Sri Santhosha N S vs The Manager, United India ...
2022 Latest Caselaw 4592 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.24/2021(MV)

                LOK ADALAT No. 562/2022

BETWEEN:


SRI SANTHOSHA N S
S/O SADASHIVAIAH,
AGED ABOUT 31 YEARS,
R/AT NO.33, 6TH CROSS,
CHOLURUPALYA, MAGADI ROAD,
BENGALURU-560 023
AND
ALSO R/AT NEELASANDRA VILLAGE,
HULIYURDURGA HOBLI,
KUNIGAL TALUK,
TUMKUR DISTRICT-572 123.

                                          ...APPELLANT

(BY SRI. VIJAY KUMAR T., ADV.)
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AND:

1. THE MANAGER,
UNITED INDIA INSURANCE COMPANY LTD.,
NO.19/12, IST FLOOR,
DEEPA COMPLEX, 80 FEET RING ROAD,
PAPPAREDDY PALYA,
NAGARABHAVI 2ND STAGE,
BENGALURU-560 072

2. SRI MURALI H C
S/O CHIKKANNAGOWDA,
MAJOR,
R/AT NO.245/17, 2ND FLOOR,
3RD MAIN, IST CROSS,
HANUMANTA NAGARA,
BENGALURU-560 019.
                                                 ...RESPONDENTS

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

THIS M.F.A. IS FILED UNDER SECTION 173(1) OF THE M.V.ACT, AGAINST THE JUDGMENT AND AWARD DATED 23.11.2018 PASSED IN MVC NO.3898/2017 ON THE FILE OF THE XXI ADDITIONAL SCJ AND XIX ACMM, MEMBER, MACT, BENGALURU (SCCH-23), 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.1,40,000/-(Rupees One Lakh Forty 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 sac*