M Abhishaik vs M Shivashankar
2022 Latest Caselaw 4623 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.4846/2020 (MV)
                  (Lok Adalat No.770/2022)


BETWEEN

M.ABHISHAIK
S/O S. MOHAN
AGE 19 YEARS
R/AT.57/G, PANRUTI MAIN ROAD
ABATHARANAPURAM VADALUR
CUDDALORE DISTRICT, TAMIL NADU.

                                                ...APPELLANT

(BY SRI. SYED ABDUL SABOOR, ADVOCATE)

AND

1.    M. SHIVASHANKAR
      S/O. S MOHAN
      AGED ABOUT 30 YEARS
      R/AT 57/G, PANRUTI MAIN ROAD
      ABATHARANAPURAM VADALUR
      CUDDALORE DISTRICT, TAMIL NADU.
                                    2

2.    THE MANAGER
      BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD.,
      NARAYANA SHASTRY ROAD
      MYSURU - 570009.
                                             ...RESPONDENTS

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

THIS MFA FILED U/S.173(1) OF MV ACT, AGAINST THE JUDGMENT AND AWARD DT.26.05.2020 PASSED IN MVC NO.893/2016 ON THE FILE OF THE JUDGE, PRL. SMALL CAUSES AND SENIOR CIVIL JUDGE, MYSURU, 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.2,30,000/- (Rupees Two Lakhs and 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 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