Sri Gangaraju vs Sri Sreedhar Narayana Bhat
2022 Latest Caselaw 4566 Kant

                              1

     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. 3036/2020 (MV)
                  (Lok Adalat No.636/2022)


BETWEEN:

SRI GANGARAJU
S/O HANUMANTHAPPA,
AGED ABOUT 34 YEARS,
R/AT BIADLURU VILLAGE,
THYAMAGONDLU HOBLI,
NELAMANGALA TALUK,

PRESENTLY R/AT NO.8,
GORIGUNTE PALYA, 2ND CROSS,
YESHWANTHAPURA, BENGALURU-560022.
                                             ...APPELLANT

(BY SRI. KAILAS SHANKAR P S, ADVOCATE)


AND:


1.     SRI. SREEDHAR NARAYANA BHAT
       S/O NARAYANA BHAT,
                                    2

      R/AT SREE KANNIKA PARAMESHWARI TEMPLE,
      KORTAGERE, TUMKUR TALUK,
      TUMKUR-572101.

2.    THE MANAGER,
      NEW INDIA ASSURANCE COMPANY LTD.,
      REGIONAL OFFICE,
      UNITY BUILDING MISSION ROAD,
      BENGALURU-560027.
                                                       ...RESPONDENTS

(BY SMT. Y.ARUNA, ADVOCATE)

THIS MFA FILED U/S.173(1) OF MV ACT, AGAINST THE JUDGMENT AND AWARD DT.09.05.2019 PASSED IN MVC NO.52/2014 ON THE FILE OF THE MEMBER, MACT, SENIOR CIVIL JUDGE, 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