Babu vs Siddappa Nimbeppa Shirani And Anr
2023 Latest Caselaw 9991 Kant

Karnataka High Court

Babu vs Siddappa Nimbeppa Shirani 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.202937/2022 (MV)
                Lok Adalat No. 504/2023

BETWEEN:

     BABU
     S/O SHEKHAPPA SHIRANAGAR,
     AGE: 48 YEARS,
     OCC: PRIVATE SERVICE,
     R/O KASAGERI ONI,
     BAGALKOT ROAD,
     VIJAYAPURA.

                                      ... APPELLANT
(BY SRI. SANGANABASAVA B PATIL, ADVOCATE)

AND:

1.   SIDDAPPA NIMBEPPA SHIRANI,
     AGE: 43 YEARS, OCC: BUSINESS,
     R/O KABAKADDI,
     BASAVANA BAGEWADI,
     DIST: VIJAYAPURA-586101.
                                2




2.   THE BRANCH MANAGER,
     ORIENTAL INSURANCE CO. LTD.,
     FIRST FLOOR, BIDARI COMPLEX,
     S.S. FRONT ROAD,
     VIJAYAPURA-586101.

                                           ... RESPONDENTS

(VIDE ORDER DATED 07.07.2023 NOTICE TO R1 IS DISPENSED WITH;

BY SRI.MANVENDRA REDDY, ADVOCATE FOR R2)

THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER SECTION 173(1) OF MOTOR VEHICLE ACT, PRAYING TO CALL FOR THE RECORDS AND MODIFY & ENHANCE THE JUDGMENT AND AWARD PASSED BY THE IV ADDITIONAL SENIOR CIVIL JUDGE AND MEMBER, MACT- XV, VIJAYAPURA AT: VIJAYAPURA IN M.V.C NO.200/2019 DATED 30.08.2021 AND BE PLEASED TO ALLOW THE CLAIM PETITION BY GRANTING THE RELIEF AS PRAYED FAR BY THE APPELLANT 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.90,000/- (Rupees

Ninety 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

SMP