Vinayak vs Chandrakant And Anr
2023 Latest Caselaw 10034 Kant

Karnataka High Court

Vinayak vs Chandrakant And Anr on 9 December, 2023

                        1




     HIGH COURT LEGAL SERVICES COMMITTEE,
                 KALABURAGI
            BEFORE THE LOK-ADALAT
     IN THE HIGH COURT OF KARNATAKA
              KALABURAGI BENCH

 DATED THIS THE 9TH DAY OF DECEMBER, 2023

             CONCILIATORS PRESENT

      THE HON'BLE MR. JUSTICE M.G.S. KAMAL
                      AND
      SRI. SHARNAGOUDA V. PATIL , MEMBER

           M.F.A. NO.203684/2023 (MV)

             Lok Adalat No.561/2023


BETWEEN:

VINAYAK
S/O JAYAKUMAR PAWAR,
AGE: 40 YEARS, OCC: EARLIER WORKING IN BHARAT,
PETROLEUM AND ALSO AGRICULTURE WORK,
R/O ARAN, TQ. MADHA, DIST. SOLAPUR,
NOW RESIDING AT HITTINHALLI,
TQ. & DIST. VIJAYAPUR-586215.
                                 ...APPELLANT

(BY SRI. BAPUGOUDA SIDDAPPA, ADVOCATE)

AND

1.    MR. CHANDRAKANT
      S/O SIDDRAM KAMBLE,
                           2




     AGE: 42 YEARS, OCC: BUSINESS,
     R/O NO. 40, UTKARSHA NAGAR,
     GURUDEVADATTA, NAGAR, JULE,
     SOLAPUR-413004
     (MAHARASHTRA STATE)

2.   THE BRANCH MANAGER,
     NEW INDIA ASSURANCE CO. LTD.,
     GURUKUL ROAD,
     VIJAYAPUR-586101.
                                 ...RESPONDENTS

(SRI UDAY P. HONGUNTIKAR, ADVOCATE FOR R2; V/O DATED 10.11.2023 NOTICE TO R1 DISPENSED WITH)

THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER SECTION 173(1) OF MOTOR VEHICLES ACT, PRAYING TO MODIFY THE IMPUGNED JUDGMENT AND AWARD DATED 13.01.2023 PASSED IN MVC NO. 903/2020 ON THE FILE OF THE COURT OF THE PRINCIPAL SENIOR CIVIL JUDGE AND MEMBER MOTOR ACCIDENT CLAIMS TRIBUNAL NO.V, VIJAYAPURA AT VIJAYAPURA AND ALLOW THIS APPEAL TO ENHANCED THE COMPENSATION AMOUNT BY RS. 15,53,400/- ONLY AS CLAIMED BY THE APPELLANT.

THIS APPEAL COMING ON FOR CONCILIATION BEFORE LOK ADALAT, THIS DAY, THE FOLLOWING ORDER IS PASSED.

CONCILIATION ORDER

The learned counsel for the Appellant/Claimant and

the representative of Respondent-Insurance Company

along with its counsel are present.

2. After prolonged negotiations, the matter is

settled. The Appellant/Claimant has agreed to receive and

the Respondent-Insurance Company has agreed to pay a

global compensation of Rs.1,10,000/- (Rupees One Lakh

Ten Thousand only), in addition to what has been awarded

by the Tribunal, in full and final settlement of the claim. A

joint Memo is filed on behalf of the parties to this effect.

Same is accepted.

3. The entire amount shall be released in favour

of the Claimant.

4. 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.

5. The Miscellaneous First Appeal stands disposed

of in terms of the Joint Memo. The award of the Tribunal

shall stand modified accordingly. Draw up the award

accordingly.

Sd/-

JUDGE

Sd/-

MEMBER LG