Hareeshcandrachar vs Chandra
2022 Latest Caselaw 4639 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.7328/2019(MV)

               LOK ADALAT No.977/2022

BETWEEN:

1. HAREESHCANDRACHAR
S/O PUTTANNACHAR, 50 YEARS,

2.SAVITHA
W/O HAREESHCHANDRACHAR,
47 YEARS,
BOTH ARE R/O KERIKODLI VILLAGE
KODLIPETE POST,
SOMWARAPET TALUK,
KODAGU DISTRICT.
PRESENTLY R/AT
SOWMYAKESHAVA NILAYA,
HEMAVATHI NAGARA MAIN ROAD,
HASSAN - 573 201.
                                         ...APPELLANTS

(BY SMT. SHARADAMBA A.R., ADV.)
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AND:

1. CHANDRA
S/O BYRAPPA, MAJOR
AMBEDKAR NAGAR,
ARAKALAGUDU TALUK,
HASSAN DISTRICT - 573 102.

2. THE MANAGER,
SRIRAMA GENERAL INSURANCE COMPANY LIMITED,
HEAD OFFICE-3. E-8,
RIKO INDUSTRIAL AREA,
SEETHAPURA, RAJASTHANA-302 022.
R/BY THE MANAGER, (CLAIMS)
SRIRAMA GENERAL INSURANCE COMPANY LIMITED,
NO.302, 3RD FLOOR, S AND S CORNER BUILDING,
FLAT NO.48, HOSPITAL ROAD,
(OPP.BOURING AND LADY CURZEN HOSPITAL)
SHIVAJINAGARA,
BENGALURU-560 001.
                                         ...RESPONDENTS

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

THIS M.F.A. IS FILED UNDER SECTION 173(1) OF THE M.V.ACT, AGAINST THE JUDGMENT AND AWARD DATED 16.03.2019 PASSED IN MVC NO.1750/2016 ON THE FILE OF THE 2ND PRINCIPAL SENIOR CIVIL JUDGE, ADDITIONAL MACT, HASSAN, 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 appellants - claimants, 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

appellants / claimants (being authorised by the appellant/s

/claimant/s to sign) and the learned advocate appearing for the

respondent-Insurance Company and its authorised officer is

filed. The appellants - claimants have agreed to receive and the

respondent - Insurance Company has agreed to pay a lumpsum

of Rs.2,70,000/-(Rupees Two Lakh Seventy 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 appellants - claimants 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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