Smt. Jayamma vs United India Insurance Company ...
2022 Latest Caselaw 4638 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. 3653/2020 (MV)

                  LOK ADALAT No.532/2022

BETWEEN:

SMT. JAYAMMA
W/O LATE SRINIVAS MURTHY
AGED ABOUT 61 YEARS
R/AT JAKKANAHALLI
KOPPALU (V)
HOLENARASIPURA TALUK
KERAGODU
HASSAN-573211.
                                             ...APPELLANT

(By Sri: RANGEGOWDA N R, ADV.)

AND

1.    United India Insurance Company Ltd.,
      T.P HUB, 6TH FLOOR
      KRISHIBHAVAN BUILDING
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     HUDSON CIRCLE
     BANGALORE-560002

2.   B SARAWATHI
     W/O BOOPATHI
     AGED MAJOR
     NO.7, RCC 206/261
     S.G MUTT ROAD
     CHAMARAJ PET
     BANGALORE-560018.

                                             ...RESPONDENTS

(By Sri: KRISHNA KISHORE S, ADV., FOR R1)

THIS MFA IS FILED U/S 173(1) OF MV ACT AGAINST THE JUDGMENT AND AWARD DATED 14.02.2020 PASSED IN MVC NO.191/2019 ON THE FILE OF THE JUDGE, COURT OF SMALL CAUSES, MACT, BENGALURU, (SCCH-9), 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.7,20,000/- (Rupees Seven Lakh Twenty 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 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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