Smt Shashikala vs The Manager United India ...
2022 Latest Caselaw 4582 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.915/2021(MV)

               LOK ADALAT No.563/2022

BETWEEN:

1. SMT SHASHIKALA
W/O NARAYANA
D/O LATE SIDDEGOWDA
AGED ABOUT 40 YEARS

2. SMT SARITHA
D/O LATE SIDDEGOWDA
AGED ABOUT 43 YEARS
SINCE MENTALLY DISORDER REP BY
HER SISTER AND NATURAL
GUARDIAN APPL NO.1

BOTH ARE R/O HANUMANALU, BANNUR HOBLI
T NARASIPURA TALUK, MYSURU-571 101
                                         ...APPELLANTS

(BY SRI. P. MAHADEVA SWAMY, ADV.)
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AND:

1. THE MANAGER
UNITED INDIA INSURANCE COMPANY LTD.,
T P CLAIMS HUB, 6TH FLOOR
KRISHI BHAVAN, HUDSON CIRCLE
BENGALURU-560 002

2. SRI ARUN R
S/O RAMU
AGED ABOUT 25 YEARS
NO.9/155, CAR STREET
WARD NO.9
BANNUR TOWN
T N PURA TALUK
MYSURU DIST-571 101.

                                                 ...RESPONDENTS

(BY SRI. H.C. VRUSHABHENDRAIAH, ADV. FOR R1)

THIS M.F.A. IS FILED UNDER SECTION 173(1) OF THE M.V.ACT, AGAINST THE JUDGMENT AND AWARD DATED 02.01.2021 PASSED IN MVC NO. 2888/2019 ON THE FILE OF THE I ADDITIONAL SMALL CAUSES JUDGE AND MACT, 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 appellants - claimants, 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

appellants / claimants (being authorised by the appellant/s

/claimant/s to sign) and the learned advocate appearing for the

respondent-Insurance Company and its authorised officer is

filed. The appellants - claimants have agreed to receive and the

respondent - Insurance Company has agreed to pay a lumpsum

of Rs.1,75,000/-(Rupees One Lakh Seventyfive 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 appellants - claimants in terms of the

Judgment and Award passed by the Claims Tribunal.

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

sac*