Venkatesha vs The Manager, The United India ...
2022 Latest Caselaw 4571 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.2971/2020 (MV)

                LOK ADALAT No.1058/2022

BETWEEN:

VENKATESHA,
S/O VENKATAPPA,
AGED ABOUT 26 YEARS,
R/AT GUBBI TALUK
AWERAHALLI,
TUMKUR DISTRICT-572 213.

                                              ...APPELLANT
(BY SRI. VIJAY KUMAR T., ADV.)


AND:

1.     THE MANAGER,
       THE UNITED INDIA INSURANCE CO. LTD.,
       KRUSHI BHAVAN BUILDING,
       6TH FLOOR, NRUPATHUNGA ROAD,
                                2




     NEAR CORPORATION CIRCLE,
     BENGALURU-560 018.

2.   MR. THIMMAIAH,
     S/O LAE BYTAPPA,
     MAJOR,
     R/O DODDAGOLAHALLI,
     KANNAKUPPE POST,
     HEBBAR HOBLI,
     TUMKUR TALUK AND
     DISTRICT-572 501.
                                               ...RESPONDENTS

(BY SRI. RAVISH BENNI, ADV. FOR R1)

THIS M.F.A. IS FILED UNDER SECTION 173(1) OF THE M.V.ACT, AGAINST THE JUDGMENT AND AWARD DATED 22.08.2019 PASSED IN MVC NO.6435/2018 ON THE FILE OF I ADDL. SMALL CAUSES JUDGE & XXVII ACMM, MOTOR ACCIDENT CLAIMS TRIBUNAL AT BENGALURU (SCCH-11), 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.1,50,000/- (Rupees One Lakh Fifty 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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