The New India Assurance Company ... vs Kudikala Raghuveer And 2 Others
2022 Latest Caselaw 5647 Tel

     THE HONOURABLE SRI JUSTICE NAGESH BHEEMAPAKA

                            M.A.C.M.A.No.3145 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:

This appeal having been referred for settlement before this Lok Adalat and after hearing the Learned Counsel for the parties and also the parties, the following award is passed:

AWARD Compensation Awarded Rs.2,00,000/- (Rupees Two Lakhs only) together by the Tribunal with simple interest @ 7.5% per annum from the date of filing of the original petition till the date of deposit or realization and costs thereon. Compensation Awarded The matter is settled before the Lok Adalat. The (Settlement Reached) in Respondent/Petitioner/Claimant has agreed to the Lok Adalat. receive Rs.1,45,000/- (Rupees One Lakh Forty five 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.3145 OF 2007

Date:04-11-2022

DSU