Dharmaraja M vs Premachandra
2022 Latest Caselaw 4573 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.1748/2021(MV)

                 LOK ADALAT No.877/2022

BETWEEN:

DHARMARAJA M.
S/O. THIRUMALESHWARA M.
NOW AGED 41 YEARS
R/O. MUTHLAJE HOUSE
GUTTHIGAR POST AND VILLAGE
SULLIA TALUK; DAKSHINA
KANNADA DISTRICT - 574 239.
                                          ...APPELLANT

(BY SRI VISHWANATHA POOJARY K., ADV.)

AND:

1.     PREMACHANDRA
       S/O. APPAIAH MANIYANI
       NOW AGED MAJOR
       R/O. PADELA HOUSE
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     BANTWAL KASABA VILLAGE
     BANTWAL TALUK; MANGALORE
     DAKSHINA KANNADA DISTRICT
     PIN-574 214.

2.   THE DIVISIONAL MANAGER
     ICICI LOMBARD GENERAL INSURANCE CO. LTD.,
     HAMPANKATTA, MANGALORE,
     DAKSHINA KANNADA DISTRICT
     PIN-575 038
                                    ... 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 15.12.2018 PASSED IN MVC NO.963/2017 ON THE FILE OF THE ADDITIONAL SENIOR CIVIL JUDGE AND JMFC AND MEMBER, MACT, PUTTUR, D.K., 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.1,00,000/-(Rupees One Lakh 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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