Raghu @ H M Raghu vs Sanna Halesh
2022 Latest Caselaw 4530 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. 2392/2020 (MV)
                   (Lok Adalat No.915/2022)
BETWEEN:

RAGHU @ H M RAGHU
S/O MALKAPPA
AGE ABOUT 20 YEARS
OCC SURVEILLANCES ENGINEER
AND MOBILE SERVICES AND ACCESSORIES
PRESENTLY NOT WORKING
R/O MAKANUR VILLAGE, RANEBENNUR TALUK
HAVERI DISTRICT,
NOW AT LOKIKERE VILLAGE
DAVANAGERE DISTRICT - 577601
                                               ... APPELLANT
       (BY SRI. G.S.SUNKAPUR, ADVOCATE)
AND:
1.     SANNA HALESH
       S/O HANUMANTHAPPA
       AGE 36 YEARS
       OCC FLOWER BUSINESS
       OWNER OF MARUTHI OMNI BEARING REG NO KA-22-B-2861
       R/O NEAR BEERALINGESHWARA TEMPLE LOKIKERE VILLAGE
       DAVANGERE TALUK NOW AT RESIDING AT 60 FEET ROAD,
       OPP ANJANEYA TEMPLE NITTUVALI DAVANGERE CITY AND
       DISTRICT - 577001
                                  2




2.   SUDHARSHAN
     S/O NINGAPPA
     MAJOR
     OCC DRIVER OF MARUTHI OMNI BEARING
     REG NO KA- 22-B-2861
     R/O 1ST MAIN
     1ST CROSS LENIN NAGARA
     KTJ NAGAR
     DAVANAGERE - 577002

3.   THE LEGAL MANAGER
     THE NATIONAL INSURANCE CO LTD
     MELAGIRI PLAZA
     MCC B BLOCK
     COLLEGE ROAD
     DAVANGERE - 577002
                                                  ... RESPONDENTS

(BY SRI. JANARDHAN REDDY ADV., FOR R-3)

THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED 16.07.2019 PASSED IN MVC NO.53/2019 ON THE FILE OF THE PRL. SENIOR CIVIL JUDGE , MEMBER, MACT-IV, DAVANAGERE, 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.1,25,000/- (Rupees One Lakh Twenty Five 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