI, ADV. FOR R1, R3 & R4) (R2-MINOR REPTD. BY R1)

THIS MFA IS FILED UNDER SECTION 173(1) OF MV ACT, 1988 AGAINST THE JUDGMENT AND AWARD DATED 22.12.2011 PASSED IN MVC NO.247/2009 ON THE FILE OF THE III ADDL. SENIOR CIVIL JUDGE AND MEMBER AMACT, DHARWAD AWARDING COMPENSATION OF RS.7,70,800/- ALONG WITH THE INTEREST AT THE RATE OF 6% P.A. FROM THE DATE OF PETITION TILL REALISATION OF THE AWARD AMOUTN FROM THE RESPONDENT NO.2.

IN MFA CROB. NO.754 OF 2013

BETWEEN

1. NAGAVVA @ NAGARATNA W/O CHINNAPPA CHANNOJI, AGE: 28 YEARS, OCC: HOUSEHOLD WORK, R/O: KUSUGAL,TALUK: HUBLI, DIST:DHARWAD

2. KUMARI. SOUBAHAGYA D/O CHINNAPPA CHANNOJI, AGE: 9 YEARS, OCC: STUDENT, R/O KUSUGAL, TQ:HUBBALLI, DISTRICT:DHARWAD

SINCE MINOR, REPD. BY MINOR GUARDIAN AND NATURAL MOTHER RESPONDENT NO.1.

3. SHIVAPUTRAPPA S/O CHINNAPPA CHANNOJI, AGE: 61 YEARS, OCC: NIL R/O: KUSUGAL, TALUK: HUBLI, DISTRICT:DHARWAD

4. SMT. IRAVVA W/O SHIVAPUTRAPPA CHANNOJI, AGE: 55 YEARS, OCC: HOUSEHOLD, R/O: KUSUGAL, TALUK: HUBLI, DIST:DHARWAD.

...CROSS OBJECTORS (BY SMT. SHAILA BELLIKATTI, ADVOCATE ) AND

THE MANAGER BAJAJ ALLIANZ GENERAL INSURANCE CO.LTD. 4TH FLOOR, V.A.KALBURGI MANSION, OPPOSITE MUNICIPAL CORPORATION, LAMIGTON ROAD, HUBLI ...RESPONDENT

(BY SRI.RAVINDRA R MANE, ADVOCATE)

THIS MFA IS FILED UNDER SECTION 173(1) OF MV ACT, 1988, AGIANST THE JUDGMENT AND AWARD DATED 22.12.2011 PASSED IN MVC NO.247/2009 ON THE FILE OF THE III ADDL. SENIOR CIVIL JUDGE AND MEMBER AMACT, DHARWAD AWARDING COMPENSATION OF RS.7,70,800/- ALONG WITH INTEREST AT THE RATE OF 6% P.A. FROM THE DATE OF PETITION TILL THE REALISATION OF THE AWARD AMOUNT FROM THE RESPONDNET NO.2.

THIS MFA AND MFA CROB COMING ON FOR CONCILIATION BEFORE LOK ADALAT AFTER BEING REFERRED BY THE COURT, THE FOLLOWING CONCILIATION ORDER IS PASSED:

CONCILIATION ORDER

The learned counsel for the appellants and the

representative of Respondent -Insurance Company along

with its counsel are present.

2. After prolonged negotiations, the matter is

settled. The appellants-claimants have agreed to receive

and the respondent -Insurance Company has agreed to

pay a global compensation of Rs.6,80,000/- (Rupees Six

Lakhs and Eighty Thousand only), in addition to what has

been awarded by the Tribunal, in full and final settlement

of the claim. A joint Memo is filed on behalf of the parties