Icici Lombard General Insurance Co. Ltd vs Prakash@ Parshuram And Anr
2023 Latest Caselaw 9943 Kant

Karnataka High Court

Icici Lombard General Insurance Co. Ltd vs Prakash@ Parshuram And Anr on 9 December, 2023

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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.201990/2017 (MV)
                 Lok Adalat No.456/2023

BETWEEN:

     ICICI LOMBARD GENERAL INSURANCE CO.LTD.,
     DIVISIONAL MANAGER,
     OPP: SBH BANK, NEAR TIMMAPURI CIRCLE,
     KALABURAGI.

                                           ... APPELLANT
(BY SRI. SUBHASH MALlAPUR, ADVOCATE)


AND:

1.   PRAKASH @ PARSHURAM
     S/O SHIVASHRANAPPA PARAPPAGOL,
     AGE: 25 YEARS, OCC: AGRICULTURE,
     R/O KALLUR (K) VILLAGE, TQ: JEWARGI,
     DIST: KALABURAGI-585102.
                           2




2.   BHIMARAO S/O MALLESHAPPA GUJAGOND,
     AGE: 48 YEARS, OCC: AGRICULTURE,
     R/O CHAMUNDESHWARI NAGAR,
     H.NO.74, SANTOSH COLONY,
     KALABURAGI-585102.
                                    ... RESPONDENTS

(R1 AND R2 ARE SERVED)

THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER SECTION 173(1) OF MOTOR VEHICLES ACT, PRAYING TO ALLOW THE ABOVE APPEAL AND CONSEQUENTLY BE PLEASED TO SET ASIDE THE JUDGMENT AND AWARD DATED 12.07.2017 PASSED THE SENIOR CIVIL JUDGE & J M F C, JEWARGI, IN MVC NO:

482/2014, IN THE INTEREST OF JUSTICE AND EQQUITY.

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

CONCILIATION ORDER

The learned counsel for the Appellant-Insurance

Company and the learned counsel appearing of

Respondent along with their counsel are present.

2. After negotiation, it is agreed between the

parties that the appellant-Insurance Company would

not press the appeal and they have settled for the

quantum of compensation as awarded by the tribunal.

3. The joint memo is accordingly accepted.

The appeal is disposed of as withdrawn by the

appellant.

The amount in deposit if any shall be transferred

to the concerned tribunal forthwith.

Sd/-

JUDGE

Sd/-

MEMBER

MSR