Sri. B. K. Doreswamy vs Sri. Sukuraj. D. D
2022 Latest Caselaw 4574 Kant

                              1




 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.4358/2021(MV)

                 LOK ADALAT No.873/2022

BETWEEN:


SRI. B. K. DORESWAMY
S/O KRISHNAPPA
AGED ABOUT 45 YEARS,
R/AT BANTARAHALLY VILLAGE
M HIREHALLY POST
SHANTHIGRAMA HOBLI
HASSAN TALUK
HASSAN DISTRICT

                                            ...APPELLANT
(BY SRI. RAJARAM S., ADV.)

AND:

1.     SRI. SUKURAJ. D.D.
       S/O DASEGOWDA R
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     AGED MAJOR
     R/AT DORANAHALLY VILLAGE
     KATTAYA HOBLI

2.   THE MANAGER,
     ICICI LOMBARD GENERAL INSURANCE COMPANY LTD.,
     ICICI LOMBARD HOUSE, 414, VEERASAVARKAR
     MARGA, NEAR SIDDIVINAYAKA TEMPLE
     PRABHADEVI, MUMBAI,
     REPRESENTED BY
     MANAGER,
     ICICI LOMBARD GENERAL INSURANCE
     COMPANY LIMITED
     REGIONAL OFFICE
     NO.C22, MAXMITH COMMERCIAL COMPLEX
     L H H ROAD
     HAMPANAKATTE, MANGALORE

3.   BHAGIRATHARAJU D.D.
     S/O DASEGOWDA, DORANAHALLY VILLAGE
     KATTAYA HOBLI, HASSAN TALUK
     HASSAN DISTRICT.
                                      ...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 05.12.2019 PASSED IN MVC NO.1654/2016 ON THE FILE OF THE ADDITIONAL SENIOR CIVIL JUDGE, ADDITIONAL MACT, HASSAN, 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.50,000/-(Rupees 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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