Vinod Patil vs B.Naga Bhushan Reddy And Anr
2023 Latest Caselaw 9939 Kant

Karnataka High Court

Vinod Patil vs B.Naga Bhushan Reddy 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 09TH DAY OF DECEMBER, 2023

                CONCILIATORS PRESENT

           THE HON'BLE MR. JUSTICE C M JOSHI
                          AND
          SRI. LIYAQAT FAREED USTAD, MEMBER

               M.F.A. No.200855/2018 (MV)
                Lok Adalat No. 517/2023

BETWEEN:

     VINOD PATIL S/O MUKUNDA REDDY,
     AGE: 22 YEARS,
     OCC: STUDENT & AGRICULTURE,
     (NOW NIL) R/O DADDAL VILLAGE,
     TQ AND DIST: YADGIR.

                                      ... APPELLANT
(BY SRI. VEERANAGOUDA MALIPATIL, ADVOCATE)

AND:

1.   B. NAGA BHUSHAN REDDY S/O LALLI REDDY,
     AGE: 43 YEARS,
     OCC: OWNER OF SCORPIO JEEP,
     BEARING REG.NO.AP-21-AH-0716,
     R/O C/O P. SATTAR KHAN, H.NO.1/31,
     RAILWAY COLONY, DHONE,
     DIST: KURNOOL, (A.P)-518222.
                                  2




2.    THE ORIENTAL INSURANCE CO.LTD.
      EXTENSION COUNTER,
      CHITTAPUR ROAD, YADGIR,
      THROUGH ITS MANAGER-585202

                                                 ... RESPONDENTS

(VIDE ORDER DATED 18.01.2023 NOTICE TO R1 IS DISPENSED WITH BY SRI. SUDARSHAN M, ADVOCATE FOR R2)

THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER SECTION 173(1) OF MOTOR VEHICLE ACT, PRAYING TO ALLOW THE APPEAL, THE JUDGMENT AND AWARD DTD: 11.08.2017 IN MVC NO.329/2015 PASSED BY THE SENIOR CIVIL JUDGE & MACT, AT YADGIR, MAY KINDLY BE MODIFIED BY ENHANCING THE COMPENSATION AS CLAIMED IN THE CLAIM PETITION, IN THE INTEREST OF JUSTICE AND EQUITY.

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.2,50,000/-

(Rupees Two Lakh Fifty 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. 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

NR/-