Smt Guramma vs The Regional Manager, United ...
2022 Latest Caselaw 4629 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. 3929/2020 (MV)

                LOK ADALAT No.576/2022

BETWEEN:

SMT GURAMMA
W/O LATE MUNISWAMAPPA
AGED ABOUT 63 YEARS,
R/AT NO.8, SUBEDAR PALYA
6TH MAIN, YASHWANTHAPURA
BENGALURU-560 022.

                                           ...APPELLANT
(BY SRI. MAHADEVA SWAMY P., ADV.)

AND:

1.     THE REGIONAL MANAGER
       UNITED INDIA INSURANCE CO. LTD
       5TH FLOOR, KRISHI BHAVANA
       HUDSON CIRCLE
       BANGALORE-02
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2.   SRI AMBATI MALLIKARJUNA REDDY
     S/O LAKSHMAIAH.
     MAJOR
     R/AT NO.27/4, 1044, 4TH BIT
     NTR NAGAR, STONEHOUSEPET
     NELLOR, ANDHRA PRADESH-524 002.

                                              ...RESPONDENTS

(BY SRI. B.C. SHIVANNE GOWDA, ADV. FOR R1)

THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED 04.03.2020 PASSED IN MVC NO.4831/2019 ON THE FILE OF THE MEMBER, MACT, XVI ADDITIONAL JUDGE, COURT OF SMALL CAUSES, BENGALURU CITY (SCCH-14), 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.8,00,000/- (Rupees Eight Lakhs 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

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