Sri Hanumantharaju vs Sri Sreedhar Narayana Bhat
2022 Latest Caselaw 4558 Kant

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     HIGH COURT LEGAL SERVICES COMMITTEE, BENGALURU
               BEFORE THE MEGA LOKADALAT

      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 12TH DAY OF MARCH, 2022

                   CONCILIATORS PRESENT:

             THE HON'BLE MRS. JUSTICE M.G.UMA

                             &

                 SMT. S.SUSHEELA, MEMBER


                  M.F.A.No.1816/2020 (MV)
                  (Lok Adalat No.648/2022)

BETWEEN

SRI. HANUMANTHARAJU
S/O GOPALAIAH, AGED ABOUT 31 YEARS,
R/AT THEERINA BEEDI
THYAMAGONDLU TOWN
NELAMANGALA TALUK

PRESENTLY R/AT NO.16,
GORIGUNTE PALYA, 9TH CROSS, YESHWANTHAPURA
BENGALURU - 560 022.
                                                ...APPELLANT

(BY SRI. KAILAS SHANKAR P.S, ADVOCATE)

AND

1.    SRI SREEDHAR NARAYANA BHAT
      S/O NARAYANA BHAT,
      R/AT SREE KANNIKA PARAMESHWARI TEMPLE,
      KORTAGERE TUMKUR TALUK
      TUMKUR - 572 101.
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2.    THE MANAGER
      THE NEW INDIA ASSURANCE COMPANY LTD.,
      REGIONAL OFFICE
      UNITY BUILDING, MISSION ROAD
      BENGALURU - 560 027.
                                                       ...RESPONDENTS

(BY SMT. Y.ARUNA AND SRI. KISHORE KUMAR REDDY, ADVOCATES FOR R2)

THIS MFA FILED U/S.173(1) OF MV ACT, AGAINST THE JUDGMENT AND AWARD DT.09.05.2019 PASSED IN MVC NO.51/2014 ON THE FILE OF THE COURT OF THE SENIOR CIVIL JUDGE, MACT, NELAMANGALA, PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT OF COMPENSATION.

THIS APPEAL COMING ON FOR CONCILIATION BEFORE MEGA LOK ADALAT, THE FOLLOWING CONCILIATION ORDER IS PASSED.

CONCILIATION ORDER

The learned Counsel appearing for the Appellant - Claimant is

present. 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.1,50,000/- (Rupees One Lakh and Fifty Thousand only), in

addition to what has been awarded by the 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 disbursed 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 and Award of the Tribunal shall stand

modified accordingly. Draw up the Award accordingly.

Sd/-

JUDGE

Sd/-

MEMBER

PK