The New India Assurance Company ... vs Bandari Kumaraswamy And 2 Others
2022 Latest Caselaw 5644 Tel

     THE HONOURABLE SRI JUSTICE NAGESH BHEEMAPAKA

                            M.A.C.M.A.No.3147 OF 2007
JUDGMENT:

1. Heard.

2. Perused the record.

3. This matter has already been settled before the Lok Adalat on

13.08.2022 and therefore, this appeal is disposed of in view of the

directions of the Lok Adalat, which are as follows:

AWARD Compensation Awarded Rs.1,90,000/- (Rupees One lakh ninety thousand by the Tribunal only) with simple interest @ 7.5% per annum from the date of filing of the original petition till the date of deposit or realization.

Compensation Awarded The matter is settled before the Lok Adalat. The (Settlement Reached) in parties have agreed to receive Rs.1,40,000/- the Lok Adalat. (Rupees One lakh forty thousand only) towards full and final settlement in addition to the amount that was already deposited i.e., 50% of the awarded amount deposited by the Insurance Company at the time of filing of appeal. The Appellant/Insurance Company shall deposit the above settled amount within a period of six (6) weeks from the date of receipt of copy of this award. In the event of default or delay in making such deposit, the amount payable shall carry interest at 12% per annum from the date of default.

Apportionment of ---

Compensation, if any Additional Direction(s) :

a) The Appellant is entitled to the refund of Court Fee paid in this

appeal.

b) The amount already deposited by the Insurance Company shall be

given credit to if any.

c) The Respondent/petitioner/claimant is permitted to withdraw the

entire amount soon after deposit by the Insurance Company.

In token of consent for the above settlement and award, the parties

and their counsel have signed this award in our presence.

In terms of the compromise arrived at between the parties, this

case stands disposed of.

4. Appeal is accordingly disposed of. Copy of proceedings

of the Lok Adalat is to be annexed to this judgment as part

and parcel.

5. In the circumstances of the case, the parties shall bear

their respective costs.

Miscellaneous petitions, if any, pending, in this

M.A.C.M.A., shall stand closed.

_____________________________ NAGESH BHEEMAPAKA, J Dated: 04.11.2022 DSU THE HONOURABLE SRI.JUSTICE NAGESH BHEEMAPAKA

M.A.C.M.A.No.3147 OF 2007

Date:04-11-2022

DSU