Bhagya @ Bhagyamma vs Prakash
2022 Latest Caselaw 4556 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. 3586/2020 (MV)
                  LOK ADALAT No.544/2022
BETWEEN:

1.    SMT. BHAGYA @ BHAGYAMMA
      W/O LATE NANJAPPA @ NANJANAYAKA,
      AGED ABOUT 47 YEARS,
      RESIDING AT NO.248,
      KALYANAGIRI, KSCB QUARTERS,
      MYSURU 570019.

2.    SRI RAGHU
      S/O LATE [email protected],
      AGED ABOUT 27 YEARS,
      RESIDING AT NO.248,
      KALYANAGIRI, KSCB QUARTERS,
      MYSURU-570019.

3.    SRI RENUKUMAR
      S/O LATE NANJAPPA @ NANJANAYAKA,
      AGED 25 YEARS,RESIDING AT NO.248,
      KALYANAGIRI, KSCB QUARTERS,
      MYSURU-570019.                        ...APPELLANTS

(By Sri : SRINIVASA D C, ADV.)
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AND

1.    SRI PRAKASH
      S/O BUNDAIAH,
      AGED 25 YEARS,
      RESIDING AT NO.167/3,
      HITNE HEBBAGILU VILLAGE,
      RAVANDURU HOBLI,
      PERIYAPATNA TALUK,
      MYSURU DISTRICT 571107.
      (DRIVER OF MARUTHI SWIFT CAR NO.KA-45-M-3304)

2.    SRI HONNEGOWDA
      S/O SANJEEVAGOWDA,
      AGED ABOUT 45 YEARS,
      RESIDING AT BELATUR VILLAGE,
      NANDINATHAPUR POST,
      PERIYAPATNA TALUK,
      MYSURU DISTRICT 571107.

3.    M/S UNITED INDIA INSURANCE CO. LTD
      BY ITS MANAGER,
      MICRO OFFICE, NO.2234,
      B.M.ROAD, NEAR CORPORATION BANK,
      PERIYAPATNA TOWN,
      MYSURU DISTRICT 571107.

      ALSO AT
      UNITED INDIA INSURANCE CO. LTD.,
      TP HUB, DIVISIONAL OFFICE, BALLAL CIRCLE
      KRISHNAMURTHY PURAM,
      MYSURU 570004.

                                           ..RESPONDENTS

(By Sri :RAVISH BENNI, ADV., FOR R3)

THIS MFA IS FILED U/S.173(1) OF MV ACT, AGAINST THE JUDGMENT AND AWARD DT.01.02.2020 PASSED IN MVC

NO.957/2018 ON THE FILE OF THE COURT OF THE JUDGE, PRL. SMALL CAUSES AND SENIOR CIVIL JUDGE & MACT,MYSURU, 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.7,20,000/- (Rupees Seven Lakh Twenty 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 apportionment, deposit and release of the

enhanced compensation amount shall be made in terms of the

Judgment and Award passed by the Claims Tribunal.

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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