Smt. Lakshmi vs Venkatesh C
2022 Latest Caselaw 4561 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.3127/2020 (MV)

               LOK ADALAT No.484/2022

BETWEEN:

1. SMT. LAKSHMI
W/O YERRISWAMY
AGED ABOUT 49 YEARS

2. YERRISWAMY
S/O LATE BASANNA
AGED ABOUT 53 YEARS

3. GOVINDAPPA
S/O YERRISWAMY
AGED ABOUT 31 YEARS

4. MANJUNATH
S/O YERRISWAMY
AGED ABOUT 27 YEARS

ALL ARE RESIDING AT:
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GOWRASAMUDRA
VILLAGE
DEVASAMUDRA HOBLI
MOLAKALMURU TALUK-577 535.

                                            ...APPELLANTS

(BY SRI. B. PRAMOD, ADV.)

AND:

1. VENKATESH C.,
S/O CHANAL MALLAIAH
AGED MAJOR
RESIDING AT WARD NO.2
KABBERU ONI, BALAKUNDI
SIRGUPPA
BELLARY-583 101
TATA ACE BEARING
REG NO.KA-34-B-6511.

2. THE BRANCH MANAGER
ICICI LOMBARD GENERAL INSURANCE COMPANY LTD.
BRANCH OFFICE AT 2ND FLOOR
BELLAD AND COMPANY BUILDING
BANNIGIDA STOP
GOKUL ROAD, HUBLI-580 030

                                          ...RESPONDENTS

(BY SRI. B. PRADEEP, ADV. FOR R2)

THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED. 15.06.2019, PASSED IN MVC NO.890/2018, ON THE FILE OF THE SENIOR CIVIL JUDGE AND MACT, CHALLAKERE, 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 appellants - claimants, 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

appellants / claimants (being authorised by the appellant/s

/claimant/s to sign) and the learned advocate appearing for the

respondent-Insurance Company and its authorised officer is

filed. The appellants - claimants have agreed to receive and the

respondent - Insurance Company has agreed to pay a lumpsum

of Rs.12,90,000/- (Rupees Twelve Lakh Ninety 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 sac*