Ramanna vs Umashankar M R
2022 Latest Caselaw 4576 Kant

     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 G NARENDAR

                              &

                 SRI. M B NARAGUND, MEMBER

                   M.F.A.No. 2539/2020(MV)
                   (Lok Adalat No.431/2022)
BETWEEN:

RAMANNA
S/O LATE ERAIAH,
AGED ABOUT 55 YEARS,
RESIDING AT KEMPEGOWDANADODDI,
IJUR POST, KASABA HOBLI,
RAMANAGARA TALUK 562159
                                                ... APPELLANT
       (BY SRI. SHANTHARAJ K, ADVOCATE)
AND:
1.     UMASHANKAR M R
       S/O RANGAIAH, AGED MAJOR,
       RESIDING AT AGRAHARA STREET,
       MAGADI TOWN, 562158
       RAMANAGARA DISTRICT.

2.     NATIONAL INSURANCE COMPANY LIMITED,
       BY ITS REGIONAL MANAGER,
       REGIONAL OFFICE,
       SUBHARAM COMPLEX,
       M G ROAD, BENGALURU 560001
                                             ... RESPONDENTS

(BY SRI. JANARDHAN REDDY ADV., FOR -2)

THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED 27.11.2019 PASSED IN MVC NO.283/2013 ON THE FILE OF THE PRL. SENIOR CIVIL JUDGE AND CJM, MACT, RAMANAGARA, PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT OF COMPENSATION.

THIS APPEAL COMING ON CONCILIATION BEFORE MEGA LOK ADALAT, THE FOLLOWING CONCILIATION ORDER IS PASSED.

CONCILIATION ORDER

The learned Counsel appearing for the Appellant - Claimant is

present through video conferencing/Physical Hearing. 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.95,000/- (Rupees Ninety Five Thousand only), in addition to

what has been awarded by the claims 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 released 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 of the Tribunal shall stands modified

accordingly. Draw up the Award accordingly.

Sd/-

JUDGE

Sd/-

MEMBER

VS