Karnataka High Court
Shri Marappa vs Shri B K Chiranjeevi on 11 November, 2013
HIGH COURT LEGAL SERVICES CO
MMITTEE,
BANGALORE
BEFORE THE LOX AD-\LAT
IN THE H
T
HI c COURT OF KARNATAKA AT BANGAL
ORE
DATED THIS THE 11th DAY OF NOVEMB
ER, 2013
CONCILIATORS PRESENT:
THE HONBLE MRS. JUSTICE RATHNA
KALA
AND
SMT, HARINI SHIVANADA, MEMB
ER
Miscellaneous First Appeal No. 499 of
2013 (MVJ
LokAdalat No. ( of 2013
BETWEEN
Shri Marappa,
S/o late Muniswamappa,
aged about 66 years.
2. Smt. Putamma,
r/
Marappa,
Aged about 54 years.
Both are residing at
Arehalli Village.
Anekal Taluk,
Bangalore District.
.Appel1ant
[By Sri A. Sreenivasaiah. Adv.]
AND
Shri BJKChiranjeevi.
Sb BJK. Naga.nna.
I
Parla Village. Kallur Ma
ndal,
hurnool, A,P.
2. The Manager,
Baaj Allianz General Ins
, Co. Ltd.,
No 105-A/l07A
Mission Road,
Unity Building Annexe,
Bangalore 560 027.
Respondents
[By Sri B.Pradeep, Adv. for
R 2
Ri sdj
This Miscellaneous First
Section 173(1) of the Ind Appeal is filed under
ian Motor Vehicles Act ag
judgment and award da ainst the
ted 14.092012 passed in
No. 4507/2011 on the M V.C.
file of ii th Addi, Judg
MACT, Court of Small e and
Causes, Bangalore, has
referred to this Lok Ad been
alat by the Hon'ble Hig
under Section 20 of the h Court
Legal Services Authorities
1987. Act
This appeal coming on
for conciliation this day
RATHNAKALA J. delivered ,
the following:
CONCILIATION ORDER
The learned counsel for
the appellant and the
representative of the res
pondent Insurance Company
-
along ith its counsel are present.
2. This is a claimant's appe al against the judgment and aard passed by the Tribu nal By mutual consent of the partics it s agreed to pay a lump sum üf Rs a() 000, (Runees I ift thousand onl) in addition to thc nomt 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.
3. The respondent -- Insurance Company shall 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% PA.
from the date of default, till the date of deposit.
4. This miscellaneous first appeal stands disposed of in terms of the Joint memo. The a\card of the Tribunal shall stand modified accordingly.
JUL. GE Vb/