Smt. Shobha vs The Branch Manager
2022 Latest Caselaw 4589 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. 2462/2020 (MV)

               LOK ADALAT No. 578/2022

BETWEEN:

1.    SMT. SHOBHA
      W/O LATE MANJEGOWDA,
      AGED ABOUT 40 YEARS,
      R/O CHAKENAHALLI VILLAGE,
      HALEKOTE HOBLI,
      HOLENARASIPURA TALUK,
      HASSAN DISTRICT
      PRESENTLY R/O VIDYANAGARA,
      HASSAN DIST-573 201

2.    MANJEGOWDA
      S/O LATE GAVIGOWDA,
      AGED ABOUT 40 YEARS,
      R/O CHAKENAHALLI VILLAGE,
      HALEKOTE HOBLI,
      HOLENARASIPURA TALUK,
      HASSAN DISTRICT
                              2




       PRESENTLY R/O VIDYANAGARA,
       HASSAN DIST-573 201.
                                            ...APPELLANTS

(BY SRI. GIRISH B. BALADARE, ADV.)

AND:

1.     THE BRANCH MANAGER,
       UNITED GENERAL INSURANCE CO. LTD
       VENKATESHWARA BUILDING,
       B M ROAD,
       HASSAN-573 201

2.     H N PRUTHVI NARAYAN
       S/O LATE H G NARAYAN,
       MAJOR,
       EXCISE CONTRACTOR,
       GANGADARESHWARA NILAYA,
       B M ROAD, HASSAN-573 201.
                                          ....RESPONDENTS

(BY SRI. JANARDHAN REDDY, ADV. FOR R1)

THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED 07.11.2017 PASSED IN MVC NO.1333/2015 ON THE FILE OF THE II ADDITIONAL DISTRICT AND SESSIONS JUDGE AND 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 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.4,50,000/- (Rupees Four Lakh 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 apportionment, deposit and release of the

enhanced compensation amount shall be made 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*