Naveen Kumar vs Praveen Kumar K V
2022 Latest Caselaw 4585 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
                                 &
            SRI. M.N. UMASHANKAR, MEMBER

                   M.F.A.No. 2382/2020 (MV)
                   (Lok Adalat No. 1071/2022)

  BETWEEN

  Naveen Kumar S/o Late Honnappa,
  Aged about 30 years, Occ: Driving work and Real
  Estate Business, Presently not working,
  R/o 3rd Main Road, 9th Cross, Yallamma Nagar,
  Davanagere - 577 604.                              ...APPELLANT
                     (By Sri. G.J. Sunkapur, Advocate)
  AND

  1.    Praveen Kumar K.V. S/o Vasanth Kumar,
        Aged Major, Occ: Owner cum
        Driver of Car bearing
        Reg. No.KA-14/P-8962,
        R/o Maradi Harlapur Post,
        Thirthahally Taluk,
        Shivamogga District - 577 201.

  2.    The Manager,
        Divisional Office,
                                       2

            IFFCO TOKIO General Insurance Company Ltd.,
            #35, 1st Floor, Kantharaj Urs Road,
            Kuvempu Nagar,
            Mysore - 570 001.                     RESPONDENTS

(By Sri. : D. Vijaya Kumar, Advocate for R-2)

MFA FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED 14.10.2019 PASSED IN MVC NO. 132/2019 ON THE FILE OF THE PRL. SENIOR CIVIL JUDGE & MEMBER, MACT- IV, DAVANAGERE, PARTLY ALLOWING THE CLAIM PETITION FOR COMPENSATION AND SEEKING ENHANCEMENT OF COMPENSATION.

THIS APPEAL COMING ON FOR 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. 30,000/- (Rupees Thirty Thousand only), in

addition to what has been awarded by the 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 and Award of the Tribunal shall stand modified

accordingly. Draw up the Award accordingly.

Sd/-

JUDGE

Sd/-

MEMBER

Rbv