Manoranjan K vs Sri Suthan B K
2022 Latest Caselaw 4607 Kant

                             1

     HIGH COURT LEGAL SERVICES COMMITTEE, BENGALURU
               BEFORE THE MEGA LOKADALAT

      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 12TH DAY OF MARCH, 2022

                   CONCILIATORS PRESENT:

             THE HON'BLE MRS. JUSTICE M.G.UMA

                             &

                  SMT. S.SUSHEELA, MEMBER


                  M.F.A.No.4838/2020 (MV)
                  (Lok Adalat No.448/2022)


BETWEEN

SRI. MANORANJAN K
S/O RADHAKRISHNA
AGED ABOUT 25 YEARS,
R/O ANGADIMAJALU HOUSE
MARKANJA VILLAGE AND POST
SULLIA TALUK D.K DISTRICT

NOW R/O ISHWARAMANGALA
NETTANIGE MUDNOOR VILLAGE
PUTTUR TALUK, D.K.
                                                ...APPELLANT

(BY SRI. RAJARAMA.S, ADVOCATE)

AND

1.    SRI. SUTHAN B.K
      S/O B.L KAVERAPPA
      AGED MAJOR
                               2

     R/AT AJJIMUTTA VILLAGE
     NAPOKLU POST MADIKERI
     KODAGU DISTRICT.

2.   BAJAJ ALLIANZ GENERAL INSURANCE
     COMPANY LIMITED
     G.E PLAZA AIRPORT ROAD,
     YERWADA PUNE-411006
     POLICY NO.OG 161705 1803 00000395.

3.   RAVI KUMAR. H
     S/O SHIVAPPA POOJARY
     R/AT SHIVA KRUPA NILAYA
     CHOKKADI POST
     AMARAPADNOORU VILLAGE
     SULLIA TALUK D.K DISTRICT.

4.   UNITED INDIA INSURANCE COMPANY LIMITED,
     BRANCH OFFICE: PRADHU BUILDING,
     OPP: ARUNA TALKIES MAIN ROAD,
     PUTTUR, D.K -574201.

                                               ...RESPONDENTS

(BY SRI. B.PRADEEP, ADVOCATE FOR R2)

THIS MFA FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED: 13.11.2019 PASSED IN MVC NO.1944/2016 ON THE FILE OF THE V ADDITIONAL DISTRICT AND SESSIONS JUDGE AND MEMBER, ADDITIONAL MACT, XI D.K.MANGALURU SITTING AT PUTTUR D.K, 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. 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.45,000/- (Rupees Forty Five 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 disbursed 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

PK