Smt Sharmila vs C T Madhusudhan
2022 Latest Caselaw 4637 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.3860/2020(MV)

               LOK ADALAT No.547/2022

BETWEEN:

SHARMILA
W/O DHARMENDRA
AGED ABOUT 34 YEARS,
R/O KT 6 B, 8TH CROSS,
CHAMUNDESHWARINAGARA
MANDYA CITY
MANDYA DISTRICT.
PIN-571 401.
                                          ...APPELLANT

(BY SRI. SANATH KUMARA K.M., ADV.)

AND:

1.     C T MADHUSUDHAN
       S/O THAMMEGOWDA
       MAJOR
                                2




     R/O CHIKKAMARALI VILLAGE,
     KASABA HOBLI,
     PANDAVAPURA TALUK
     MANDYA DISTRICT
     PIN-571 434.

2.   THE BRANCH MANAGER
     UNITED INDIA INSURANCE CO. LTD
     NO.1119/B, KAMBLI BUILDING
     ASHOKANAGARA
     M C ROAD, MANDYA.
     PIN-571 401.
                                              ...RESPONDENTS

(BY SRI. JWALA KUMAR, ADV., FOR R2 )

THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED 29.11.2019 PASSED IN MVC NO.440/2019 ON THE FILE OF THE PRINCIPAL SENIOR CIVIL JUDGE AND CJM AND MACT, MANDYA, 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.1,35,000/-(Rupees One Lakh Thirtyfive 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

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