Veeresh S B vs Sayed Suleman
2022 Latest Caselaw 4537 Kant

                                1




 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.4448/2021(MV)

               LOK ADALAT No. 987/2022

BETWEEN:

VEERESH S B
S/O BASAVARAJ
AGED ABOUT 29 YEARS
OCC. AGRICULTURE AND PAN BUSINESS
R/O HANAGAVADI VILLAGE
HARIHAR TALUK
DAVANAGERE DISTRICT
NOW AT 16TH CROSS
KTJ NAGAR DAVANAGERE-577 001
                                          ...APPELLANT

(BY SRI. G.J. SUNKAPUR, ADV.)

AND:

1. SAYED SULEMAN
S/O SAYED ALI
                                2




AGED ABOUT 35 YEARS
OCC. BUSINESS WORKS
OWNER OF BAJAJ MAXIMO C ENGINE NO.BBYWKL75288
AND CHASSIS NO. KWL03336
TEMP. REG NO. KA17/TMP/2019/5322
R/O NO. 493, ASHRAYA COLONY
MALEBENNUR, HARIHAR TALUK
DAVANAGERE DISTRICT-577 601

2. THE LEGAL CLAIMS MANAGER
FUTURE GENERAL INDIA INSURANCE CO LTD
2ND FLOOR, KALBURGI LAND MARK
OPP. T.B . GIRLS HIGH SCHOOL
DESHPANDE NAGAR, HUBLI-580 001
                                              ...RESPONDENTS

(BY SRI. P.S. JAGADEESH, ADV. FOR R2)

THIS M.F.A. IS FILED UNDER SECTION 173(1) OF THE M.V.ACT, AGAINST THE JUDGMENT AND AWARD DT.27.11.2019 PASSED IN MVC NO.564/2019 ON THE FILE OF THE PRL. SENIOR CIVIL JUDGE AND MEMBER, MACT-IV, DAVANAGERE, 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.2,15,000/-(Rupees Two Lakh Fifteen 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

sac*