Karnataka High Court
Gadigewwa W/O Hanamappa Malali And Ors vs Hussain Mohammedsab Mulla 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.202694/2022 (MV)
Lok Adalat No.583/2023
BETWEEN:
1. GADIGEWWA
W/O HANAMAPPA MALALI,
AGE: 63 YEARS, OCC: NIL,
2. LAKKAWWA
W/O IRAPPA MALALI,
AGE: 35 YEARS, OCC: HOUSEHOLD WORK,
3. RANGANATH IRAPPA MALALI,
AGE: 16 YEARS, SINCE BY M/G MOTHER
APPELLANT NO.2
4. MANJUNATH IRAPPA MALALI,
AGE: 14 YEARS, SINCE BY M/G MOTHER
APPELLANT NO.2,
5. SUSHMITA
D/O IRAPPA MALALI,
2
AGE: 11 YEARS, SINCE M/G MOTHER
APPELLANT NO.2
ALL ARE R/O HEBBAL IN MUDHOL TQ.
VIJAYAPURA DISTRICT.
...APPELLANTS
(BY SRI SANGANAGOUDA V. BIRADAR, ADVOCATE)
AND
1. HUSSAIN MOHAMMEDSAB MULLA,
AGE: 43 YEARS, OCC: BUSINESS,
R/O PLOT NO. 130, SECTOR NO. 1018/1,
BEHIND KAIF MASJID, ASADKHAN COLONY,
BELAGAVI-5900001.
2. THE MANAGER LEGAL/CLAIMS,
RELIANCE GENERAL INSURANCE CO. LTD.,
2ND FLOOR, DARBAR SQUARE, RAM MANDIR ROAD,
OPPOSITE BALAJI TEMPLE,
VIJAYAPUR-586101.
...RESPONDENTS
(SRI SUBHASH MALLAPUR, ADVOCATE FOR R2
V/O DATED 07.08.2023, NOTICE TO R1 IS DISPENSED
WITH)
THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER SECTION 173(1) OF MOTOR VEHICLES ACT,
PRAYING TO ENHANCE THE COMPENSATION AMOUNT
PAYABLE TO THE APPELLANT BY SUITABLY MODIFYING
THE JUDGMENT & AWARD DATED 15.04.2021 PASSED BY
THE COURT OF IV ADDITIONAL SENIOR CIVIL JUDGE AND
MEMBER, MACT-XV, VIJAYAPURA IN MVC NO. 1398/2019.
THESE APPEAL COMING ON FOR CONCILIATION
BEFORE LOK ADALAT, THIS DAY, THE FOLLOWING ORDER
IS PASSED.
CONCILIATION ORDER
The learned counsel for the Appellants/Claimants
and the representative of Respondent-Insurance
Company along with its counsel are present.
2. After prolonged negotiations, the matter is
settled. The Appellants/Claimants have agreed to
receive and the Respondent-Insurance Company has
agreed to pay a global compensation of Rs.9,00,000/-
(Rupees Nine Lakhs 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 apportionment, release and deposit
shall be as per the award of the Tribunal.
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
