The Branch Manager vs Venkatesh And Anr
2023 Latest Caselaw 9950 Kant

Karnataka High Court

The Branch Manager vs Venkatesh 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.200620/2019 (MV)
                Lok Adalat No. 455/2023

BETWEEN:

     THE MANAGER,
     ICICI LOMBARD GENERAL INSURANCE CO.LTD.,
     2ND FLOOR, SUPER BAZAR, KOTARI COMPLEX,
     COURT ROAD, S.V.PATEL CHOWK, KALABURAGI.

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

AND:

1.   VENKATESH
     S/O HANMANTHRAO KULKARNI,
     AGE: 45 YEARS,
     OCC: AGRICULTURE,
     NOW NIL, R/O SHARADHALLI,
     TQ: SHAHAPUR,
     DIST: YADGIR-585202.
                           2




2.   RAVUTAPPA S/O IRAPPA,
     AGE: 38 YEARS,
     OCC: AGRICULTURE, R/O DIGGI BASE,
     SHAHAPUR, DIST: YADGIR-585202.
     (OWNER OF OFFENDING VEHICLE)

                                     ... RESPONDENTS

(R2 IS SERVED BY SRI. S.V.PARADDY, ADVOCATE FOR R1)

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 27.11.2018 PASSED THE SENIOR CIVIL JUDGE & ADDL. MACT, SHAHAPUR, IN MVC NO: 167/2016, 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The appeal is disposed of as withdrawn by the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