G Vijaya Kumar vs The Manager Icici Lombard General ...
2022 Latest Caselaw 4531 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.1731/2022(MV)

               LOK ADALAT No.1040/2022

BETWEEN:

G VIJAYA KUMAR
S/O LATE GANGAIAH
AGED 43 YEARS
NO 136 3RD CROSS
7TH MAIN
HESARGHATTA MAIN ROAD
BHUVANESHWARI NAGAR
BANGALORE 560 057.
                                          ...APPELLANT

(BY SRI. YOGESHA G.K., ADV.)

AND:

1. THE MANAGER
ICICI LOMBARD GENERAL INSURANCE CO LTD
NO 121, 9TH FLOOR
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THE ESTATE, DICKESON ROAD
M G ROAD BENGALURU 560 001.

2. M/S. SRINIVASA GARMENTS
NO 10, 100 FEET ROAD
7TH BLOCK, 4TH PHASE
BSK 3RD STAGE
BHARATHI NAGAR
BANGALORE 560 085.
                                               ...RESPONDENTS

(BY SRI. B. PRADEEP, ADV. FOR R1)

THIS M.F.A. IS FILED UNDER SECTION 173(1) OF THE M.V.ACT, AGAINST THE JUDGMENT AND AWARD DATED 06.08.2021 PASSED IN MVC NO. 2124/2018 ON THE FILE OF THE XIV ADDITIONAL SCJ AND ACMM AND MEMBER, MACT, BENGALURU (SCCH-10), 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.1,00,000/-(Rupees One Lakh 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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