R R Dhanush vs V C Pradeep
2022 Latest Caselaw 4538 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.4063/2020(MV)

                 LOK ADALAT No.536/2022

BETWEEN:

R R DHANUSH
S/O R S RAJAKUMAR,
AGED ABOUT 17 YEARS,
BEING MINOR R/BY
R S RAJAKUMAR S/O SOMEGOWDA,
AGED ABOUT 44 YEARS
R/AT RAJAPURA VILLAGE,
SHRAVANABELAGOLA HOBLI,
CHANNARAYAPATNA TALUK,
HASSAN 573201.
                                          ...APPELLANT
(By Sri: GIRISH B BALADARE, ADV.)

AND:

1.     V C PRADEEP
       S/O CHANDRASHEKAR,
                              2




      AGED ABOUT 30 YEARS,
      R/AT VADADARAHALLI VILLAGE,
      ANKANAYAKANAHALLI POST, KASABA HOBLI,
      ARKALAGUDU TALUK, HASSAN DISTRICT

2.    THE MANAGER
      UNITED INDIA INSURANCE COMPANY LIMITED,
      SALDAN BUILDING, BRIDGE ROAD,
      BAAL MATTA 575001,
      CANARA SOUTH (MANGALORE)
      R/BY BRANCH OFFICE,
      THE MANAGER
      UNITED INDIA INSURANCE COMPANY LIMITED,
      FIRST FLOOR,
      MADHU COMPLEX, MYSORE ROAD,
      CHANNARAYAPATNA TOWN, HASSAN 573201.

                                           ...RESPONDENTS

(By Sri :H.C.VRUSHABENDRIAH, ADV., FOR R2 )

THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED. 08.11.2017, PASSED IN MVC NO.1197/2016, ON THE FILE OF THE 4TH ADDITIONAL DISTRICT AND SESSIONS JUDGE, HASSAN DISTRICT (SIT AT CHANNARAYAPATNA), PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT OF COMPENSATION.

THIS APPEAL COMING ON FOR CONCILIATION BEFORE THE NATIONAL 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.70,000/-(Rupees Seventy 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

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